Sunil K.S vs Nellayi Parapukara Service ...
2024 Latest Caselaw 30464 Ker

Kerala High Court

Sunil K.S vs Nellayi Parapukara Service ... on 25 October, 2024

Author: N.Nagaresh

Bench: N.Nagaresh

W.P.(C)No.33890 of 2024
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         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                            PRESENT

              THE HONOURABLE MR.JUSTICE N.NAGARESH

 FRIDAY, THE 25TH DAY OF OCTOBER 2024 / 3RD KARTHIKA, 1946

                    WP(C) NO. 33890 OF 2024

PETITIONER:

         SUNIL K.S
         AGED 64 YEARS, S/O SUDHAKARAN,
         KALLIKADAVIL HOUSE, MUTHRATHIKKARA,
         PARAPUKKARA P.O, THRISSUR - 680310.

         BY ADVS.
         RAPHAEL THEKKAN
         T.SAJI RAPHEL
         CHRISTINE MATHEW
         ABESH ALOSIOUS



RESPONDENTS:

    1    NELLAYI PARAPUKARA SERVICE CO-OPERATIVE BANK
         R.NO.460, NELLAYI P.O, THRISSUR DISTRICT,
         REPRESENTED BY IT'S SECRETARY, PIN - 680305.

    2    SPECIAL SALE OFFICER
         IRINJALAKUDA TOWN SCB GROUP, OFFICE OF THE
         ASSISTANT REGISTRAR OF CO-OPERATIVE SOCIETIES,
         MUKUNDAPURAM, THRISSUR DISTRICT, PIN - 680733.


     THIS WRIT PETITION       (CIVIL) HAVING COME UP      FOR
ADMISSION ON 25.10.2024,      THE COURT ON THE SAME       DAY
DELIVERED THE FOLLOWING:
 W.P.(C)No.33890 of 2024
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                        JUDGMENT

Dated this the 25th day of October, 2024

When this writ petition came up for admission on

27.09.2024, this Court granted a conditional interim order of

stay of Ext.P1 on condition that the petitioner shall remit an

amount of ₹6 lakhs within one month.

2. The petitioner has not taken out process to

issue notice to the respondents. There is no representation for

the petitioner when the case is called.

The writ petition is dismissed for non-prosecution.

Sd/-

N.NAGARESH JUDGE ams

2024:KER:79811

APPENDIX OF WP(C) 33890/2024

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE DEMAND NOTICE DATED 6.09.2024 IN E.P.NO.1299/21 IN A.R.C.NO.483/2021 ISSUED BY THE 2ND RESPONDENT.