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Kerala High Court

P.Kutti Narayanan vs M/S.Indus Ind Bank Limited

Author: Ashok Bhushan

Bench: Ashok Bhushan, A.M.Shaffique

        

 
IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                                      PRESENT:

                THE HONOURABLE THE CHIEF JUSTICE MR.ASHOK BHUSHAN
                                                             &
                          THE HONOURABLE MR.JUSTICE A.M.SHAFFIQUE

             THURSDAY, THE 18TH DAY OF FEBRUARY 2016/29TH MAGHA, 1937

                                               WA.No. 2697 of 2009
                                              -----------------------------

                        JUDGMENT DATED 09-06-2009 IN WP(C) 14252/2006
                                                         ...........
APPELLANT(S)/8TH RESPONDENT:
--------------------------------------------------

            P.KUTTI NARAYANAN, S/O.LAKSHMI AMMA,
            RESIDING AT PARUTHIKATTU HOUSE,
            VENGANELLUR P.O., THRISSUR.

            BY ADVS.SRI.T.C.SURESH MENON
                          SRI.T.C.SURESH MENON
                          SRI.JIBU P THOMAS
                          SRI.P.S.APPU
                          SRI.A.R.NIMOD
                          SRI.C.A.ANOOP

RESPONDENT(S)/PETITIONER/RESPONDENTS 1 TO 7:
-----------------------------------------------------------------------------

 1.         M/S.INDUS IND BANK LIMITED,
            ASHOK LEYLAND FINANCE DIVISION,
           1ST FLOOR, IBL COMPLEX, 8/1251,
            NH BYE-PASS JUNCTION, CHANDRANAGAR,
            PALAKKAD-7, REPRESENTED BY ITS
            AUTHORISED OFFICER B.M.LAKSHMANAN,
            S/O.B.N.MUTHUSWAMY.

 2.         STATE OF KERALA, REPRESENTED BY THE
            SECRETARY TO GOVERNMENT, REVENUE (S) DEPARTMENT,
            TRIVANDRUM.

 3.         THE DISTRICT COLLECTOR, THRISSUR.

 4.         THE SUPERINTENDENT OF POLICE,
            OFFICE OF THE SUPERINTENDENT OF POLICE,
            THRISSUR.

 5.         TAHSILDAR, THALAPPILLY TALUK,
            VADAKKANCHERRY, THRISSUR.

Msv/
                                                                                 -2-

                                                                         -2-e

WA.No. 2697 of 2009
-----------------------------


 6.        CIRCLE INSPECTOR OF POLICE,
           CHELAKKARA, THRISSUR.

 7.         K.SANTHOSH, S/O.P.A.KRISHNANKUTTY,
            RESIDING AT PUTHENPURA HOUSE,
            KUNNATHURMEDU, PALAKKAD.

 8.         K.V.MATHEW, S/O.ULAHANNAN,
            RESIDING AT KARINKAYAM P.O.,
            MANGALAM DAM, PALAKKAD.

            BY ADV. SRI.C.VARGHESE KURIAKOSE

            THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON 18-02-2016,
            THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:


msv/



                       ASHOK BHUSHAN, CJ
                                      &
                        A.M.SHAFFIQUE, J.
                        * * * * * * * * * * * * *
                        W.A.No.2697 of 2009
                   ----------------------------------------
             Dated this the 18th day of February 2016


                        J U D G M E N T

Shaffique,J Learned counsel for the appellant submits that the writ appeal has become infructuous. Hence this writ appeal is dismissed as infructuous.

(sd/-) (ASHOK BHUSHAN, CHIEF JUSTICE) (sd/-) (A.M.SHAFFIQUE, JUDGE) True Copy PA to Judge jsr/18/02/16