LAWS(KER)-2012-6-677

ERNAKULAM DISTRICT CO-OPERATIVE BANK KOTHAMANGALAM, REPRESENTED BY ITS, BRANCH MANAGER Vs. STATE OF KERALA, REPRESENTED BY ITS SECRETARY TO LAW DEPARTMENT, SECRETARIAT THIRUVANANTHAPURAM

Decided On June 19, 2012

Ernakulam District Co -Operative Bank Kothamangalam, Represented By Its, Branch Manager Appellant

V/S

State Of Kerala, Represented By Its Secretary To Law Department, Secretariat Thiruvananthapuram Respondents

JUDGEMENT

(1.) The counsel for the petitioner submits that after the filing of this writ petition, the respondents have paid the entire amount due to the petitioner and have closed the transaction. In view of the above, this writ petition is dismissed as infructuous.

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ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..

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