Girija Devi vs Pazhuvil Service Co-Op. Bank Ltd. ...
2023 Latest Caselaw 6000 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. 11371 OF 2012
PETITIONER:

               GIRIJA DEVI
               SECRETARY (UNDER ORDERS OF REINSTALMENT),
               PAZHUVIL SERVICE CO-OPERATIVE BANK LTD.NO.126,
               THRISSUR.
               BY ADV SRI.PRAVEEN K. JOY


RESPONDENTS:

    1          PAZHUVIL SERVICE CO-OP. BANK LTD. NO. 126
               PAZHUVIL, THRISSUR, REPRESENTED BY ITS
               SECRETARY-IN-CHARGE-680 564.
    2          BOARD OF DIRECTORS OF PAZHUVIL SERVICE CO-
               OPERATIVE BANK LTD.NO.128
               PAZHUVIL, THRISSUR, REPRESENTED BY ITS
               PRESIDENT-680564.
    3          THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES G
               THRISSUR-680003.
    4          STATE OF KERALA
               REPRESENTED BY SECRETARY, (CO-OP.SOCIETIES),
               SECRETARIATE, TRIVANDRUM.
               BY ADV SRI.P.C.SASIDHARAN



        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. 11371 OF 2012

                                 2


                          JUDGMENT

This matter has been pending before this Court for the

last more than twelve years without any orders, learned

counsel for the petitioner today submits that he does not have

instructions from his client as to whether any further orders

are required.

I, therefore, close this Writ Petition finding it to have

become been infructuous; however, leaving liberty to the

petitioner to seek a rehearing, if it is so necessary.

Sd/-DEVAN RAMACHANDRAN, JUDGE lsn