Venu.T.P vs The Federal Bank Ltd
2023 Latest Caselaw 4315 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
          THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
     FRIDAY, THE 31ST DAY OF MARCH 2023 / 10TH CHAITHRA, 1945
                      WP(C) NO. 10001 OF 2010
PETITIONER:

             VENU.T.P
             MULARIPPADOM, THOMBRA HOUSE, MANJAPRA P.O.,,
             ERNAKULAM DISTRICT, PIN-683 581.
             BY ADVS.
             SRI.G.P.SHINOD
             SRI.RAM MOHAN.G.


RESPONDENTS:

      1      THE FEDERAL BANK LTD
             BY ITS ASSISTANT GENERAL MANAGER,,
             REGIONAL OFFICE, FEDERAL TOWERS,
             MARINE DRIVE,, ERNAKULAM, KOCHI-682 031.
      2      THE AUTHORISED OFFICER AND ASSISTANT
             GENERAL MANAGER, FEDERAL BANK LTD.,
             REGIONAL OFFICE, FEDERAL TOWERS,
             MARINE DRIVE,, ERNAKULAM, KOCHI-682 031.
             BY ADV SRI.VARGHESE.J.PUNNACHALIL
             BY SRI.T.K.SHAJAHAN, SR.GP



      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   31.03.2023,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) No.10001 of 2010

                                     2




                     MOHAMMED NIAS. C.P.,J
                             -----------
                       WP(C) No.10001 of 2010
                        ------------------
                 Dated this the 31st day of March, 2023


                               JUDGMENT

Learned counsel for the parties submit that they do not have any

instructions in the matter. At this distance of time, there is no likelihood

of the reliefs sought in the above case surviving. Accordingly, the writ

petition is closed without prejudice to the right of the parties to file an

application seeking restoration, if there is anything surviving for

consideration on the basis of the cause of action urged in the above case.

Sd/- MOHAMMED NIAS C.P., JUDGE

dlk/31.3.2023