Binith Radhakrishnan vs Canara Bank
2024 Latest Caselaw 4722 Ker

Kerala High Court

Binith Radhakrishnan vs Canara Bank on 6 February, 2024

Author: N.Nagaresh

Bench: N.Nagaresh

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
              THE HONOURABLE MR.JUSTICE N.NAGARESH
  TUESDAY, THE 6TH DAY OF FEBRUARY 2024 / 17TH MAGHA, 1945
                     WP(C) NO. 3653 OF 2024
PETITIONER:

         BINITH RADHAKRISHNAN
         AGED 46 YEARS
         S/O. RADHAKRISHNAN, SFS KINGDOM, DOOR NO. 24,
         NEAR CHOICE SCHOOL, TRIPUNITHURA,
         ERNAKULAM DISTRICT, PIN - 682301

         BY ADV C.M.MOHAMMED IQUABAL


RESPONDENTS:

    1    CANARA BANK,
         KOTTAYAM MAIN BRANCH,
         REPRESENTED BY ITS MANAGER,
         BISHOP THARAYIL BUILDING, K.K.ROAD,
         KOTTAYAM DISTRICT, PIN - 686001
    2    THE MANAGER,
         CANARA BANK, KOTTAYAM MAIN BRANCH,
         BISHOP THARAYIL BUILDING, K.K.ROAD,
         KOTTAYAM DISTRICT, PIN - 686001
    3    THE AUTHORIZED OFFICER,
         CANARA BANK, KOTTAYAM MAIN BRANCH,
         BISHOP THARAYIL BUILDING, K.K.ROAD,
         KOTTAYAM DISTRICT, PIN - 686001

         SRI.M. GOPIKRISHNAN NAMBIAR

     THIS WRIT PETITION       (CIVIL) HAVING COME UP     FOR
ADMISSION ON 06.02.2024,      THE COURT ON THE SAME      DAY
DELIVERED THE FOLLOWING:
 WP(C) No.3653 of 2024
                               2




                          JUDGMENT

Dated this the 6th day of February, 2024

Counsel for the petitioner submits that in view of the

subsequent developments, the petitioner does not want to

prosecute the writ petition.

The writ petition is dismissed as withdrawn.

Sd/-

N.NAGARESH JUDGE spk