The Chief Executive Officer vs Antu P Davis
2022 Latest Caselaw 12209 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. 1809 OF 2022
   AGAINST THE JUDGMENT DATED 12.07.2022 IN WP(C) 4525/2021 OF THIS COURT
PETITIONERS/APPELLANTS:

  1. THE CHIEF EXECUTIVE OFFICER, THE KERALA STATE CO-OPERATIVE BANK LTD,
     COBANK TOWERS, PALAYAM, THIRUVANANTHAPURAM-695 033.
  2. DEPUTY GENERAL MANAGER, THE KERALA STATE CO-OPERATIVE BANK LTD,
     REGIONAL OFFICE, THRISSUR-680 022.

RESPONDENTS/RESPONDENTS:

  1. ANTU P DAVIS, AGED 48 YEARS, S/O. DEVASSYKUTTY, PEENIKKAPARAMBIL
     HOUSE, ELINJIPRA P.O., CHALAKUDY, THRISSUR,PIN-680 721.
  2. SULEKHA MV, W/O VIDYADHARAN, PARAMBIKADAN HOUSE, V.R.PURAM POST,
     CHALAKUDY, THRISSUR,PIN-680 727.
  3. PRASANNA VP, W/O SIVARAJAN, KATTUNGAL HOUSE, KUNNAPPILLY POST,
     THRISSUR-680 311.
  4. SHEEBA MD, W/O. SEBY JOSEPH, CHIRAPPANATH HOUSE, PARIYARAM P.O,
     THRISSUR-680 721.
  5. SAJEESH KR, KADAVIL HOUSE, KUTTANALLUR P.O,THRISSUR-680 014.
  6. RESMI T, W/O. JAYARAJ, KOLLERI HOUSE, CHENGALOOR P.O, THRISSUR-680
     312.
  7. TREESA PT, W/O. VIJI, PELLISSERY HOUSE, AMMADOM P.O,THRISSUR-680
     563.
  8. STATE OF KERALA,REPRESENTED BY ITS CHIEF SECRETARY, SECRETARIAT,
     THIRUVANANTHAPURAM-695 001.
  9. THE SECRETARY, PUBLIC SERVICE COMMISSION, PATTAM,
     THRIUVANANTHAPURAM-695 004.
 10. THE REGISTRAR OF CO-OPERATIVE SOCIETIES
     (GENERAL),THIRUVANANTHAPURAM-695 001.

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to condone the delay
of 110 days in filing the appeal.
     This Application 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 7.12.2022 and upon hearing the arguments of
SRI.P.C.SASIDHARAN, Advocate for the petitioners and GOVERNMENT PLEADER
for R8 & R10 and SHRI.P.C.SASIDHARAN, SC,for R10, the court passed the
following:
                  A.K.JAYASANKARAN NAMBIAR
                                            &
                      MOHAMMED NIAS C.P., JJ
            ............................................................
                               W.A.1809 of 2022
                                          and
          C.M.Application 1 of 2022 in W.A.1809 of 2022
            ..................................................................

             Dated this the 22nd day of December, 2022


                                      ORDER

A.K.Jayasankaran Nambiar, J.

C.M.Application 1 of 2022

Delay condoned.

W.A.1809 of 2022

Admit. Sri.C.A.Jojo takes notice 1 to 7. Government Pleader

takes notice for respondents 8 and 10.

The operation of the impugned judgment shall remain

stayed till 7.2.203. Post on 7.2.2023.

Sd/-

A.K.JAYASANKARAN NAMBIAR, JUDGE

Sd/-

MOHAMMED NIAS C.P., JUDGE

Mrcs