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Binu.V.V vs The Chethakkal Service Co-Operative ...
2024 Latest Caselaw 9575 Ker

Citation : 2024 Latest Caselaw 9575 Ker
Judgement Date : 4 April, 2024

Kerala High Court

Binu.V.V vs The Chethakkal Service Co-Operative ... on 4 April, 2024

Author: Sathish Ninan

Bench: Sathish Ninan

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
            THE HONOURABLE MR. JUSTICE SATHISH NINAN
 THURSDAY, THE 4TH DAY OF APRIL 2024 / 15TH CHAITHRA, 1946
                      WP(C) NO. 24482 OF 2017
PETITIONER:

            BINU.V.V
            AGED 42 YEARS
            S/O.VASUDEVAN, VAYARAN MARUTHIKKAL HOUSE, RANNI
            PRINAD P.O,PATHANAMTHITTA DISTRICT.
            BY ADVS.
            SRI.V.G.ARUN
            SRI.T.R.HARIKUMAR


RESPONDENTS:

    1       THE CHETHAKKAL SERVICE CO-OPERATIVE BANK LTD.
            REPRESENTED BY ITS SECRETARY, RANNI EDAMON P.O,
            PATHANAMTHTTA DISTRICT, 689 676.
    2       THE BOARD OF DIRECTORS OF THE CHETHAKKAL SERVICE
            CO-OPERATIVE BANK NO. 3864 R
            REPRESENTED BY ITS PRESIDENT, RANNI EDAMON P.O,
            PATHANAMTHITTA DISTRICT, 689 676.
    3       DIVYA SURESH
            ATTENDER, CHETHAKKAL SERVICE CO-OPERATIVE BANK
            NO. 3864 R, RANNI EDAMON P.O, PATHANAMTHITTA
            DISTRICT, 689 676.
    4       THE JOINT REGISTRAR OF CO-OPERAITVE SOCIETIES
            GENERAL
            PATHANAMTHITTA 689 645.
    5       THE REGISTRAR OF CO-OPERAITVE SOCIETIES
            THIRUVANANTHAPURAM 695 001.
            BY ADV SRI.P.N.MOHANAN
            BY GOVT.PLEADER:SMT.RESMI THOMAS


     THIS     WRIT   PETITION     (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   04.04.2024,     THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                       Sathish Ninan, J.
                   ----------------------
                   WP(C) No.24482 of 2017
              -------------------------------
           Dated this the 4th day of April, 2024

                         JUDGMENT

The learned counsel for the petitioner reports no

instructions from the party.

The Writ Petition is dismissed for non-prosecution.

Sd/-

Sathish Ninan, Judge rsr

WP(C) NO.24482 OF 2017

APPENDIX OF WP(C) 24482/2017

PETITIONER EXHIBITS EXHIBIT P1. COPY OF THE RELEVANT PAGE OF THE PETITIONERS SSLC BOOK.

EXHIBIT P2. COPY OF THE NOTIFICATION PUBLISHED I N THE DESHABHIMANI DAILY DATED 20.4.17. EXHIBIT P3. COPY OF THE COMPLAINT SUBMITTED BY MATHEW P THOMAS, A MEMBER OF THE SOCIETY BEFORE THE 4TH RESPONDENT 6.5.17. EXHIBIT P4. COPY OF THE NEWS ITEM PUBLISHED IN THE MALAYALA MANORAMA DAILY DATED 14.5.17.

 
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