The Vadakkenchary Co. Operative Servicebank Ltd. Vs. State of Kerala & Ors [1996] INSC 205 (7 February 1996)
Ramaswamy, K.Ramaswamy, K.Hansaria B.L. (J)
CITATION: JT 1996 (3) 37 1996 SCALE (2) SP72
ACT:
HEAD NOTE:
WITH CIVIL APPEAL NOS. 3436-47 OF 1996 --------------------------------- [Arising out of SLP (C) Nos. 106-17 of 1978] The Palghat Service Co-operative Bank Ltd. V. State of Kerala & Ors.
O R D E R
C.A. Nos.2274-78/77 ------------------- Counsel states that he seeks liberty to have the appeals dismissed as withdrawn following similar orders passed by this Court in C.A. 2279 of 1977 and batch on December 6, 1982; and another order dated February 12. 1992 in C.A. No.295 of 1978. The appeals are accordingly dismissed as withdrawn. No costs. C.A. Nos. 3436-47 of 1996 -------------------------- [@ SLP (C) No.106-17/78] Leave granted.
Appeals are dismissed as withdrawn. No costs.
