Reji K.Koshy vs Joint Registrar Of Co-Operative ...
2021 Latest Caselaw 6939 Ker

WA 657/2020                        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.657/2020
  Against Judgment dated 06-02-2020 in WP(C) No.30171/2019 of
                           this Court.
    For information purpose only
APPELLANTS/PETITIONERS:
                               ---

1. REJI K.KOSHY,MEMBER,EDAMULAKKAL SERVICE CO-OPERATIVE
    BANK LTD.NO.2047, EDAMULAKKAL P.O.,KOLLAM-691 306,RESIDING
    AT THUNDUVILA PUTHENVEEDU, ANAPPUZHAYKKAL,
    ANCHAL P.O.,KOLLAM DISTRICT.

           AND 9 OTHERS
      BY ADV.SRI.GEORGE POONTHOTTAM (SR.)
       ALONG WITH ADV.SMT.NISHA GEORGE.
RESPONDENTS/RESPONDENTS:
1. JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES (GENERAL),
    KOLLAM-691 001.

       AND 3 OTHERS.
    BY ADV.SRI.N.ANAND FOR R3.
 GOVERNMENT PLEADER FOR R1 & R4.
   Prayer for interim relief in the Writ Appeal stating that
in the circumstances stated in the appeal memorandum the High
Court be pleased to pass an order staying the operation of
Exhibit-P3, Exhibit-P4 and Exhibit-P5, till the 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:-
                           O R D E R

Interim order is extended by three weeks.

26-02-2021 Sd/-

C.T.RAVIKUMAR,JUDGE

Sd/-

MURALI PURUSHOTHAMAN,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR