Nizamudeen vs The Quilon Co-Operative Urban ...
2023 Latest Caselaw 10874 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                  THE HONOURABLE MR.JUSTICE K. BABU
    THURSDAY, THE 19TH DAY OF OCTOBER 2023 / 27TH ASWINA, 1945
                        WP(C) NO. 31340 OF 2023
PETITIONER:

          NIZAMUDEEN
          AGED 51 YEARS
          S/O TAJUDHEEN, MUNDAKKAL NAGAR, UMAYANALLOOR, MYLAPOORE
          P.O., KOLLAM, PIN - 691585

          BY ADVS.
          SRINATH C.V.
          K.SHIBILI NAHA
          A.LOWSY
          GAYATHRI RAJAGOPAL



RESPONDENTS:

    1     THE QUILON CO-OPERATIVE URBAN BANK
          REPRESENTED BY ITS SECRETARY, NO. 960, HEAD OFFICE -
          YMCA ROAD KOLLAM, PIN - 691001

    2     THE AUTHORIZED OFFICER/ GENERAL MANAGER
          THE QUILON CO-OPERATIVE URBAN BANK, NO. 960, HEAD
          OFFICE - YMCA ROAD KOLLAM, PIN - 691001


OTHER PRESENT:

          D P RENU,SC




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
19.10.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 31340 OF 2023
                                 2

                             K.BABU, J.
                 ------------------------------------
                   W.P.(C).No.31340 of 2023
               --------------------------------------
            Dated this the 19th day of October, 2023

                          JUDGMENT

It is submitted that the petitioner has not complied

with the direction of this Court to remit Rs.25 lakhs.

2. The learned Counsel for the petitioner seeks

permission to withdraw the Writ Petition. The permission

sought for is granted.

3. The interim order dated 26.09.203 stands vacated.

The Writ Petition is dismissed as withdrawn.

Sd/-

K. BABU JUDGE saap WP(C) NO. 31340 OF 2023

APPENDIX OF WP(C) 31340/2023

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE JUDGEMENT DATED 27/10/2022 IN W.P(C) 29091/2022

Exhibit P2 A TRUE COPY OF THE NOTICE DATED 07/09/2023 ISSUED BY THE COMMISSIONER

//True copy//PA to Judge