Malappuram District ... vs Suharabi V
2022 Latest Caselaw 12142 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.
         Thursday, the 22nd day of December 2022 / 1st Pousha, 1944
                             WA NO. 1963 OF 2022

  AGAINST THE JUDGMENT DATED 12.07.2022 IN WP(C) 34299/2019 OF THIS COURT

APPELLANT/RESPONDENT NO.1 IN WPC:

     MALAPPURAM DISTRICT CO-OPERATIVE BANK,
     REPRESENTED BY ITS GENERAL MANAGER, MALAPPURAM P.O. MALAPPURAM
     DISTRICT - 676 505.

BY ADV.SRI. ESM.KABEER

RESPONDENTS/PETITIONER/RESPONDENT NOS. 2 TO 4:

  1. SUHARABI V, AGED 41 YEARS W/O. ASHRAF, PERUMPALLY
     HOUSE, MAKKARAPPARAMBA, MALAPPURAM DISTRICT, PIN - 676507.
  2. KERALA PUBLIC SERVICE COMMISSION, THIRUVANANTHAPURAM-695001.
     REPRESENTED BY ITS SECRETARY, PIN - 695001
  3. REGISTRAR OF CO-OPERATIVE SOCIETIES, THIRUVANANTHAPURAM - 695 001.
  4. STATE OF KERALA, REPRESENTED BY SECRETARY TO CO-OPERATIVE
     DEAPRTMENET, SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001

BY ADV. SRI. S.SUJIN FOR R1

     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 the operation of the judgment in W.P.C) No: 34299/2019, dated
12-07-2022 pending disposal of the Writ Appeal.
     This Writ Appeal coming on for orders on 22.12.2022, upon perusing
the appeal memorandum, the Court on the same day passed the following.
                       A.K.JAYASANKARAN NAMBIAR
                                                 &
                           MOHAMMED NIAS C.P., JJ
                 ............................................................
                                    W.A.1963 of 2022
                                               and
             C.M.Application No.1 of 2022 in W.A.1963 of 2022
                 ..................................................................

                  Dated this the 22nd day of December, 2022


                                          ORDER

A.K.Jayasankaran Nambiar, J.

C.M.Application No.1 of 2022

Delay condoned

W.A.1963 of 2022

Admit. Sri.S.Sujin takes notice for R1. GP takes notice for

respondent Nos.3 and 4.

The operation of the impugned judgment shall remain

stayed till 7.2.2023.

Post on 7.2.2023.

Sd/-

A.K.JAYASANKARAN NAMBIAR, JUDGE

Sd/-

MOHAMMED NIAS C.P., JUDGE

Mrcs