Kerala State Co-Operative Bank vs Sanjeev Kumar R
2022 Latest Caselaw 12211 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. 1815 OF 2022

  AGAINST THE JUDGMENT DATED 12.07.2022 IN WP(C) 26956/2017 OF THIS COURT
PETITIONER/APPELLANT:

     KERALA STATE CO-OPERATIVE BANK, CO-BANK TOWERS,
     PALAYAM, THIRUVANANTHAPURAM - 695033
     REPRESENTED BY ITS CHIEF EXECUTIVE OFFICER.

RESPONDENTS/RESPONDENTS:

  1. SANJEEV KUMAR R, AGED 30 YEARS, KANDATHIL, THEKKUMBHAGAM, CHAVARA
     SOUTH, KOLLAM - 691 584.
  2. VISHNU. V, VISHNU BHAVAN, THIRUMULLAVARAM P.O., KOLLAM - 691 012.
  3. SIVAKUMAR. S VAZHAYIL THEKKATHIL, PUTHUKKADU P.O., CHAVARA, KOLLAM -
     691 585.
  4. REKHA G.PILLAI OOMMANTAYYATHU, KAMPALADI, PORUVAZHY P.O., KOLLAM-
     690 520.
  5. MANOJ R NIRUNJANUM, VURINJAN, KALLUVATHUKKAL P.O., KOLLAM - 691 578.
  6. THE STATE OF KERALA DEPARTMENT OF CO-OPERATION, SECRETARIAT,
     THIRUVANANTHAPURAM - 695 001. REPRESENTED BY ITS SECRETARY.
  7. THE REGISTRAR OF CO-OPERATIVE SOCIETIES JAWAHAR SAHAKARANA BHAVAN,
     DPI JUNCTION, THYCADU P.O., THIRUVANANTHAPURAM - 695 014.
  8. THE KERALA PUBLIC SERVICE COMMISSION THULASI HILLS, PATTOM PALACE
     P.O., THIRUVANANTHAPURAM - 695 004, REPRESENTED BY ITS SECRETARY.

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to condone the delay
of 112 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 07.12.2022 and upon hearing the arguments of SRI.
P.C.SASIDHARAN, Advocate for the petitioner, SRI. GEORGE POONTHOTTAM (SR.)
along with SMT.Nisha George, Advocate for R1 to R5, GOVERNMENT PLEADER
for R6 & R7 and of SHRI.P.C.SASIDHARAN, STANDING COUNSEL for R8, the court
passed the following:
                  A.K.JAYASANKARAN NAMBIAR
                                            &
                      MOHAMMED NIAS C.P., JJ
            ............................................................
                               W.A.1815 of 2022
                                          and
          C.M.Application 1 of 2022 in W.A.1815 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.1815 of 2022

Admit. Smt.Nisha George takes notice for respondents 1 to

5. Learned Government Pleader takes notice for R6.

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