Kerala High Court
Trichur Urban Co-Operative Bank Ltd vs The Asst. Registrar (General) on 11 February, 2008
Author: Thottathil B.Radhakrishnan
Bench: Thottathil B.Radhakrishnan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C) No. 4781 of 2008(T)
1. TRICHUR URBAN CO-OPERATIVE BANK LTD.
... Petitioner
Vs
1. THE ASST. REGISTRAR (GENERAL)
... Respondent
2. THE JOINT REGISTRAR (GENERAL)
3. SURENDRANATHAN, KALLEPPARAMBIL HOUSE
4. RATHI, W/O. SURENDRANATHAN
5. SOMAN, S/O.CHANDRABHANU, PALLATH HOUSE
6. SALE OFFICER
For Petitioner :SRI.C.D.DILEEP,SC,TRICHUR URBN CO-OPBAN
For Respondent : No Appearance
The Hon'ble MR. Justice THOTTATHIL B.RADHAKRISHNAN
Dated :11/02/2008
O R D E R
THOTTATHIL B. RADHAKRISHNAN, J
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W.P.(C).No. 4781 OF 2008
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Dated this the 11th day of February, 2008.
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J U D G M E N T
Heard learned counsel for the petitioner and Learned Senior Government Pleader for Corporation on behalf of R1,R2 and R6. Having regard to the nature of the orders being issued hereunder, notice to respondents 3 to 5 is dispensed with preserving their right to seek review of this judgment, if aggrieved.
Without expressing anything on merits, this writ petition is disposed of directing that Ext.P5 shall be taken up by the 1st respondent and, thereon, issue orders, within a period from one week from the date of receipt of a copy of this judgment.
THOTTATHIL B. RADHAKRISHNAN JUDGE bkn/-