The Thuruthippuram Service ... vs The Joint Registrar Of ...
2021 Latest Caselaw 19021 Ker

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
                 Friday, the 10th day of September 2021 / 19th Bhadra, 1943
                                     WA NO. 638 OF 2020

        AGAINST JUDGMENT DATED 06.03.2020 IN WP(C) 38050/2018 OF THIS COURT.

                                           ---

   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
   circumstances 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 10.09.2021 upon
   perusing the appeal memorandum and this Court's order dated
   08.09.2021, the court on the same day passed the following:

                                         ORDER

The appellants to produce translated copies of relevent exhibits.

Post after four weeks. Interim order to continue until further orders.

10/09/2021 Sd/-A.M.BADAR,JUDGE

Sd/-MURALI PURUSHOTHAMAN,JUDGE

10-09-2021 /True Copy/ Assistant Registrar