Kerala State Co-Operative Bank vs Ravindran P
2022 Latest Caselaw 11633 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.
       Tuesday, the 20th day of December 2022 / 29th Agrahayana, 1944
                  CM.APPL.NO.1/2022 IN WA NO. 1927 OF 2022
  Against the Judgment dated 16/06/2022 in WP(C) 20446/2020 of this Court
APPELLANT/APPELLANT:

     KERALA STATE CO-OPERATIVE BANK, REPRESENTED BY ITS CHIEF EXECUTIVE
     OFFICER, COBANK TOWERS, PALAYAM, THIRUVANANTHAPURAM-695033.

RESPONDENTS/RESPONDENTS:

  1. RAVINDRAN P., S/O.KRISHNAN, CLERK/CASHIER, KANNUR DISTRICT
     COOPERATIVE BANK, PUTHANVEEDU, KALLIAD POST, KANNUR 670593.
  2. JIJOY A.P., S/O.K.M.RAJAN, CLERK/CASHIER, KANNUR DISTRICT
     COOPERATIVE BANK, PANOOR, BINESH BHAVAN, PATHAYAKUNNU,
     KANNUR-670692..
  3. RAJESH P.V., S/O. M.C.PADMANABHAN NAMBIAR, CLERK/CASHIER, KANNUR
     DISTRICT CO-OPERATIVE BANK,PAPPINISSERI PADINHARE VEETTIL,
     VADAKKANCHERY, MUYYAM, THALIPARAMBA, KANNUR 670141.
  4. SUBHASHINI, W/O.RAMESHAN M., CLERK/CASHIER, KANNUR DISTRICT
     COOPERATIVE BANK, SIVATHEERTHAM, MUTHIYANGA, PANOOR, KANNUR-670692.
  5. SILNA K., D/O. K.V.BALAN, CLERK/CASHIER, KANNUR DISTRICT COOPERATIVE
     BANK, CHALOTH HOUSE, KANNUR-670001.
  6. PREETHA C.M., D/O.KUNHIKANNAN NAIR, CLERK/CASHIER, KANNUR DISTRICT
     CO-OPERATIVE BANK, CHITTAPURATH HOUSE, PERINGOM, PAYYANUR,
     KANNUR-670307.
  7. AMRITA.N., D/O. K.N.NARAYANAN, CLERK/CASHIER, KANNUR DISTRICT
     COOPERATIVE BANK, NANDANAM, NARATH, KAMBIL, KANNUR 670601.
  8. STATE OF KERALA, REPRESENTED BY ITS SECRETARY, DEPARTMENT OF
     COOPERATION, THIRUVANANTHAPURAM-695001.
  9. REGISTRAR OF CO-OPERATIVE SOCIETIES, JAWAHAR SAHAKARANA BHAVAN, DPI
     JUNCTION, THIRUVANANTHAPURAM-695014.
 10. JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES (GENERAL), KANNUR-670001.

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to condone the delay
of 113 days in filing the appeal.
     This Application coming on for orders 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.P.K.RAVISANKAR,
Advocate for R1-R7 and of GOVERNMENT PLEADER for R9 and R10, the court
passed the following:
                       A.K. JAYASANKARAN NAMBIAR
                                               &
                           MOHAMMED NIAS C.P., JJ
                      ......................................................
               C.M.Appl.No.1 of 2022 & WA No.1927 of 2022
                  .................................................................
                 Dated this the 20th day of December, 2022


                                        ORDER

A.K.Jayasankaran Nambiar.J

Issue consolidated notice to the respondents in the writ appeal

and the delay condonation petition. Sri.P.K.Ravisankar, the learned

counsel takes notice for respondents 1 to 7. Learned Government

Pleader takes notice for the respondents 8 to 10.

Post on 21.12.2022 along with WA No.1736 of 2022.

                                        Sd/-     A.K. JAYASANKARAN NAMBIAR,
                                                           JUDGE




                                             Sd/-       MOHAMMED NIAS C.P.
                                                             JUDGE

dlk/20.12.22