Tony Varghese vs State Bank Of India
2023 Latest Caselaw 12647 Ker

Kerala High Court

Tony Varghese vs State Bank Of India on 22 November, 2023

Author: V Raja Vijayaraghavan

Bench: V Raja Vijayaraghavan

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
         THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
 WEDNESDAY, THE 22ND DAY OF NOVEMBER 2023 / 1ST AGRAHAYANA, 1945
                       WP(C) NO. 732 OF 2023
PETITIONER/S:

          TONY VARGHESE
          AGED 30 YEARS
          S/O. C.P.VARGHESE JUNIOR ASSOCIATE, STATE BANK OF
          INDIA, CHALAKKUDY, THRISSUR DISTRICT.

          BY ADVS.
          M.SASINDRAN
          T.S.BHARATH KRISHNA


RESPONDENTS:

    1     STATE BANK OF INDIA
          REPRESENTED BY ITS CHIEF GENERAL MANAGER LOCAL HEAD
          OFFICE, POOJAPPURA THIRUVANANTHAPURAM, PIN - 695012.

    2     THE CHIEF GENERAL MANAGER (HR)
          STATE BANK OF INDIA LOCAL HEAD OFFICE, POOJAPPURA,
          THIRUVANANTHAPURAM, PIN - 695012.

    3     THE REGIONAL MANAGER
          STATE BANK OF INDIA REGIONAL BUSINESS OFFICE 2,
          THRISSUR., PIN - 680001.

    4     THE BRANCH MANAGER
          STATE BANK OF INDIA CHALAKUDY BRANCH THRISSUR
          DISTRICT, PIN - 680307.

    5     THE BRANCH MANAGER
          STATE BANK OF INDIA, KODALY BRANCH, PADY P.O.
          THRISSUR DISTRICT, PIN - 680699.

          BY ADVS.
          SHRI.JITHESH MENON, SC, SBI
          AMAL GEORGE


          SMT. SURYA BINOY, SR. GP
 WP(C) No.732 of 2023        2

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
22.11.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) No.732 of 2023                 3

                                   JUDGMENT

In view of the memo filed stating that the petition is not pressed,

this writ petition is dismissed as not pressed.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE IAP