Sangeetha vs The Perumpilly Co-Operative Society ...
2024 Latest Caselaw 23120 Ker

Kerala High Court

Sangeetha vs The Perumpilly Co-Operative Society ... on 1 August, 2024

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                 THE HONOURABLE MR. JUSTICE EASWARAN S.

    THURSDAY, THE 1ST DAY OF AUGUST       2024 / 10TH SRAVANA, 1946

                        WP(C) NO. 26919 OF 2016

PETITIONER/S:

           SANGEETHA, D/O.KRIPALAN,
           KALATHIPARAMBIL HOUSE,PERUMPILLY,
           NJARAKKAL POST, KOCHI-682 005.

           BY ADV SRI.DENIZEN KOMATH

RESPONDENT/S:

     1     THE PERUMPILLY CO-OPERATIVE SOCIETY LTD NO 396
           NJARAKKAL POST, VYPEEN, KOCHI-682 005,
           REPRESENTED BY ITS SECRETARY.

     2     REGISTRAR OF CO-OPERATIVE SOCIETIES GENERAL
           DEPARTMENT OF CO-OPERATION, STATUE,
           THIRUVANANTHAPURAM-1.

           BY ADVS. SRI.T.KOSHY
           SRI.M.M.MONAYE


           SR GP SRI T K VIPINDAS

    THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
01.08.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No.26919 of 2016             2




                         EASWARAN S. , J.
                      -------------------------
                   W.P.(C) No.26919 of 2016
                 -----------------------------------
              Dated this the 1st day of August 2024

                             JUDGMENT

When the matter is taken up for consideration, it is submitted

that, during the pendency of the writ petition, the amount due to the

petitioner has been paid by the respondent society.

The above submission is recorded and this writ petition is closed

as infructuous.

Sd/-

EASWARAN S. JUDGE

NS