The Varapuzha Service ... vs Swaroop N.S
2021 Latest Caselaw 17072 Ker

RP No.527/2021                                1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                      THE HONOURABLE MR. JUSTICE SUNIL THOMAS
            Thursday, the 12th day of August 2021 / 21st Sravana, 1943
                   RP NO. 527 OF 2021(M) IN WPC NO.9324 OF 2021
   REVIEW PETITIONERS/RESPONDENTS 4 AND 5:

      1. THE VARAPUZHA SERVICE CO-OPERATIVE BANK LTD. NO. 1582, VARAPUZHA
         P.O., ERNAKULAM DISTRICT-683517, REPRESENTED BY ITS SECRETARY.
      2. THE MANAGING COMMITTEE OF THE VARAPUZHA SERVICE CO-OPERATIVE BANK
         LIMITED NO. 1582, VARAPUZHA P.O., ERNAKULAM DISTRICT-683517,
         REPRESENTED BY ITS PRESIDENT.

   RESPONDENTS/WRIT PETITIONER & RESPONDENTS 1 TO 3:

      1. SWAROOP N.S., AGED 41 YEARS, S/O. SREEDHARAN, RESIDING AT
         NALUKANDATHIL HOUSE, MANNAMTHURUTH, VARAPPUZHA P.O., 683517,
         ERNAKULAM DISTRICT.
      2. THE REGISTRAR OF CO-OPERATIVE SOCIETIES, OFFICE OF REGISTRAR OF CO-
         OPERATIVE SOCIETIES, JAWAHAR SAHAKARANA BHAVAN, D.P.I. JUNCTION,
         THIRUVANANTHAPURAM, PIN-695 001.
      3. THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES (GENERAL) CIVIL
         STATION, KAKKANAD, ERNAKULAM DISTRICT, PIN-682030.
      4. ASSISTANT REGISTRAR OF CO-OPERATIVE SOCIETIES (GENERAL), OFFICE OF
         THE ASSISTANT REGISTRAR OF CO-OPERATIVE SOCIETIES, N. PARUR,
         ERNAKULAM DISTRICT, PIN-683513.


        Review petition praying inter alia that in the circumstances stated
   in the affidavit filed along with the WP(C) the High Court be pleased to
   stay the operation of the judgment in W.P.(C) No.9324 of 2021 dated
   09.04.2021 and to stay all further proceedings, pending disposal of the
   Review Petition.

        This Review Petition coming on for orders upon perusing the petition
   and the affidavit filed in support of W.P.(C) and this Court's judgment
   dated 09.04.2021 and upon hearing the arguments of Sri.GEORGE POONTHOTTAM,
   Senior Advocate along with M/s. NISHA GEORGE and ARUN CHANDRAN, Advocates
   for ther petitioners, Sri. M.M.MONAYE, Advocate for R1 and of SENIOR
   GOVERNMENT PLEADER for R2 to R4, the court passed the following:

                                          ORDER

Advocate M.M.Monaye takes notice for the contesting respondent No.1. Learned Senior Government Pleader takes notice for the remaining respondents. File objections, if any. There will be an interim direction that R3 shall not pass any final order pursuant to the direction of this court dated 09.04.2021.

          Post on 03.09.2021.                       Sd/- SUNIL THOMAS, JUDGE




12-08-2021                      /True Copy/                          Assistant Registrar