Kerala High Court
The Joint Registrar Of Co-Operative vs M.R.Simon on 22 May, 2009
Author: Siri Jagan
Bench: S.Siri Jagan, C.K.Abdul Rehim
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE S.SIRI JAGAN
&
THE HONOURABLE MR.JUSTICE C.K.ABDUL REHIM
MONDAY, THE 31ST DAY OF DECEMBER 2012/10TH POUSHA 1934
WA.No. 1322 of 2009
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AGAINST THE JUDGMENT IN WPC.31612/2008 DATED 22-05-2009
APPELLANT(S)/1ST RESPONDENT IN WPC:
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THE JOINT REGISTRAR OF CO-OPERATIVE
SOCIETIES (GENERAL) THIRUVANANTHAPURAM.
BY ADV. GOVERNMENT PLEADER
RESPONDENT(S)/PETITIONER & 2ND RESPONDENT IN WPC:
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1. M.R.SIMON, R/A M.R.SADANAM, CHENKAL,
NEYYATTINKARA, THIRUVANANTHAPURAM.
2. THE CHENKAL SERVICE CO-OPERATIVE BANK
LTD.NO.1258,CHENKAL, NEYYATTINKARA
REP.BY ITS ADMINISTRATOR.
R2 BY ADV. SRI.P.RAMAKRISHNAN
BY ADV. SRI. D. SOMASUNDARAM
R1 BY ADV. SRI.B.S.SWATHY KUMAR
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 31-12-2012, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
S. Siri Jagan & C.K. Abdul Rehim, JJ.
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W.A. No. 1322 of 2009
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Dated this, the 31st day of December, 2012.
J U D G M E N T
Siri Jagan, J.
The learned Government Pleader submits that the writ appeal has become infructuous. Accordingly, the same is dismissed as infructuous.
Sd/- S. Siri Jagan, Judge. Sd/- C.K. Abdul Rehim, Judge. Tds/ [True copy] P.S to Judge.