Kasaragod District Co-Operative ... vs Kasaragod District Co-Operative ...
2021 Latest Caselaw 7768 Ker

WA 398/2021                           1/2



            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             Present:
          THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                               &
                THE HONOURABLE MR.JUSTICE K. BABU
              Friday,the 5th day of March 2021/14th Phalguna, 1942
                                 WA No.398/2021
     AGAINST JUDGMENT DATED 01-2-2021 IN WP(C) No.2001/2012 of this Court.
                                    ---
     For information purpose only
APPELLANTS/RESPONDENTS 1 TO 3:
1.    KASARAGOD DISTRICT CO-OPERATIVE RUBBER MARKETING SOCIETY
       LTD.NO.C 325,REPRESENTED BY THE MANAGING DIRECTOR,
     KASARAGOD DISTRICT CO-OPERATIVE RUBBER MARKETING SOCIETY
     LTD.NO.C 325, KASARAGOD-671 001.
2.    THE MANAGING DIRECTOR,KASARAGOD DISTRICT
        CO-OPERATIVE RUBBER MARKETING SOCIETY LTD.NO.C 325,
         KASARAGOD-671 001.
3.    THE PRESIDENT,KASARAGOD DISTRICT CO-OPERATIVE
          RUBBER MARKETING SOCIETY LTD.NO.C 325, KASARAGOD-671 001.

      BY ADV SRI.T.K.VIPINDAS


RESPONDENTS/PETITIONER & RESPONDENTS 4 TO 6:
1.    SREEJA K.K.,D/O.LATE KRISHNAN NAIR,
       KOZHUMMAL HOUSE, MANGOD, KASARAGOD-671 314.
2.    THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES(GENERAL),
     KASARAGOD-671 001.
3.   REGISTRAR OF CO-OPERATIVE SOCIETIES,
       THIRUVANANTHAPURAM-695 001.
4.    STATE OF KERALA,REPRESENTED BY SECRETARY TO
       GOVERNMENT, DEPARTMENT OF CO-OPERATION,
          SECRETARIAT,THIRUVANANTHAPURAM-695 001.

      BY ADV SRI.KALEESWARAM RAJ FOR R1


    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 the operation of the Judgment dated 01-02-2021 in
W.P.(c) 2001/2012 in the interest of justice.

      This Writ Appeal coming on for admission on 05.03.2021 upon
perusing the appeal memorandum, the court on the same day passed the
following:-

                                                                      P.T.O.
                  ALEXANDER THOMAS & K.BABU, JJ.
                ============================
                          W.A No.398 of 2021
                 (arising out of judgment dated 1.2.2021
                        in W.P(C) No.2001/2012)
                ============================
                   Dated this the 5th day of March, 2021
  For information purpose only
               ORDER

Alexander Thomas, J.

Sri.Kaleeswaram Raj, the learned counsel appearing for the 1 st

respondent in the writ petition seeks further time to get instructions and

to file a memo to produce a copy of the counter affidavit filed by the 2 nd

respondent in the writ petition.

Sri.T.K.Vipindas, the learned counsel appearing for the appellants

submits that this Court may grant an interim stay as otherwise the writ

petitioner may initiate contempt proceedings. Hence it is ordered that

the contempt proceedings arising out of the impugned judgment in the

writ petition, initiated if any, shall stand deferred.

Post on 12.3.2021.

Sd/-

ALEXANDER THOMAS Judge

Sd/-

K.BABU Judge Handover to both sides.

ab

/true copy/ Sd/- ASSISTANT REGISTRAR