Kerala High Court
K. Karthikeya Panicker vs State Bank Of India on 28 January, 2008
Bench: H.L.Dattu, K.M.Joseph
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WA No. 1959 of 2007()
1. K. KARTHIKEYA PANICKER,
... Petitioner
2. MRS.DAYA KARTHIKEYA PANICKER,
Vs
1. STATE BANK OF INDIA,
... Respondent
2. THE CHIEF AUTHORISED OFFICER,
For Petitioner :SRI.K.RAVEENDRAN
For Respondent :SRI.V.B.JINNAH
The Hon'ble the Chief Justice MR.H.L.DATTU
The Hon'ble MR. Justice K.M.JOSEPH
Dated :28/01/2008
O R D E R
H.L. DATTU, CJ. & K.M. JOSEPH, J.
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WRIT APPEAL No.1959 of 2007
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Dated this the 28th day of January, 2008.
JUDGMENT
H.L.DATTU, CJ, Learned counsel appearing for the appellants submits that the lis between the parties is settled.
2. Taking note of submission made by the learned counsel for the appellants, this writ appeal is disposed of as having become unnecessary.
Ordered accordingly.
H.L. DATTU, CHIEF JUSTICE K.M. JOSEPH, JUDGE sb.