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Preethi Subhash vs The Branch Manger
2024 Latest Caselaw 31761 Ker

Citation : 2024 Latest Caselaw 31761 Ker
Judgement Date : 6 November, 2024

Kerala High Court

Preethi Subhash vs The Branch Manger on 6 November, 2024

Author: D. K. Singh

Bench: D. K. Singh

WP(C) NO. 39091 OF 2024




                                               1
                                                                        2024:KER:82436


                          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                            PRESENT

                            THE HONOURABLE MR. JUSTICE D. K. SINGH

                WEDNESDAY, THE 6TH DAY OF NOVEMBER 2024 / 15TH KARTHIKA, 1946

                                     WP(C) NO. 39091 OF 2024


PETITIONER/S:

                PREETHI SUBHASH,
                AGED 37 YEARS
                W/O SUBHASH, KALATHIL HOUSE, VIMALANAGARPOST. OZHAKODY,
                MANANTHAVADY, WAYANAD, PIN - 670645


                BY ADVS.
                KRISHNADAS P. NAIR
                K.L.SREEKALA
                HARIDAS P.NAIR
                M.A.VINOD
                M.RAJESH KUMAR
                K.G.MANOJ KUMAR
                PRASOON.K.P
                ANU PRABHAKAR
                VISHNU PRASAD
                SWATHYKRISHNA K.
                ABHIRAMI P.S.
                MERLIN THOMAS




RESPONDENT/S:

       1        THE BRANCH MANGER, KALPETTA CIVIL STATION BRANCH, KALPETTA REPRESENTED
                BY ITS BANK MANAGER, PIN - 673121

       2        THE AUTHORIZED OFFICER,
                UNION BANK OF INDIA BANK, KALPETTA, PIN - 673121
 WP(C) NO. 39091 OF 2024




                                            2
                                                                       2024:KER:82436




OTHER PRESENT:

               SRI.A.S.P. KURUP-SC


       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 06.11.2024, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 39091 OF 2024




                                      3
                                                                2024:KER:82436



                                  JUDGMENT

This is the third writ petition filed by the petitioner for the same

cause of action for similar/identical reliefs.

2. The petitioner has not complied with the directions issued

in the earlier writ petitions. This Court finds no justification to issue

any direction in the present writ petition.

Therefore, the writ petition is dismissed, leaving it open to the

petitioner to work out her remedy, as may be advised.

Sd/-

D. K. SINGH JUDGE

jjj WP(C) NO. 39091 OF 2024

2024:KER:82436

APPENDIX OF WP(C) 39091/2024

PETITIONER EXHIBITS

Exhibit P1 THE TRUE COPY OF THE JUDGEMENT OF WP(C) 29418 OF 2023 DATED 11.09.2023

Exhibit P2 THE TRUE COPY OF THE JUDGMENT OF WP(C) 18507 OF 2024 DATED 23.05.2024 I

Exhibit P3 THE TRUE COPY OF THE REPRESENTATION LETTER SUBMITTED BY THE PETITIONER BEFORE THE 1™ RESPONDENT

Exhibit P4 HE TRUE COPY OF THE PAYMENT RECEIPT DATED 30.10.2024

 
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