Chenkal Service Co-Operative ... vs The Joint Registrar Of ...
2021 Latest Caselaw 16058 Ker

WA No.798/2020                             1/2

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                      THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                                           &
                       THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
                 Monday, the 2nd day of August 2021 / 11th Sravana, 1943
                                    WA NO. 798 OF 2020

        AGAINST JUDGMENT DATED 12.03.2020 IN WP(C) 32830/2019 OF THIS COURT.

                                          ---

   APPELLANT/PETITIONER:

      CHENKAL SERVICE CO-OPERATIVE BANK LTD.NO.1258, CHENKAL P.O.,

      THIRUVANANTHAPURAM, REPRESENTED BY ITS SECRETARY.

    BY ADVS.M/S.B.S.SWATHI KUMAR,ANITHA RAVINDRAN,

    HARISANKAR N UNNI & P.S.BHAGYA SURABHI

   RESPONDENTS/RESPONDENTS:

    1.THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES (GENERAL),

      THIRUVANANTHAPURAM, PIN - 695 001.

    AND ANOTHER.

    BY GOVERNMENT PLEADER FOR R1 & R2.


        Prayer for interim relief in the Writ Appeal stating that in the
   circumstances ststed in the appeal memorandum, the High Court be pleased
   to stay all further proceedings pursuant to Ext.P4 (order
   No.CRP(1)4786/2017 dated 7-11-2019) pending disposal of the Writ Appeal.


        This Writ Appeal again coming on for orders on 02.08.2021 upon
   perusing the appeal memorandum and this Court's order dated 29.06.2021,
   the court passed the following:



                                                                           P.T.O.
 WA No.798/2020                                        2/2


                        ALEXANDER THOMAS & A. BADHARUDEEN, JJ.
                           ================================
                                    W.A.No.657 of 2020
                         (arising out of the order dated 06.02.2020 in W.P(c) No.30171/2019)
                                                     and
                                              W.A.No.798 of 2020
                         (arising out of the judgment dated 12.03.2020 in W.P(c) No.32830/2019)
                               ================================
                                  Dated this the 2nd day of August, 2021


                                                      ORDER

ALEXANDER THOMAS, J.

We are apprised that a Division Bench of this Court in a similar case

has passed an order dated 31.05.2021 in W.A.No.1751 of 2020 referring

the issues raised therein for detailed consideration of a Full Bench of this

Court. It is also pointed out that similar issues are raised in these cases

also.

2. Accordingly, it is ordered that these cases may also be tagged

along with W.A.No.1751 of 2020, which has already been referred to the

Full Bench.

3. Since it is pointed out to us that a Division Bench of this Court

has already extended the order until further orders in W.A.No.1751 of

2020, it is ordered that the interim order granted in these cases will also

stand extended until further orders.

Hand over to both sides.

Sd/-

ALEXANDER THOMAS, JUDGE

Sd/-

A. BADHARUDEEN, JUDGE rtr/

02-08-2021 /True Copy/ Assistant Registrar