Citation : 2021 Latest Caselaw 19161 Ker
Judgement Date : 13 September, 2021
WA No.1766/2020 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.M.BADAR
&
THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
Monday, the 13th day of September 2021 / 22nd Bhadra, 1943
WA NO. 1766 OF 2020
AGAINST JUDGMENT DATED 22.12.2020 IN WP(C) 27880/2020 OF THIS COURT.
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APPELLANTS/PETITIONERS:
1. PAVITHRAN C. NAIR,S/O.KUNHIKKANNAN NAIR A.,MEMBER,
KUTTIKKOL SERVICE CO-OPERATIVE BANK LTD.NO.F.F.91,
KUTTKKOL.P.O., CHENGALA VIA,KASARAGOD DISTRICT,
RESIDING AT PLAVILAKAYA HOUSE,KARIVEDAKAM,
KUTTIKKOL.P.O,KASARAGOD DISTRICT.
AND 10 OTHERS.
BY M/S GEORGE POONTHOTTAM (SR)
NISHA GEORGE
RESPONDENTS/RESPONDENTS:
1.THE JOINT REGISTRAR OF COOPERATIVE SOCIETIES (GENERAL),
OFFICE OF THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES(GENERAL),
CIVIL STATION,VIDYA NAGAR POST OFFICE,
KASARAGOD DISTRICT, PIN CODE:-671123.
E-MAIL: [email protected]
AND ANOTHER.
BY GOVERNMENT PLEADER FOR R1 & R2
Prayer for interim relief in the Writ Appeal stating that in the
circumstacnes stated in the appeal memorandum, High Court be pleased to
stay the operation of the judgment of the Learned Single Judge dated
22.12.2020 in W.P.(C) NO.27880 of 2020 and all further proceedings
pursuant to Exhibit-P1, pending disposal of the Writ Appeal.
This Writ Appeal again coming on for orders on 13.09.2021 upon
perusing the appeal memorandum and this Court's order dated 03.03.201, the
court on the same day passed the following:
WA No.1766/2020 2/2
ORDER
Interim order is extended until further orders.
13.09.2021 Sd/-A.M.BADAR, JUDGE
Sd/- MURALI PURUSHOTHAMAN, JUDGE
13-09-2021 /True Copy/ Assistant Registrar
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