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R.Sathyanarayanan vs The Bank Of Baroda
2024 Latest Caselaw 22971 Ker

Citation : 2024 Latest Caselaw 22971 Ker
Judgement Date : 31 July, 2024

Kerala High Court

R.Sathyanarayanan vs The Bank Of Baroda on 31 July, 2024

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                 THE HONOURABLE MR. JUSTICE EASWARAN S.
     WEDNESDAY, THE 31ST DAY OF JULY 2024 / 9TH SRAVANA, 1946
                        WP(C) NO. 26400 OF 2016
PETITIONER/S:

            R.SATHYANARAYANAN
            S/O. LATE B. RAMANUJAN THAMPI,GENERAL POWER OF ATTORNEY
            HOLDER,M/S. EASTERN CASHEW COMPANY,KELI NAGAR -26,
            KILIKOLLUR P.O.,KOLLAM- 691004.
            BY ADV SRI.B.MOHANLAL


RESPONDENT/S:

    1       THE BANK OF BARODA
            REPRESENTED BY ITS CHIEF MANAGER,PARAMESWARAN PILLAI
            BHAVAN,HOSPITAL ROAD, KOLLAM -691001.
    2       THE GENERAL MANAGER
            BANK OF BARODA,ZONAL OFFICE, (TAMIL NADU AND
            KERALA),BARODA PRIDE, NEW NO. 41,III FLOOR, LUZHCHURCH
            ROAD,MYLAPORE, CHENNAI - 600 004.
    3       THE REGIONAL MANAGER
            BANK OF BARODA, T.D. ROAD, ERNAKULAM - 682 011
    4       THE BANKING OMBUDSMAN
            OFFICE OF THE BANKING OMBUDSMAN (KERALA, UNION
            TERRITORY OF LAKSHADWEEP & MAHE), RESERVE BANK OF
            INDIA, THIRUVANANTHAPURAM - 695 033
            BY ADVS.
            SRI.K.M.ANEESH FOR R3
            SRI.ADARSH KUMAR
            SRI.BIJU VARGHESE ABRAHAM
            SRI.DILEEP CHANDRAN
            SRI.K.SANTHOSH KUMAR KALIYANAM

OTHER PRESENT:

            SRI.MATHEWS J.NEDUMPARA- SC

     THIS   WRIT   PETITION   (CIVIL)   HAVING   BEEN   FINALLY   HEARD   ON
31.07.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 26400 OF 2016

                                2



                            JUDGMENT

The learned counsel for the petitioner submits that the writ

petition has become infructuous and that the same may be dismissed

as infructuous.

Recording the aforesaid submission, the writ petition is

dismissed as infructuous.

Sd/-

EASWARAN S. JUDGE jg

 
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