Citation : 2021 Latest Caselaw 18651 Ker
Judgement Date : 8 September, 2021
WA No.638/2020 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.M.BADAR
&
THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
Wednesday, the 8th day of September 2021 / 17th Bhadra, 1943
WA NO. 638 OF 2020
AGAINST JUDGMENT DATED 06.03.2020 IN WP(C)NO. 38050/2018 OF THIS COURT.
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APPELLANTS/PETITIONERS:
1.THE THURUTHIPPURAM SERVICE CO-OPERATIVE BANK LTD.NO.1789 ,
THURUTHIPPURAM P.O., ERNAKULAM DISTRICT, PIN CODE-680667,
REPRESENTED BY ITS SECRETARY.
AND ANOTHER.
BY SRI.GEORGE POONTHOTTAM,SENIOR ADVOCATE
AND ADV.SMT.NISHA GEORGE
RESPONDENTS/RESPONDENTS:
1.THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES (GENERAL),
OFFICE OF THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES,
KAKKANAD, ERNAKULAM DISTRICT-682030.
AND 2 OTHERS.
BY GOVERNMENT PLEADER FOR R1 & R2
ADV.SRI.M.SASINDRAN FOR R3.
Prayer for interim relief in the Writ Appeal stating that in the
circumstacnes stated in the appeal memorandum, the High Court be pleased
to stay the operation of the judgment of the Learned Single Judge dated
06.03.2020 in W.P.(C) No.38050 of 2018 with further directions staying
operation of Exhibit-P1 proceedings ordering an inquiry under Section 65
of the KCS Act, pending disposal of the Writ Appeal.
P.T.O.
WA No.638/2020 2/2
This Writ Appeal again coming on for orders on 08.09.2021 upon
perusing the appeal memorandum and this Court's order dated 17.03.2021,
the court on the same day passed the following:
ORDER
At the request of the appellants post on 10.09.2021.
Interim order to continue till then.
08/09/2021 Sd/- A.M.BADAR,JUDGE
Sd/-MURALI PURUSHOTHAMAN,JUDGE
08-09-2021 /True Copy/ Assistant Registrar
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