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For Information Purpose Only vs Unknown
2021 Latest Caselaw 9155 Ker

Citation : 2021 Latest Caselaw 9155 Ker
Judgement Date : 18 March, 2021

Kerala High Court
For Information Purpose Only vs Unknown on 18 March, 2021
WA 1747/2020                               1/1

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 Present:
                THE HONOURABLE MR.JUSTICE C.T.RAVIKUMAR
                                   &
           THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
              Thursday,the 18th day of March 2021/27th Phalguna, 1942
                                 WA No.1747/2020
     Against Judgment dated 14.12.2020 in WP(C) No.22982/2020 of this Court.
                                        ---
APPELLANTS/PETITIONERS:
           For information purpose only
1. M. SIDDIQUE MASTER,S/O. LATE MUHAMED M., PRESIDENT,
    ANAKKAYAM SERVICE CO-OPERATIVE BANK LTD, NO.F 880,
    ANAKKAYAM P O, MALAPPURAM DISTRICT-676509,
    RESIDING AT MADATHODI HOUSE, PERIMBALAM P.O., ALAPPURAM
    DISTRICT-676509.

AND 12 OTHERS.

       BY ADV. SRI.GEORGE POONTHOTTAM (SR.)
       ALONG WITH SMT.NISHA GEORGE

RESPONDENTS/RESPONDENTS
1. THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES,
    B2 BLOCK, CIVIL STATION, MALAPPURAM-676505.

       AND ANOTHER.

       BY 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 Exhibit -P6 and P7, pending disposal of the Writ Appeal.

  This Writ Appeal again coming on for orders on 18.03.2021 upon perusing the appeal
memorandum, and this Court's order dated 19-02-2021 , the court on the same day
passed the following:-
                                    ORDER

Interim Order stands extended by three months. Post immediately after summer holidays, 2021. 18-03-2021 Sd/-

C.T.RAVIKUMAR,JUDGE Sd/-

MURALI PURUSHOTHAMAN,JUDGE /true copy/ Sd/-

ASSISTANT REGISTRAR

 
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