The Managing Committee vs The Joint Registrar Of ...
2021 Latest Caselaw 19927 Ker

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                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                         THE HONOURABLE MR. JUSTICE A.M.BADAR
                                          &
                    THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
            Thursday, the 23rd day of September 2021 / 1st Aswina, 1943
                                W.A.NO. 1206 OF 2021
      AGAINST JUDGMENT DATED 16.09.2021 IN W.P.(C)NO.15091/2021 OF THIS COURT




   APPELLANT/PETITIONER:


          THE MANAGING COMMITTEE, THE CHETHAKKAL SERVICE CO-OPERATIVE BANK
          LIMITED NO.3864, R-EDAMON P.O., PATHANAMTHITTA DISTRICT, PIN
          CODE:-689676, REPRESENTED BY ITS PRESIDENT SHRI. JOHN MATHEW.

         BY ADVS. SRI.GEORGE POONTHOTTAM (SR.) &   SRI.ARUN CHANDRAN

   RESPONDENTS/RESPONDENTS:

      1. THE JOINT REGISTRAR OF COOPERATIVE SOCIETIES [GENERAL], OFFICE OF
         THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES, 3RD FLOOR, MINI CIVIL
         STATION, KOZHENCHERRY, THIRUVALLA-KUMBAZHA HIGH WAY, PATHANAMTHITTA
         DISTRICT, PIN CODE-689 645.
      2. THE ASSISTANT REGISTRAR OF CO-OPERATIVE SOCIETIES [GENERAL], OFFICE
         OF THE ASSISTANT REGISTRAR OF CO-OPERATIVE SOCIETIES [GENERAL],
         BLOCK PADI, VADASSERIKKARA, RANNI, PATHANAMTHITTA DISTRICT, PIN
         CODE:-689 672.


          BY GOVERNMENT PLEADER for Respondents

         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
   16.09.2021 in WP(C)No.15091 of 2021, pending disposal of the Writ Appeal.
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        This Writ Appeal coming on for admission on 23.09.2021, the court on
   the same day passed the following:


                                    O R D E R

Heard. Our attention is pointed out to the order of reference passed in W.A.No.1751 of 2020 on 31.05.2021.

Admit.

Learned Govt. Pleader takes notice for both the respondents. In the meanwhile, for a period of four months, interim relief as prayed for.

23.09.2021

Sd/- A.M.BADAR, JUDGE

Sd/- MURALI PURUSHOTHAMAN, JUDGE

23-09-2021 /True Copy/ Assistant Registrar