The Federal Bank Limited vs Chief Judicial Magistrate
2023 Latest Caselaw 9680 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
          THE HONOURABLE MR. JUSTICE SATHISH NINAN
 FRIDAY, THE 8TH DAY OF SEPTEMBER 2023 / 17TH BHADRA, 1945
                  WP(C) NO. 19932 OF 2023
  AGAINST THE ORDER/JUDGMENT MC 245/2023 OF CHIEF JUDICIAL
                    MAGISTRATE ,KOTTAYAM
PETITIONER:

         THE FEDERAL BANK LIMITED,
         LCRD KOTTAYAM ,DIVISION THEKKUMKAL BUILDING T B
         ROAD,KOTTAYAM, REP BY ITS AUTHORIZED OFFICER VICE
         PRESIDENT, PIN - 686001
         BY ADVS.
         MOHAN JACOB GEORGE
         P.V.PARVATHY (P-41)
         NIGI GEORGE
         REENA THOMAS


RESPONDENTS:

    1    CHIEF JUDICIAL MAGISTRATE,
         OFFICE OF THE CJM COURT, OLLECTORATE KOTTAYAM,
         PIN - 686002
    2    GAYATHRI K,
         ADVOCATE, CARE OF ADVOCATE YADHUKRISHNAN,
         OPPOSITE POLICE PARADE GROUND, NEAR COLLECTORATE,
         KOTTAYAM, PIN - 686002




    THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.09.2023, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
                              -: 2 :-


                    SATHISH NINAN, J.
          = = = = = = = = = = = = = = = = = =
                 W.P.© No.19932 OF 2023
          = = = = = = = = = = = = = = = = = =
       Dated this the 8th day of September, 2023

                           JUDGMENT

Today when the matter is taken up, learned

counsel for petitioner submits that the writ

petition has become infructuous. Accordingly, the

writ petition is dismissed as infructuous.

Sd/-

                                             SATHISH NINAN
smv                                              JUDGE