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Rasack C.M vs The Special Sale Officer
2024 Latest Caselaw 29292 Ker

Citation : 2024 Latest Caselaw 29292 Ker
Judgement Date : 10 October, 2024

Kerala High Court

Rasack C.M vs The Special Sale Officer on 10 October, 2024

Author: P Gopinath

Bench: P Gopinath

                                                           2024:KER:75403



                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

                 THE HONOURABLE MR. JUSTICE GOPINATH P.

    THURSDAY, THE 10TH DAY OF OCTOBER 2024 / 18TH ASWINA, 1946

                         WP(C) NO. 9898 OF 2022

PETITIONER/S:

            RASACK C.M
            AGED 51 YEARS
            S/O.APPAVU, (MOHAMMED MOIDEEN),CHEMPOTHPARAMBIL,
            KODALY,MURIKKUNGAL P.O, CHALAKUDY, PIN-680 699, PIN -
            680699


            BY ADV E.V.MOLY


RESPONDENT/S:

    1       THE SPECIAL SALE OFFICER
            CHALAKUDY TOWN CO-OPERATIVE BANK LTD R-928, HEAD
            OFFICE, TOWN BANK TOWER, MAIN ROAD, THRISSUR-680 307,
            PIN - 680307

    2       CHALAKUDY TOWN CO-OPERATIVE BANK LTD R-928,
            TOWN BANK TOWER, MAIN ROAD, THRISSUR-680 307 REP.BY ITS
            SECRETARY


            BY ADVS.
            T.R.HARIKUMAR
            ARJUN RAGHAVAN



     THIS   WRIT   PETITION   (CIVIL)   HAVING   BEEN   FINALLY   HEARD   ON
10.10.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                          2024:KER:75403
WP(C) NO. 9898 OF 2022                   2



                                   JUDGMENT

When this matter is taken up for consideration today,

learned counsel appearing for the petitioner submits that the

writ petition has become infructuous. Accordingly, the writ

petition is dismissed as infructuous.

Sd/-

GOPINATH P. JUDGE ajt 2024:KER:75403

APPENDIX OF WP(C) 9898/2022

PETITIONER EXHIBITS

Exhibit P1 THE TRUE COPY OF THE SALE NOTICE DATED 15.02.2022

 
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