Sheela S vs The State Of Kerala
2021 Latest Caselaw 22244 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                  THE HONOURABLE MR. JUSTICE SUNIL THOMAS
         Friday, the 5th day of November 2021 / 14th Karthika, 1943
                         WP(C) NO. 25744 OF 2020(P)
PETITIONER:

     SHEELA S., AGED 57, W/O. VYASAN, WORKDING AS BRANCH
     MANAGER/INTERNAL AUDITOR, S.C.B.LTD 1155, CHIRAYINKEEZHU, RESIDING
     AT CHITHIRA, KUTTIKKAD LANE, CHIRAYINKEEZHU, THIRUVANANTHAPURAM.
     BY ADVOCATES.
     SRI.C.S MANILAL
     SRI.S.NIDHEESH

RESPONDENTs:

  1. THE STATE OF KERALA, REP. BY THE SECRETARY TO GOVT., CO-OPERATIVE
     DEPARTMENT, SECRETARIAT, TRIVANDRUM-695 001.
  2. THE REGISTRAR OF CO-OPERATIVE SOCIETIES, STATE OF KERALA,
     TRIVANDRUM-695 001.
  3. THE JOINT REGISTRAR (GENERAL), CO-OPERATIVE SOCIETIES,
     TRIVANDRUM-695 001.
  4. THE CHIRAYINKEEZHU SERVICE CO-OPERATIVE BANK LTD NO.1155,
     CHIRAYINKEEZHU, GOVERNING BODY, REP. BY THE SECRETARY,
     TRIVANDRUM-695 305.
  5. RAVEENDRAN NAIR.R., BRANCH MANAGER/INTERNAL AUDITOR, CHIRAYINKEEZHU
     SERVICE CO-OPERATIVE BANK LTD NO.1155, CHIRAYINKEEZHU,
     THIRUVANANTHAPURAM-695 305.
  6. VIJAYAKUMAR.K.V., BRANCH MANAGER/INTERNAL AUDITOR, CHIRAYINKEEZHU
     SERVICE CO-OPERATIVE BANK LTD NO.1155, CHIRAYINKEEZHU,
     THIRUVANANTHAPURAM-695 305.
  7. SURESHKUMAR.B., BRANCH MANAGER/INTERNAL AUDITOR, CHIRAYINKEEZHU
     SERVICE CO-OPERATIVE BANK LTD NO.1155, CHIRAYINKEEZHU,
     THIRUVANANTHAPURAM-695 305.




 SR.GOVERNMENT PLEADER for R1.


     This Writ petition(civil)having come up for orders on 05.11.2021
upon perusing the letter dated 24.09.2021 and this court's judgment dated
13.01.2021 ,the court on the same day passed the following:




                                                             p.t.o
                            SUNIL THOMAS, J.
                    -----------------------------------
                      W.P.(C.) No.25744 of 2020
                   ------------------------------------
              Dated this the 05th day of November, 2021

                                   ORDER

The communication of the Co-operative Arbitration

Court dated 24.09.2021 perused. Accordingly, I am

inclined to extend the period for disposal of ARC No.48 of

2020 by three months from today.

Communicate.

Sd/-

SUNIL THOMAS

JUDGE SKP/5-11

05-11-2021 /True Copy/ Assistant Registrar