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The Thiruvalla East Co-Operative Bank ... vs Registrar Of Co-Operative Societies
2024 Latest Caselaw 31451 Ker

Citation : 2024 Latest Caselaw 31451 Ker
Judgement Date : 2 November, 2024

Kerala High Court

The Thiruvalla East Co-Operative Bank ... vs Registrar Of Co-Operative Societies on 2 November, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

                                              2024:KER:81530

           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

        THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN

SATURDAY, THE 2ND DAY OF NOVEMBER 2024/11TH KARTHIKA, 1946

                   WP(C) NO. 28667 OF 2019

PETITIONER:

           THE THIRUVALLA EAST CO-OPERATIVE BANK LTD.
           NO.3260, ERAVIPEROOR,
           THIRUVALLA, PATHANAMTHITTA DISTRICT,
           PIN CODE - 689 542
           REPRESENTED BY ITS GENERAL MANAGER
           SMT. GEETHA T. S.

           BY ADV T.P.PRADEEP


RESPONDENTS:

    1      REGISTRAR OF CO-OPERATIVE SOCIETIES
           OFFICE OF THE REGISTRAR OF CO-OPERATIVE
           SOCIETIES, STATUE, NEAR PRESS CLUB,
           THIRUVANANTHAPURAM, KERALA STATE,
           PIN CODE - 695 001.
    2      THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES
           OFFICE OF THE JOINT REGISTRAR OF CO-OPERATIVE
           SOCIETIES, MINI CIVIL STATION,
           PATHANAMTHITTA, KERALA STATE,
           PIN CODE - 689 645.

           SRI. DHEERAJ - GP


     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 02.11.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                             2024:KER:81530


WP(C) NO.28667 OF 2019

                            2




                         JUDGMENT

The petitioner has filed a not pressed memo.

Accordingly, the writ petition is dismissed as not

pressed.

Sd/-

MURALI PURUSHOTHAMAN JUDGE

SPR

 
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