The Managing Committee Of The ... vs The Managing Committee Of The ...
2021 Latest Caselaw 7249 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

       TUESDAY, THE 02ND DAY OF MARCH 2021 / 11TH PHALGUNA, 1942

                  RP.No.707 OF 2016 IN WP(C). 20945/2016

AGAINST THE JUDGMENT IN WPC 20945/2016 DATED 22-06-2016 OF HIGH COURT
                             OF KERALA


REVIEW PETITIONER/3rd RESPONDENT IN W.P.(C) NO. 20945/2016:

              THE MANAGING COMMITTEE OF THE KULATHUPUZHA SERVICE CO-
              OPERATIVE BANK LTD.,
              KULATHUPPUZHA P.O, KOLLAM DISTRICT, REPRESENTED BY ITS
              PRESIDENT.

              BY ADV. SRI.VINOY VARGHESE KALLUMOOTTILL

RESPONDENTS/PETITIONERS/RESPONDENTS IN THE W.P.(C):

       1      K.SASIDHARAN
              AGED 52 YEARS, S/O SADANANDAN, PRESIDENT REPRESENTING
              THE BOARD OF DIRECTORS OF THE URUKUNNU RURAL CO-
              OPERATIVE SOCIETY LTD. NO. Q 1468, URUKUNNU P.O, PUNALU
              TALUK, KOLLAM DISTRICT, REPRESENTED AT PALAKKUNNATHU
              VEEDU, URUKUNNU P.O, PUNALUR TALUK,
               KOLLAM DISTRICT 691 001.

       2      THE URUKUNNU RURAL CO-OPERATIVE SOCIETY
              LTD NO Q 1468, URUKUNNU P.O, PUNALU TALUK, KOLLAM
              DISTRICT, REPRESENTED BY ITS SECRETARY 691 001.

       3      THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES
              (GENERAL), KOLLAMM DISTRICT 691 001.

       4      THE KULATHUPUZA SERVICE CO-OPERATIVE BANK LTD NO. 1867
              KULATHUPPUZHA P.O, KOLLAM DISTRICT 691 001, REPRESENTED
              BY ITS SECRETARY.




              R3 - SRI.SURIN GEORGE IPE, SR. GOVERNMENT PLEADER

      THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON 02.03.2021,
       THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 RP No. 707/2016 in
W.P.(C) No. 20945/2016        :2:



              Dated this the 2nd day of March, 2021.

                              ORDER

This review petition is filed by the third respondent in the writ

petition seeking to review the common judgment dated 22.06.2016 in

W.P.(C) No. 20945 of 2016, which was disposed of along with W.P.(C)

No. 20529 of 2016.

2. The learned counsel for the review petitioner also submitted

that yet another review is filed against the judgment in the connected

writ petition, which is pending as R.P. No. 702 of 2016. Anyhow, the

learned counsel submitted that consequent to the directions issued,

certain decisions were taken by the Registrar, which is under challenge

in a subsequent writ petition filed before this Court.

In that view of the matter, the learned counsel for the review

petitioner seeks permission to withdraw the review petition.

Accordingly, this RP is dismissed, leaving open the liberty of the review

petitioner to take up all the contentions in the pending proceedings.

sd/-

SHAJI P. CHALY, JUDGE.

Rv