Mohammed K.M vs The Authorized Officer
2024 Latest Caselaw 33671 Ker

Kerala High Court

Mohammed K.M vs The Authorized Officer on 21 November, 2024

Author: D. K. Singh

Bench: D. K. Singh

WP(C) NO. 41209 OF 2024
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                                                                      2024:KER:87751
                     IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                      PRESENT

                      THE HONOURABLE MR. JUSTICE D. K. SINGH

      THURSDAY, THE 21ST DAY OF NOVEMBER 2024 / 30TH KARTHIKA, 1946

                             WP(C) NO. 41209 OF 2024


PETITIONERS:

     1        MOHAMMED K.M.,
              AGED 76 YEARS
              S/O. KUTTYMAMMY, KOZHIMANNIL, CHATHAMANGALAM, KOZHIKODE, PIN
              - 673601

     2        JAMSHEERA K.M.,
              AGED 42 YEARS
              D/O. MOHAMMED K.M., KOZHIMANNIL, CHATHAMANGALAM, KOZHIKODE,
              PIN - 673601


              BY ADV FATHIMA NIHALA O.


RESPONDENT:

              THE AUTHORIZED OFFICER,
              CALICUT NORTH SERVICE CO-OPERATIVE BANK, CS TOWER, P.M KUTTY
              ROAD, NADAKAVE, KOZHIKODE, PIN - 673006



     THIS     WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
21.11.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 41209 OF 2024
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                                                        2024:KER:87751
                           JUDGMENT

Dated this the 21st day of Novemebr, 2024

The learned Counsel for the petitioners submits that

he would like to withdraw the writ petition and to file a

fresh.

Considering the aforesaid submission of the learned

counsel for the petitioners, the present writ petition

stands dismissed as withdrawn with the liberty as

prayed for.

Sd/-

D. K.SINGH JUDGE

AP WP(C) NO. 41209 OF 2024

2024:KER:87751 APPENDIX OF WP(C) 41209/2024

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE POSSESSION NOTICE DATED 14.02.2024