Clara vs 1. The Kerala State Co-Operative Bank, ...
2024 Latest Caselaw 28128 Ker

Kerala High Court

Clara vs 1. The Kerala State Co-Operative Bank, ... on 24 September, 2024

Author: K.Babu

Bench: K. Babu

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                     PRESENT

                    THE HONOURABLE MR.JUSTICE K. BABU

   TUESDAY, THE 24TH DAY OF SEPTEMBER 2024 / 2ND ASWINA, 1946

                             RP NO. 471 OF 2024

           AGAINST THE ORDER/JUDGMENT DATED IN WP(C) NO.33617 OF

                         2023 OF HIGH COURT OF KERALA


REVIEW PETITIONER/PETITIONER:

               CLARA
               AGED 72 YEARS
               W/O WILLAMS @ WILFREAD, VIYYOKKARAN HOUSE, MANNUTHY
               DESOM MULLAKKARA VILLAGE, THRISSUR TALUK, THRISSUR,
               PIN - 680651


               BY ADVS.
               BINOY VASUDEVAN
               SREEJITH SREENATH


RESPONDENTS/RESPONDENTS:

    1          THE KERALA STATE CO-OPERATIVE BANK, MANNUTHY BRANCH
               FORMERLY THE THRISSUR DISTRICT CO OPERATIVE BANK
               LTD., G7M6 47P, NEAR MANNUTHY BY PASS ROAD, NH 47,
               MANNUTHY, THRISSUR 680651 REPRESENTED BY ITS MANAGER,
               PIN - 680651

    2          AUTHORIZED OFFICER
               THE KERALA STATE CO OPERATIVE BANK, MANNUTHY BRANCH,
               FORMERLY THE THRISSUR DISTRICT CO-OPERATIVE BANK
               LTD., G7M6 47P, NEAR MANNUTHY BY PASS ROAD, NH 47,
               MANNUTHY, THRISSUR, PIN - 680651

               SRI.P.C.SASIDHARAN, SC


        THIS    REVIEW    PETITION   HAVING    COME   UP   FOR   ADMISSION   ON
24.09.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RP No. 471 of 2024

                                 2


                                                  2024:KER:70923

                          K.BABU.,J
               ---------------------
                       R.P.No.471 of 2024
           ---------------------------
           Dated this the 24th day of September, 2024

                               ORDER

Heard both sides.

2. The learned counsel for the review petitioner

submitted that the petitioner is not in a position to pay the

amount as directed by this Court in the judgment dated

12.10.2023 in W.P.(C) No.33617/2023.

3. The learned counsel seeks permission to

withdraw this review petition.

4. The permission sought for is granted.

Therefore, the Review Petition is dismissed as

withdrawn.

Sd/-

K.BABU JUDGE bng