Neduvathoor Service Co-Op.Bank Ltd vs Puthur Service Co-Op.Bank
2024 Latest Caselaw 6125 Ker

Citation : 2024 Latest Caselaw 6125 Ker
Judgement Date : 23 February, 2024

Kerala High Court

Neduvathoor Service Co-Op.Bank Ltd vs Puthur Service Co-Op.Bank on 23 February, 2024

Author: P Gopinath

Bench: P Gopinath

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR. JUSTICE GOPINATH P.
    FRIDAY, THE 23RD DAY OF FEBRUARY 2024 / 4TH PHALGUNA, 1945
                        WP(C) NO. 26501 OF 2015
PETITIONER/S:

          NEDUVATHOOR SERVICE CO-OP.BANK LTD
          NO.3856, REPRESENTED BY SECRETARY, NEDUVATHOOR,
          NELESWARAM P.O., KOTTARAKKARA, KOLLAM.

          BY ADVS.
          SRI.P.N.MOHANAN
          SRI.C.P.SABARI
          SMT.I.VINAYAKUMARI



RESPONDENT/S:

    1     PUTHUR SERVICE CO-OP.BANK
          LTD., REPRESENTED BY SECRETARY, PUTHUR P.O.,
          KOTTARAKKARA, KOLLAM 691 508.

    2     THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES GENERAL
          KOLLAM 691 001.

    3     THE ASSISTANT REGISTRAR OF CO-OPERATIVE SOCIETIES
          GENERAL
          KOTTARAKKARA, KOLLAM - 691 506.

          BY ADVS.
          SMT.JEENA JOSEPH
          SRI.G.D.PANICKER
          SRI. VENUGOPAL V., GOVT. PLEADER.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.02.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P (C) No.26501/2015                 -2-

                              JUDGMENT

Learned counsel appearing for the petitioner submits that he has no

instructions in the matter. The writ petition is closed making it clear that if

the petitioner has any subsisting grievance and if the petitioner requires

consideration of the writ petition on merits, he may apply for re-opening the

writ petition.

Sd/-

GOPINATH P. JUDGE

AMG

APPENDIX OF WP(C) 26501/2015

PETITIONER EXHIBITS

P1: A TRUE COPY OF THE RELEVANT PORTION OF THE BYE-LAW WITH TRANSLATION

P2: A TRUE COPY OF THE PETITION DATED 14/8/2015 ALONG WITH RESOLUTION DATED 13/8/2015 FILED BEFORE THE THIRD RESPONDENT WITH TRANSLATION