The Kappumthala Service ... vs The Kappumthala Service ...
2021 Latest Caselaw 5403 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

             THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS

                                    &

                 THE HONOURABLE MR. JUSTICE T.R.RAVI

      MONDAY, THE 15TH DAY OF FEBRUARY 2021 / 26TH MAGHA,1942

                          WA.No.326 OF 2021

     AGAINST THE ORDER DT.17.12.2020 IN WP(C) 11442/2017(E) OF
                       HIGH COURT OF KERALA

APPELLANTS/4TH & 6TH RESPONDENTS:

      1      THE KAPPUMTHALA SERVICE CO-OPERATIVE BANK LTD
             NO. K 142, KAPPUMTHALA P.O,
             MUTTUCHIRA, KOTTAYAM 686 613
             REPRESENTED BY ITS SECRETARY

      2      THE MANAGING COMMITTEE OF THE KAPPUMTHALA
             SERVICE CO-OPERATIVE BANK LTD NO.K 142,
             KAPPUMTHALA P.O, MUTTUCHIRA
             KOTTAYAM 686 613,
             REPRESENTED BY ITS PRESIDENT

             BY ADV. SRI.P.N.MOHANAN

RESPONDENTS/PETITIONER/RESPONDENTS 1, 2, 3 & 5:

      1   GEORGE JOSEPH.K
          AGED 63 YEARS
          S/O. JOSEPH KALAPURAYIL HOUSE
          MUTTUCHIRA P.O, KOTTAYAM 686 613

      2   STATE OF KERALA,
          REPRESENTED BY THE SECRETARY TO GOVERNMENT,
          DEPARTMENT OF CO-OPERATION GOVERNMENT,
          SECRETARIAT, THIRUVANANTHAPURAM 695 001

      3   THE REGISTRAR OF CO-OPERATIVE SOCIETIES,
          OFFICE OF THE CO-OPERATIVE SOCIETIES,
          THIRUVANANTHAPURAM 695 001.

      4   THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES (GENERAL)
          OFFICE OF THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES
          (GENERAL), KOTTAYAM 686 601
           W.A.No.326 of 2021         2



      5   LIFE INSURANCE CORPORATION OF INDIA
          KOTTAYAM DIVISIONAL OFFICE,
          P&GS DEPARTMENT
          JEEVAN PARKASH, PB No.609,
          NAGAMBADAM, KOTTAYAM 686601.


               R2 TO R4 BY SRI.B.VINOD, SR.GOVT.PLEADER,
               R1 BY SMT.I.VINAYAKUMARI,
               R5 BY SRI.P.B.SAHASRANAMAN

     THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
15.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.A.No.326 of 2021                      3


                     ALEXANDER THOMAS & T.R. RAVI, JJ.
                      ------------------------------------------------
                                 W.A.No.326 of 2021
                               [Arising out of judgment dated
                           17.12.2020 in W.P.(C)No.11442/2017]
                       --------------------------------------------------
                     Dated this the 15th day of February, 2021


                                      JUDGMENT

ALEXANDER THOMAS, J.

Sri P.N.Mohanan, learned counsel appearing for the appellant

submits that leave may be granted to the appellant to withdraw the

above writ appeal, as the impugned judgment dated 17.12.2020

rendered by the learned Single Judge in the instant W.P.

(C)No.11442/2017 has already been recalled by the learned Single

Judge and the said writ petition has been posted for rehearing and

that therefore the appeal has become infructuous.

Recording the above said submission made by the learned

counsel for the appellant, the above writ appeal will stand dismissed

as infructuous.

Sd/-

ALEXANDER THOMAS, JUDGE

Sd/-

T.R. RAVI, JUDGE

dsn