Citation : 2021 Latest Caselaw 8585 Ker
Judgement Date : 15 March, 2021
WA 824/2020 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Present:
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
&
THE HONOURABLE MR.JUSTICE K. BABU
Monday,the 15thday of March 2021/24thPhalguna, 1942
WA No.824/2020
Against Judgment dated 23-06-2020 in WP(C) No.12324/2020 of this Court.
---
For information purpose only
APPELLANT/PETITIONER:
P.R.LAKSHMANAN,AGED 58 ,S/O P.S.RAMAN IYER,SECRETARY (RETD),
NALLURNAD SERVICE CO-OPERATIVE BANK LTD NO 6913, NALLURNAD P.O.WAYANAD,
RESIDING AT KRISHNAPURI HOUSE, PAYINGATTERY VILLAGE, NALLURNAD P.O.(VIA)
MANANTHAVADY, WAYANAD.
BY ADVS. M/S.B.S.SWATHI KUMAR,ANITHA RAVINDRAN,
HARISANKAR N .UNNI & P.S.BHAGYA SURABHI
RESPONDENTS/RESPONDENTS:
1. THE NALLURNAD SERVICE CO-OPERATIVE BANK LTD. NO. 6913,
NALLURNAD P.O.,DWARAKA, MANANTHAVADY, WAYANAD-670 645, REPRESENTED BY
ITS SECRETARY.
AND 4 OTHERS.
BY STANDING COUNSEL FOR R1 TO R3
STANDING COUNSEL FOR R5.
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.P5 and P9 including the inquiry proceedings pending disposal of this Writ Appeal.
This Writ Appeal again coming on for orders on 15.03.2021 upon perusing the appeal
memorandum, and this Court's order dated 25-02-2021, the court on the same day passed the
following:-
ORDER
Interim order will stand extended till 15.6.2021. List this case along with WA No.1208/2020 on 3/6/2021. 15-03-2021 Sd/-ALEXANDER THOMAS,JUDGE Sd/- K. BABU,JUDGE
/true copy/ Sd/-
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