Citation : 2022 Latest Caselaw 12210 Ker
Judgement Date : 22 December, 2022
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. 1805 OF 2022
AGAINST THE JUDGMENT DATED 12.07.2022 IN WP(C) 33837/2019 OF THIS COURT
APPELLANT/RESPONDENT NO.6:
KERALA CO-OPERATIVE BANK LIMITED REPRESENTED BY ITS CHIEF EXECUTIVE
OFFICER, CO-OPERATIVE TOWERS, PALAYAM, THIRUVANANTHAPURAM- 695033.,
PIN - 695033
RESPONDENTS/PETITIONERS/RESPONDENTS 1,2,4 & 6:
1. HUSNA MA, AGED 37 YEARS, W/O.NAVAS P.M., RESIDING AT PARAMBISSERY
HOUSE, KURUVILASSERY P.O., MALA, THRISSUR DISTRICT - 680 732., PIN -
680732
2. FATHIMA, AGED 30 YEARS, W/O.MUHAMMED FAISAL P.H., PANATTIL HOUSE,
P.O.PADINJARE VEMBALLUR, KODUNGALLUR - 680 671. , PIN - 680671
3. ASNA AA, AGED 37 YEARS, W/O.SAKKIR MOIDEEN P.M., RESIDING AT ARAKKAL
HOUSE, P.O.KARUPADANNA, THRISSUR DISTRICT - 680 670., PIN - 680670
4. POUSEENA C.A, AGED 48 YEARS, W/O.NOUSHAD K.M., RESIDING AT KANDATHIL
HOUSE, KAVIL DESOM, KODAKKARA P.O., THRISSUR DISTRICT - 680 684. ,
PIN - 680684
5. STATE OF KERALA REPRESENTED BY ITS SECRETARY TO GOVERNMENT, CO-
OPERATION (A) DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM
- 695 001. , PIN - 695001
6. THE REGISTRAR OF CO-OPERATIVE SOCIETIES THIRUVANANTHAPURAM - 695
001., PIN - 695001
7. THE KERALA PUBLIC SERVICE COMMISSION REPRESENTED BY ITS SECRETARY,
PATTOM, THIRUVANANTHAPURAM - 695 004., PIN - 695004
8. THE DISTRICT OFFICER KERALA PUBLIC SERVICE COMMISSION, 2ND FLOOR,
TOWN HALL ROAD, DISTRICT OFFICE, THRISSUR - 680 020., PIN - 680020
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 again coming on for orders upon perusing the
application and the affidavit filed in support thereof,and this court's
order dated 6.12.2022 and upon hearing the arguments of
SHRI.P.C.SASIDHARAN, Advocate for the petitioner, GOVERNMENT PLEADER for
R5 & R6 and of SHRI.P.C.SASIDHARAN, STANDING COUNSEL KPSC for R7 & R8, the
court passed the following:
A.K.JAYASANKARAN NAMBIAR
&
MOHAMMED NIAS C.P., JJ
............................................................
W.A.1805 of 2022 and C.M.Application 1 of 2022 in
W.A.1805 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.1805 of 2022
Admit. Sri.M.R.Anison takes notice for respondents 1
to 4. Government Pleader takes notice for R5.
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
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