The Kerala State Co-Operative ... vs Bindu Pk
2022 Latest Caselaw 12207 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

                 CM.APPL.NO.1/2022 IN WA NO. 1943 OF 2022

 AGAINST THE JUDGMENT DATED 12.07.2022 IN WP(C) 33040/2019 OF THIS COURT

PETITIONER/APPELLANT:

     THE KERALA STATE CO-OPERATIVE BANK LTD.,
     REPRESENTED BY ITS CEO, COBANK TOWERS,
     PALAYAM, THIRUVANANTHAPURAM, PIN-695 033.

RESPONDENTS/RESPONDENTS:

  1. BINDU P.K, AGED 45 YEARS, W/O. V.R.JYOTHIKUMAR, PALATHUMTHALAKKAL
     HOUSE, ANGADICAL SOUTH P.O., KODUMON (VIA), PATHANAMTHITTA DISTRICT,
     PIN - 691555
  2. DEEPA L, AGED 39 YEARS, W/O. BIJU K., KALEECKAL HOUSE, ANGADICAL
     SOUTH P.O., KODUMON (VIA), PATHANAMTHITTA DISTRICT, PIN - 691555
  3. DEEPTHI M, AGED 36 YEARS, W/O. JAYASENAN, VALLIPARAMBIL HOSUE,
     ONGALADI, PARANTHAL P.O., PANDALAM, PATHANAMTHITTA DISTRICT, PIN -
     689501.
  4. THE KERALA PUBLIC SERVICE COMMISSION, REPRESENTED BY ITS SECRETARY,
     PATTOM P.O., THIRUVANANTHAPURAM, PIN - 695004
  5. THE DISTRICT OFFICER, KERALA PUBLIC SERVICE COMMISSION, DISTRICT
     OFFICE, PATHANAMTHITTA, PIN - 689645.
  6. THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES (GENERAL),
     PATHANAMTHITTA, PIN - 689645
  7. THE REGISTRAR OF CO-OPERATIVE SOCIETIES, THIRUVANANTHAPURAM, PIN -
     695001

     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 again coming on for orders on 22.12.2022, upon
perusing the application and the affidavit filed in support thereof, and
this court's order dated 19.12.2022 and upon hearing the arguments of
SRI.P.C.SASIDHARAN, Advocates for the petitioner, SRI.T.R.HARIKUMAR,
Advocate for R1 to R3, SRI.P.C.SASIDHARAN, STANDING COUNSEL for R4 & R5
and of GOVERNMENT PLEADER for the R6 & R7, the court passed the following:
                  A.K.JAYASANKARAN NAMBIAR
                                            &
                      MOHAMMED NIAS C.P., JJ
            ............................................................
                               W.A.1943 of 2022
                                          and
                     C.M.Applicaiton No.1 of 2022
            ..................................................................

            Dated this the 22nd day of December, 2022


                                      ORDER

A.K.Jayasankaran Nambiar, J.

C.M.Applicaiton No.1 of 2022

Delay condoned.

W.A.1943 of 2022

Admit. Sri.T.R.Harikumar takes notice for respondents 1 to 3.

Learned Government Pleader takes notice for respondents 6 and

7.

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