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2021 Latest Caselaw 6926 Ker

WA 798/2020                           1/1

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   Present:
                   THE HONOURABLE MR.JUSTICE C.T.RAVIKUMAR
                                      &
              THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
               Friday,the 26th day of February 2021/7th Phalguna, 1942
                                   WA No.798/2020
     Against Judgment dated 12-03-2020 in WP(C) No.32830/2019 of this Court.
                                       ---
APPELLANT/PETITIONER:
     For   information
      CHENKAL                       purpose
              SERVICE CO-OPERATIVE BANK LTD.NO.1258, only
      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.


     GOVERNMENT PLEADER FOR R1 & R2.

  Prayer for interim relief in the Writ Appeal stating that in the circumstances
stated 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 26.02.2021 upon perusing the
appeal memorandum, and this Court's order dated 27-11-2020 , the court on the
same day passed the following:-
                                   ORDER

Interim order stands extended by three weeks. 26-02-2021 Sd/-

C.T.RAVIKUMAR,JUDGE

Sd/-

MURALI PURUSHOTHAMAN,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR