The Secretary vs M.Radhakrishnan (Deceased)
2021 Latest Caselaw 22195 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT
                THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                                     &
                   THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
         Friday, the 5th day of November 2021 / 14th Karthika, 1943
                             WA NO. 1081 OF 2021

    AGAINST JUDGMENT DATED 05/07/2021 IN WP(C) 4404/2014 OF THIS COURT.

                                   ---

APPELLANT/RESPONDENT NOS.1 & 2:

1.THE SECRETARY, KUNNAMKULAM CO-OPERATIVE BANK LTD. NO.698,

  KUNNAMKULAM,THRISSUR-680503.

AND ANOTHER.

BY ADV.SRI.P.C.SASIDHARAN

RESPONDENTS/PETITIONERS & RESPONDENTS NO.3:

1.M.RADHAKRISHNAN (DECEASED),S/O.RAGHAVA MENON,

  PUTHIYEDATH HOUSE,THOLOOR,THRISSUR.

2.SUPPL.P2.J. VIJAYALAKSHMI,W/O.LATE M.RADHAKRISHNAN,

  PUTHIYEDATH HOUSE,THOLUR P.O.,THRISSUR DISTRICT-680552.

AND 4 OTHERS.


     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 impugned judgment of the learned Single Judge in
W.P.(C)No.4404/2014 dated 5/7/2021, pending disposal of the Writ Appeal.


     This Writ Appeal again coming on for orders on 05/11/2021 upon
perusing the appeal memorandum and this Court's order dated 08/09/2021,
the court on the same day passed the following:


                                                                      P.T.O.
                 ALEXANDER THOMAS & VIJU ABRAHAM, JJ.
         =================================================
                          W.A. No. 1081 of 2021
             [arising out of impugned judgment dated 5.7.2021 in WP(C) No. 4404/2014]
         =================================================
                   Dated this the 5th day of November, 2021

                                            ORDER

The Registry has notied that notice has not been returned after service

as process fee is remitted only on 2.11.2021. The Registry will ascertain after

two weeks from the official website of the Postal Department as to whether

the registered speed post notices have been duly delivered to R-2 to R-5 in

the meanwhile.

The interim order will stand extended for a further period of 6 weeks

from today.

List the case on 29.11.2021.

Hand over.

Sd/-

ALEXANDER THOMAS, JUDGE

Sd/-

VIJU ABRAHAM, JUDGE

MMG

05-11-2021 /True Copy/ Assistant Registrar