Anil Kumar P vs South Indian Bank
2024 Latest Caselaw 4723 Ker

Kerala High Court

Anil Kumar P vs South Indian 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. 25684 OF 2021
PETITIONER:

              ANIL KUMAR P
              AGED 53 YEARS
              PALLATTU HOUSE, CHAKKAMPUZHA P.O.
              KOTTAYAM-686 574.

              BY ADV A.K.HARIDAS


RESPONDENTS:

     1        SOUTH INDIAN BANK
              PALA BRANCH, KOTTAYAM-686 575,
              REP BY ITS AUTHORISED OFFICER.
     2        K.C.PRATHAP,
              MADAVANA HOUSE, CHAKKAMPUZHA P.O.
              KOTTAYAM-686 574.
     3        MINI PANICKER,
              MADAVANA HOUSE, CHAKKAMPUZHA P.O.
              KOTTAYAM-686 574.

              BY ADVS.
              K.K.JOHN
              ASISH K.JOHN


     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.25684 OF 2021
                                 2



                          JUDGMENT

Dated this the 6th day of February, 2024

Counsel for the petitioner submits that the petitioner

does not want to prosecute the writ petition.

Accordingly, the writ petition is dismissed as not

pressed.

Sd/-

N.NAGARESH JUDGE hmh