Kerala High Court
Johnson Manayani vs The Union Of India Represented By on 18 March, 2021
Author: N.Nagaresh
Bench: N.Nagaresh
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 18TH DAY OF MARCH 2021/27TH PHALGUNA, 1942
WP(C).No.14022 OF 2016(C)
PETITIONER:
JOHNSON MANAYANI, AGED 59,
S/O. LATE DEVASSIA MATHAI,
ADVOCATE, MANAYANI ASSOCIATES,
MONASTERY ROAD, KOCHI-682 011.
BY ADVS.
SRI.N.K.SUBRAMANIAN
SRI.K.C.KURIYAN
RESPONDENTS:
1 THE UNION OF INDIA REPRESENTED BY
ITS SECRETARY TO FINANCE,CENTRAL SECRETARIAT,
NEW DELHI-110 001.
2 RESERVE BANK OF INDIA,
O/O RESERVE BANK OF INDIA,
MUMBAI,REPRESENTED BY ITS GOVERNOR.
3 THE RESERVE BANK OF INDIA,
BAKERY JUNCTION, SERVICE ROAD,
VAZHUTHACAUD, THIRUVANANTHAPURAM-695 033,
REPRESENTED BY ITS MANAGER.
4 CANARA BANK, HEAD OFFICE AT 112,
J.C.ROAD, BANGALORE-560 002,
REPRESENTED BY ITS MANAGING DIRECTOR.
5 THE CORPORATION BANK LTD.,
ERNAKULAM SWAPNIL ENCLAVE,
DOOR NO.40/6185, C9, 1ST FLOOR,
MARINE DRIVE, ERNAKULAM-682 031,
REPRESENTED BY ITS BRANCH MANAGER.
R1 BY SRI.P.VIJAYAKUMAR, ASGI
R1 BY ADV. SRI.JAGADEESH LAKSHMAN CGC
R5 BY ADV. SRI.V.A.AJAI KUMAR
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
18.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C)No.14022/2016
2
JUDGMENT
Dated this the 18th day of March, 2021 In view of the not press memo filed by the counsel for the petitioner, the writ petition is dismissed as not pressed.
Sd/-
N. NAGARESH JUDGE ncd/18.03.2021