Citation : 2021 Latest Caselaw 17966 Ker
Judgement Date : 1 September, 2021
WA No.1646/2020 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
&
THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
Wednesday, the 1st day of September 2021 / 10th Bhadra, 1943
WA NO. 1646 OF 2020
AGAINST JUDGMENT DATED 02.12.2020 IN WP(C) 20210/2020 OF THIS COURT.
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APPELLANT/PETITIONER:
THURAVOOR SERVICE CO-OPERATIVE BANK LTD. NO.E69, THURAVOOR P.O.,
ANGAMALY - 683 586.REPRESENTED BY ITS PRESIDENT.
BY ADVS. M/S.A.JAYASANKAR & MANU GOVIND
RESPONDENTS/RESPONDENTS:
1.JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES,
ERNAKULAM CIVIL STATION,KAKKANAD,COCHIN - 682 030.
AND 3 OTHERS.
BY GOVERNMENT PLEADER FOR R1 TO R3.
ADV.SRI.G.SANTHOSH KUMAR FOR R4.
This Writ Appeal again coming on for orders on 01.09.2021 upon
perusing the appeal memorandum and this Court's order dated
08/04/2021, the court on the same day passed the following:
ORDER
The interim order which was current upto 7/8/21 will stand revived from today and extended for a further period of two months.
Post on 5/10/21 in the petition list.
01/09/2021 Sd/-ALEXANDER THOMAS,JUDGE
Sd/-A. BADHARUDEEN,JUDGE
01-09-2021 /True Copy/ Assistant Registrar
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