Kurias Thomas vs The Kerala State Co-Operative Bank Ltd
2024 Latest Caselaw 12281 Ker

Kerala High Court

Kurias Thomas vs The Kerala State Co-Operative Bank Ltd on 17 May, 2024

Author: T.R.Ravi

Bench: T.R.Ravi

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
                THE HONOURABLE MR. JUSTICE T.R.RAVI
      FRIDAY, THE 17TH DAY OF MAY 2024 / 27TH VAISAKHA, 1946
                      WP(C) NO. 16813 OF 2024
PETITIONER:

          KURIAS THOMAS,
          AGED 44 YEARS
          SON OF SRI. THOMAS, CHENGALAM P.O.,
          OTTACKAL, KOTTAYAM DISTRICT,
          KERALA, PIN - 686 585

          BY ADV LUKE J CHIRAYIL


RESPONDENT:

          THE KERALA STATE CO-OPERATIVE BANK LTD.,
          REPRESENTED BY ITS AUTHORISED OFFICER PAIKA,
          POOVARANI, KOTTAYAM DISTRICT,
          KERALA, PIN - 686 577

          BT ADV.SRI.ATHUL SHAJI
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
17.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 16813 OF 2024
                                      2



                                T.R.RAVI.J
             -------------------------------------------------------
                        WP(C) No.16813 of 2024
           --------------------------------------------------------
                Dated this the 17th day of May, 2024


                               JUDGMENT

The petitioner seeks permission to withdraw the

writ petition.

Permission granted. The writ petition is hence

dismissed as withdrawn.

Sd/-

T.R.RAVI

JUDGE sn