Jince K Mathew vs The Regional Director For Kerala ...
2024 Latest Caselaw 5639 Ker

Kerala High Court

Jince K Mathew vs The Regional Director For Kerala ... on 16 February, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
     FRIDAY, THE 16TH DAY OF FEBRUARY 2024 / 27TH MAGHA, 1945
                       W.P.(C) NO.3387 OF 2024
PETITIONER:

          JINCE K MATHEW,
          AGED 47 YEARS, S/O. MATHEW,
          RESIDING AT KAVUMKAL HOUSE,
          KADUMAKUZHY P.O., VALLAKADAVU,
          KATTAAPPNA, KERALA, PIN-685 515.

          BY ADVS.
          BOBBY GEORGE
          JOY C. PAUL
          ELDHOSE JOY
          BABY SIMON
          REEJO JOHNSON
          NOBLE GEORGE
          ABHILASH MURALEEDHARAN
          MADHU V.


RESPONDENTS:

    1     THE REGIONAL DIRECTOR FOR KERALA RESERVE BANK OF INDIA
          RESERVE BANK OF INDIA, BAKERY JUNCTION,
          THIRUVANANTHAPURAM, PIN-695 033.

    2     KOTAK MAHINDRA BANK
          REPRESENTED BY ITS BRANCH MANAGER,
          PALA BRANCH, ERATTUPETTA ROAD,
          ARUNAPURAM P.O., PIN-686 575.

    3     TRANS UNION CIBIL LIMITED
          REPRESENTED BY ITS DIRECTOR,
          ONE WORLD CENTER, TOWER 2 A,
          19TH FLOOR, SENAPATI BAPAT MARG,
          ELPHINSTONE ROAD, MUMBAI, PIN-400 013.

          BY ADV. C. AJITH KUMAR

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.02.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                -2-
W.P.(C) NO.3387 OF 2024


                          JUDGMENT

Dated this the 16th day of February, 2024

When this matter was called today, the learned counsel

for the petitioner submitted that he is not pressing this writ

petition because, pending this lis, the relief sought for by him

had already been obtained.

This writ petition is dismissed as not pressed, however,

with liberty being reserved to the petitioner to approach this

Court again, if so required in future.

Sd/-

DEVAN RAMACHANDRAN JUDGE bpr