The Kerala State Co-Operative ... vs Sobha M.K
2022 Latest Caselaw 11487 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
            THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
                                     &
                THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
        Friday, the 9th day of December 2022 / 18th Agrahayana, 1944
                  CM.APPL.NO.1/2022 IN WA NO. 1850 OF 2022
 (AGAINST THE JUDGMENT DATED 12.07.2022 IN WP(C) 35177/2019 OF THIS COURT)
PETITIONER/APPELLANT:

     THE KERALA STATE CO-OPERATIVE BANK LIMITED [KERALA
     BANK], P.B.NO.6515, COBANK TOWERS, PALAYAM.P.O, THIRUVANANTHAPURAM -
     695 033, REPRESENTED BY ITS CHIEF EXECUTIVE OFFICER ( THE AMALGMATED
     BANK OF ERST WHILE DISTRICT CO-OPREATIVE BANK KOTTAYAM), PIN -
     695033

RESPONDENTS/RESPONDENTS:

  1. SOBHA M.K, AGED 45 YEARS, W/O. SAJITHKUMAR A.S, RESIDING AT
     MANGALATHILLAM, OLESSA P.O, KOTTAYAM-686 014.
  2. THE STATE OF KERALA DEPARTMENT OF CO-OPERATION, SECRETARIAT,
     THIRUVANANTHAPURAM695 001, REPRESENTED BY ITS SECRETARY.
  3. THE REGISTRAR OF CO-OPERATIVE SOCIETIES JAWAHAR SAHAKARANA BHAVAN,
     DPI JUNCTION, THYCADU P.O, THIRUVANANTHAPURAM-682 014.
  4. THE KERALA PUBLIC SERVICE COMMISSION THULASI HILLS, PATTOM PALACE
     P.O, THIRUVANANTHAPURAM-695 004, REPRESENTED BY ITS SECRETARY.


     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to condone the delay
of 117 days in filing the appeal.


     This Application coming on for orders on 09.12.2022, upon perusing
the application and the affidavit filed in support thereof, and upon
hearing the arguments of SRI.P.C.SASIDHARAN, Advocate for the petitioner,
SRI.SREEDEV U,Advocate for R1, GOVERNMENT PLEADER for R2 - R3,
SHRI.P.C.SASIDHARAN,(STANDING COUNSEL)for R4, the court passed the
following:
  A.K.JAYASANKARAN NAMBIAR & MOHAMMED NIAS C.P., JJ.
          ===========================
                   W.A.No.1850 of 2022
                             &
      C.M.Appl.No. 1 of 2022 in W.A.No.1850 of 2022
         ============================
         Dated this the 9th day of December, 2022


                               ORDER

A.K.Jayasankaran Nambiar

Issue consolidated notice to the respondents in both the

delay condonation petition and the writ appeal. Learned

Government Pleader takes notice for the 2nd and 3rd respondents.

Issue notice to the 1st and 4th respondents by speed post.

Post on 15.12.2022 along with W.A.No.1736 of 2022.

Sd/-

A.K. JAYASANKARAN NAMBIAR JUDGE

Sd/-

MOHAMMED NIAS C.P.

JUDGE nk