THE VADAKKENCHARY CO. OPERATIVE SERVICE BANK LTD. ETC. ETC. versus STATE OF KERALA AND ORS.

Citation: [1996] 2 S.C.R. 247 · Decided: 07-02-1996 · Supreme Court of India · Bench: K. RAMASWAMY, B.L. HANSARIA · Disposal: Dismissed as withdrawn

Judgment (excerpt)

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THE VADAKKENCHARY CO. OPERATIVE SERVICE BANK 
A 
LTD. ETC. ETC. 
v. 
STATE OF KERALA AND ORS. 
FEBRUARY 7, 1996 
[K. RAMASWAMY AND B.L. HANSARIA, JJ.] 
Appeal-Similar appeals dismissed earlier-Liberty to withdraw the 
present appeals granted-Appeals dismissed as withdrawn. 
B 
c 
CIVIL APPELLATE JURISDICTION : Civil Appeal Nos. 2274-78 
of 1977 Etc. 
From the Judgment and Order dated 30.12.76 of the Kerala High 
Court in O.P. Nos. 3116, 3121, 3239, 3240 and 3372 of 1974. 
V.B. Saharaya, for the appellants. 
M.T. George for the Respondents. 
The following Order of the Court was delivered : 
CA. 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withdrawn following similar orders passed by this Court in S.A. 2279 of 
·1977 and batch on December 6, 1982; and another order dated February 
D 
E 
12, 1992 in C.A. No. 295 of 1978. The appeals are accordingly dismissed F 
as withdrawn.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Appeals are dismissed as withdrawn.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. 
G 
G.N. 
Appeals dismissed as withdrawn. 
247