Full Judgment Text
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PETITIONER:
THE VADAKKENCHARY CO. OPERATIVE SERVICEBANK LTD. ETC. ETC.
Vs.
RESPONDENT:
STATE OF KERALA & ORS.
DATE OF JUDGMENT: 07/02/1996
BENCH:
RAMASWAMY, K.
BENCH:
RAMASWAMY, K.
HANSARIA B.L. (J)
CITATION:
JT 1996 (3) 37 1996 SCALE (2)SP72
ACT:
HEADNOTE:
JUDGMENT:
WITH
CIVIL APPEAL NOS. 3436-47 OF 1996
---------------------------------
[Arising out of SLP (C) Nos. 106-17 of 1978]
The Palghat Service Co-operative
Bank Ltd.
V.
State of Kerala & Ors.
O R D E R
C.A. Nos.2274-78/77
-------------------
Counsel states that he seeks liberty to have the
appeals dismissed as withdrawn following similar orders
passed by this Court in C.A. 2279 of 1977 and batch on
December 6, 1982; and another order dated February 12. 1992
in C.A. No.295 of 1978. The appeals are accordingly
dismissed as withdrawn. No costs.
C.A. Nos. 3436-47 of 1996
--------------------------
[@ SLP (C) No.106-17/78]
Leave granted.
Appeals are dismissed as withdrawn. No costs.