Vilasini And Others vs Assistant Registrar Of ...
2023 Latest Caselaw 4316 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. 802 OF 2010
PETITIONERS:

      1      VILASINI AND OTHERS
             THEKKEPPURATH HOUSE, ANDAPARAMBU DESOM, ANJUR,
             VILLAGE, THRISSUR.
      2      SIVARAMAN AGED 49 YEARS
             S/O. AYYAPPAN, THEKKAPPURATH HOUSE,, ANDAPARAMBU
             DESOM, ANJUR VILLAGE, THRISSUR.
      3      KARTHIYANI AGED 52 YEARS
             D/O. AYYAPPAN, THEKKAPPURATH HOUSE,,
             ANDAPARAMBU DESOM, ANJUR VILLAGE, THRISSUR.
             BY ADV SRI.C.PRABIN BENNY


RESPONDENTS:

      1      ASSISTANT REGISTRAR OF CO-OPERATIVE SOCI
             SOCIETIES/ARBITRATOR CUM SPECIAL SALE OFFICER,,
             THRISSUR DISTRICT CO-OPERATIVE BANK LTD.,, SHAKARANA
             SATHABDHI MANDIRAM, TUDA ROAD,, THIRUVAMBADY.P.O.,
             THRISSUR.
      2      THE GENERAL MANAGER THRISSUR DISTRICT
             CO-OPERATIVE BANK LTD. NO. 60, THRISSUR.
      3      THE KERALA CO-OPERATIVE TRIBUNAL
             THIRUVANANTHAPURAM.
             BY ADV SRI.GEORGE POONTHOTTAM
             BY SRI.JOSHI THANNICKAMATTOM, 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.802 of 2010

                                       2




                     MOHAMMED NIAS. C.P.,J
                             -----------
                        WP(C) No.802 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