The Thrissur District ... vs Thomas.T.J
2021 Latest Caselaw 20365 Ker

WA No.338/2021                                1/2




                         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                          PRESENT
                            THE HONOURABLE MR. JUSTICE A.M.BADAR
                                             &
                           THE HONOURABLE MR.JUSTICE GOPINATH P.
                 Thursday, the 30th day of September 2021 /8th Aswina, 1943
                                     WA NO. 338 OF 2021

      AGAINST JUDGMENT DATED 03.12.2020 IN WP(C)NO. 11151/2009 OF THIS COURT.

                                           ---

   APPELLANTS/RESPONDENT NOS.1,2 & 6:

    1.THE THRISSUR DISTRICT CO-OPERATIVE BANK LTD.,

      ERUMAPPETTY BRANCH, REPRESENTED BY ITS SECRETARY,

      ERUMAPPETTY, TRISSUR-680022.

    AND 2 OTHERS.

    BY SRI.P.C.SASIDHARAN, STANDING COUNSEL

   RESPONDENTS/PETITIONER & RESPONDENT NOS.3,4 & 5:

    1.THOMAS T.J.,S/O.OUSEPH,THARAYIL HOUSE,KARIYANNUR VILLAGE,

      THALAPPILLY TALUK, THRISSUR.

    AND 3 OTHERS.

    BY SRI.P.RAVINDRAN, SENIOR ADVOCATE AND M/S.ANIL K.NAIR,THAYYIB SHAH
    P.S.,R.ANANTHAPADMANABHAN FOR R-1

    GOVERNMENT PLEADER FOR R2.

    ADV.SRI.E.S.M.KABEER 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 all further proceedings pursuant to the impugned judgment of the
   learned Single Judge dated 03/12/2020 in W.P.(C) No.11151/2009, pending
   disposal of the Writ Appeal.



                                                                              P.T.O.
 WA No.338/2021                             2/2




        This Writ Appeal again coming on for orders on 30.09.2021 upon
   perusing the appeal memorandum and this Court's order dated
   08.09.2021, the court on the same day passed the following:

                                      ORDER

Learned counsel for the Appellants submits that translated copies of relevant exhibits are to be furnished. Post after four weeks. In the meanwhile interim relief to continue.

           30/09/2021                      Sd/- A.M.BADAR, JUDGE

                                           Sd/-GOPINATH P.,JUDGE




30-09-2021                   /True Copy/                           Assistant Registrar