Kothamangalam Service ... vs N.G.Benjamin
2022 Latest Caselaw 11971 Ker

WP(C) No.24620/2018                            1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                      THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
         Wednesday, the 21st day of December 2022 / 30th Agrahayana, 1944
                            WP(C) NO. 24620 OF 2018(B)
   PETITIONERS:

      1. KOTHAMANGALAM SERVICE CO-OPERATIVE BANK LTD NO.354 KUTHUKUZHY P.O,
         KOTHAMANGALAM, ERNAKULAM DISTRICT, REPRESENTED BY ITS SECRETARY.
      2. THE BOARD OF DIRECTORS OF THE KOTHAMANGALAM SERVICE CO-OPERATIVE
         BANK LTD NO.354 KUTHUKUZHY P.O, KOTHAMANGALAM, ERNAKULAM DISTRICT,
         REPRESENTED BY ITS PRESIDENT.

   RESPONDENTS:

      1. N.G.BENJAMIN NJARAKKATTU HOUSE, ASOKAPURAM P.O, EDAYAPURAM ROAD,
         ALUVA 683 101, ERNAKULAM DISTRICT.
      2. THE KERALA CO-OPERATIVE TRIBUNAL THIRUVANANTHAPURAM 695 001.

        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to issue an interim stay of Exhibit P8, pending disposal of the
   above writ petition (civil).

        This petition coming on for admission upon perusing the petition and
   the affidavit filed in support of WP(C) and this Court's order dated
   27-03-2019 and upon hearing the arguments of M/S.M.SASINDRAN & JOMY K.
   JOSE, Advocates for the petitioners and of SRI.N.K.SUBRAMANIAN, Advocate
   for R1, the court passed the following:




                                          ORDER

I have heard this matter fully and both sides requested that judgment be delivered. However, without the original Attendance Register being produced, I do not think it will be possible. Therefore, adjourn this matter to 16-01-2023 and treat this matter as part heard for delivery of judgment.

Sd/- DEVAN RAMACHANDRAN JUDGE

21-12-2022 /True Copy/ Assistant Registrar