Vettikkavala Rural Co-Operative ... vs The Kerala Co-Operative ...
2023 Latest Caselaw 5991 Ker

              N 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. 756 OF 2016
PETITIONER:

             VETTIKKAVALA RURAL CO-OPERATIVE SOCIETY
             LTD.NO.Q1431., THALACHIRA P.O.,
             KOTTARAKKARA, KOLLAM DISTRICT,
             REPRESENTED BY ITS SECRETARY.
             BY ADV.SRI.AJAYAKUMAR.G.

RESPONDENTS:

      1      THE KERALA CO-OPERATIVE OMBUDSMAN
             OFFICE OF THE KERALA CO-OPERATIVE OMBUDSMAN,
             KAITHAMUKKU, THIRUVANANTHAPURAM-651023
             REPRESENTED BY ITS REGISTRAR.
      2      SREEKALA C
             MULAMOOTIL THEKKATHIL, THALACHIRA P.O.,
             THALACHIRA, KOTTARAKKARA - 689 645.
             BY ADVS.
             SRI.K.R.HARIDAS
             SMT.LIGEY ANTONY
             SRI.D.SAJEEV



       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON    24.05.2023,   THE    COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P.(C).No.756 of 2016

                                :2:



                     DEVAN RAMACHANDRAN, J.
                  =========================
                       W.P.(C).No. 756 of 2016
                 ==========================
                  Dated this the 24th day of May, 2023


                             JUDGMENT

The learned counsel appearing for the petitioner submitted

that this writ petition is not being pressed.

Therefore, this writ petition is dismissed as not being pressed.

Sd/-

DEVAN RAMACHANDRAN JUDGE anm