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Uzhavoor Service Co-Operative ... vs Assistant Registrar Of ...
2022 Latest Caselaw 11413 Ker

Citation : 2022 Latest Caselaw 11413 Ker
Judgement Date : 2 December, 2022

Kerala High Court
Uzhavoor Service Co-Operative ... vs Assistant Registrar Of ... on 2 December, 2022
               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
   FRIDAY, THE 2ND DAY OF DECEMBER 2022 / 11TH AGRAHAYANA, 1944
                       WP(C) NO. 36482 OF 2022
PETITIONER:

          UZHAVOOR SERVICE CO-OPERATIVE BANK LTD. NO. 3810
          AGED 55 YEARS
          UZHAVOOR P.O, UZHAVOOR,
          KOTTAYAM
          REPRESENTED BY ITS SECRETARY, PIN - 686634

          BY ADV SRI C.P.SABARI



RESPONDENTS:

          ASSISTANT REGISTRAR OF CO-OPERATIVE SOCIETIES (G)
          OFFICE OF THE ASSISTANT REGISTRAR (G),
          MINI CIVIL STATION, MEENACHIL, PALA,
          KOTTAYAM, PIN - 686575

          BY SRI BIMAL K. NATH, SR. GOVERNMENT PLEADER


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
02.12.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO.36482/2022
                                       2

                               T.R.RAVI, J.
                    ----------------------------------------
                        WP(C) No.36482 of 2022
                  -------------------------------------------
              Dated this the 2nd day of December, 2022

                              JUDGMENT

The prayer in the writ petition is for direction to the respondent

to consider Ext.P1 representation submitted by the petitioner for early

disposal of the execution applications. The grievance of the petitioner

is that several execution applications are pending before the

respondent and the same are not being disposed of.

In view of the limited prayer made in the writ petition, this writ

petition is disposed of directing the respondent to consider and pass

orders on Ext.P1 at the earliest, at any rate within one month from

the date of receipt of a copy of this judgment. The officer may, if

necessary, fix different dates for completion of the execution

applications based on the year of filing.

Sd/-

T.R.RAVI

JUDGE dsn WP(C) NO.36482/2022

APPENDIX OF WP(C) 36482/2022

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE REPRESENTATION DATED 7.10.2022 FILED BY THE PETITIONER BANK BEFORE THE RESPONDENT

Exhibit P2 A TRUE COPY OF THE JUDGMENT DATED 30.09.2022 IN W. P (C) NO: 28096/2022

 
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