Kerala High Court
Anandaraj S vs Indian Bank on 10 June, 2014
Author: K.Vinod Chandran
Bench: K.Vinod Chandran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
TUESDAY, THE 10TH DAY OF JUNE 2014/20TH JYAISHTA, 1936
WP(C).No. 9279 of 2014 (H)
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PETITIONER:
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ANANDARAJ S., AGED 33 YEARS,
S/O.SOMAN, SOMALAYAM, MUTHUPILAKKADU WEST,
PORUVAZHY P.O., KUNNATHUR TALUK, KOLLAM-690 520.
BY ADVS.SRI.ROSHEN.D.ALEXANDER
SMT.TINA ALEX THOMAS
RESPONDENTS:
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1. INDIAN BANK,
A BANKING COMPANY, REPRESENTED BY ITS BRANCH MANAGER,
BHARANICAVU BRANCH, S.D.COMMERCIAL COMPLEX,
BHARANIKKAVU, PORUVAZHY P.O., KOLLAM DISTRICT - 695 520.
2. THE AUTHORISED OFFICER (CHIEF MANAGER),
INDIAN BANK, KOLLAM - 695 516.
3. G.NARAYANAN,
CHARUVILA PUTHEN VEEDU, MUTHUPILAKKADU WEST,
PORUVAZHY P.O., KUNNATHUR TALUK, KOLLAM-690 520.
4. HARIKUMAR,
S/O.G.NARAYANAN, CHARUVILA PUTHEN VEEDU,
MUTHUPILAKKAD WEST, PORUVAZHY P.O., KUNNATHUR TALUK,
KOLLAM-690 520.
R1 BY ADV. SRI.S.EASWARAN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 10-06-2014, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Kss
K. VINOD CHANDRAN, J
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W.P(C) No. 9279 of2014
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Dated this the 10th day of June, 2014
J U D G M E N T
The learned counsel for the petitioner seeks permission to withdraw this writ petition. Accordingly, this writ petition is dismissed as withdrawn,without prejudice.
Sd/-
(K. VINOD CHANDRAN, JUDGE) jma //true copy// P.A to Judge