G.Sudesan vs Kilimanoor Co-Operative ...
2023 Latest Caselaw 5986 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
         WEDNESDAY, THE 24TH DAY OF MAY 2023 / 3RD JYAISHTA, 1945
                          WP(C) NO. 21677 OF 2015
PETITIONERS:

     1       G.SUDESAN,
             AGED 52 YEARS, S/O. GOPINATHAN, PROPRIETOR, M/S.
             MANGALATH EXPORTS, ARAYIL JUNCTION, PAKALKURI
             P.O.,PALLICKAL, NOW RESIDING AT KAUSTHABHAM, CHEVVALLOOR
             P.O., EDAKIDAM, KOLLAM DISTRICT.
     2       SUMAM, AGED 49 YEARS, W/O. SUDEESAN, RESIDING AT
             KAUSTHABHAM, CHEVVALLOOR P.O., EDAKIDAM, KOLLAM DISTRICT.
     3       SUSMITHA
             AGED 20 YEARS, D/O. SUDESAN, ENGINEER 4TH YEARS,
             ENGINEERING COLLEGE, PATHAMANAPURAM RESIDING AT
             KAUSTHABHAM, CHEVVALLOOR P.O., EDAKIDAM, KOLLAM DISTRICT.
     4       JISHNU
             AGED 18 YEARS, S/O. SUDESAN, B.COM, RESIDING AT
             KAUSTHABHAM, CHEVVALLOOR P.O., EDAKIDAM, KOLLAM DISTRICT.
             BY ADV SRI.SAJIV.C.K.


RESPONDENTS:

     1       KILIMANOOR CO-OPERATIVE AGRICULTURAL AND RURAL
             DEVELOPMENT BANK LTD.NO.T 316
             KILIMANOOR P.O., THIRUVANANTHAPURAM, REPRESENTED BY ITS
             SECRETARY.
     2       SPECIAL SALE OFFICER
             KILIMANOOR CO-OPERATIVE AGRICULTURAL AND RURAL
             DEVELOPMENT BANK LTD.NO.T 316, KILIMANOOR P.O.-695601.
             BY ADVS.
             SRI.BENOJ C AUGUSTIN
             SRI.NAGARAJ NARAYANAN
             SRI.SAIJO HASSAN
             SRI.VISHNU BHUVANENDRAN


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.05.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 21677 OF 2015
                                  2



                             JUDGMENT

Even though this matter was called more than

twice today, there was no representation for the

petitioners. I, therefore, suspect that the

petitioners are not interested in prosecuting

this matter any further.

Accordingly, this writ petition is dismissed

for default.

Sd/-

DEVAN RAMACHANDRAN JUDGE SAS