Kuriakose.K.V vs Kottayam District Co-Operative ...
2021 Latest Caselaw 20461 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                   THE HONOURABLE MR. JUSTICE AMIT RAWAL
           Friday, the 1st day of October 2021 / 9th Aswina, 1943
                  IA.NO.4/2021 IN WP(C) NO. 24980 OF 2019
PETITIONERS/PETITIONERS:

  1. KURIAKOSE.K.V, AGED 58 YEARS S/O VARGHESE K.C, KAKKAPPARA HOUSE,
     POOVATHOLY P.O.KURIKKATTOOR-686 544.
  2. PHILIP K.I, AGED 59 YEARS, S/O ISAAC PHILIP, KUTTICKAL HOUSE,
     KANJIRAPPARA P.O.DEVAGIRI, KOTTAYAM.
  3. JACOB VARKEY, OMALLOKARAN, KADUTHURUTHY P.O, KOTTAYAM.
  4. JOHNS .J.VADAKKEDOM, VADAKKEDATH HOUSE, PARATHODU P.O.PARATHODU,
     KOTTAYAM.

RESPONDENTS/RESPONDENTS:

  1. KOTTAYAM DISTRICT CO-OPERATIVE BANK LTD,NO.4309, KOTTAYAM ,
     REPRESENTED BY ITS GENERAL MANAGER, KOTTAYAM-686 001.
  2. THE GENERAL MANAGER, KOTTAYAM DISTRICT CO-OPERATIVE BANK LTD,
     NO.4309,KOTTAYAM-686 001.
  3. THE REGISTRAR OF CO-OPERATIVE SOCIETIES, THIRUVANANTHAPURAM-695 001.
  4. LIC OF INDIA REPRESENTED BY BRANCH MANAGER, LIC DIVISIONAL OFFICE,
     JEEVAN PRAKASH, POST BOX NO.609, NAGAMPADAM, KOTTAYAM, PIN-686 609.

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to direct the
respondents to pass orders disbursing the benefits due to the petitioners
based upon the judgment in this case passed by this Hon'ble court with in
a time frame.
     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and this court's judgment
dated 09/04/2021 upon hearing the arguments of SRI.T.M.ABDUL LATHEEF,
Advocate for the petitioners in I.A/W.P.(C) ,SRI.ATHUL SHAJI, Advocate
for R1 & R2 in I.A/W.P.(C) GOVERNMENT PLEADER for R3 in I.A./W.P.(C) and
of SRI.LAL GEORGE Advocate for R4 in I.A/W.P(C), the court passed the
following:
                             AMIT RAWAL, J.
             -------------------------------------------
                           I.A.No.4 of 2021
                     in W.P.(C) No.24980 of 2019
               ---------------------------------------
                       Dated: 1st October, 2021


                                          ORDER

It is submitted that this court gave time for

issuance of the benefits due to the petitioners.

Considering the fact, I grant 45 days time from

today for compliance of the directions contained in

the judgment.

The application stands disposed of.

Sd/-

                                                      AMIT RAWAL
                ss                                       JUDGE




01-10-2021                      /True Copy/                           Assistant Registrar