Kerala High Court
Saritha. T vs Haroon K.A on 23 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.
Friday, the 23rd day of December 2022 / 2nd Pousha, 1944
WA NO. 1990 OF 2022
(AGAINST THE JUDGMENT DATED 24.06.2022 IN WP(C) 29169/2018 OF THIS COURT)
APPELLANTS/3RD PARTY PETITIONERS:
1. SARITHA. T, AGED 40 YEARS, W/O RAVI, AGED 40 YEARS, THACHAPRA
HOUSE, THAYNOOR P.O, POKKATH, THRISSUR DISTRICT., PIN - 680014
2. AJEESH THOMAS, AGED 38 YEARS, S/O THOMAS, PUTHUSSERRY HOUSE,
NELLANKARA, EAST FORT P.O, THRISSUR DISTRICT, PIN - 680005.
BY.ADVS.M/S.O.V.MANIPRASAD, JOSE ANTONY, HARIKRISHNAN.P,
RESPONDENTS/PETITIOENRS & RESPONDENTS:
1. HAROON K.A., KALLUPARAMBIL HOUSE, KATTUNGACHIRA, P.O.IRINJALAKKUDA,
THRISSUR DISTRICT., PIN - 680121
2. GEETHA P.S, THENGIL HOUSE, PERUNGOTTUKARA, THRISSUR. PERUNGOTTUKARA
P.O,, PIN - 680565
3. REKHA V. CHEMMANGATTU HOUSE, IKKA NAGAR, PUTHOORKARA, THRISSUR., PIN
- 680003
4. VILASINI V.K VAKKATH HOUSE, P.O .KANJANI, THRISSUR., PIN - 680612
5. AMBILI P.K MADAPPALLIL HOSUE, P.O. KODANNUR, THRISSUR., PIN - 680563
6. RANJINI R. VELLOR HOUSE, (ERATH), PONNUKKARA, THRISSUR., PIN -
680306
7. MAYADEVI T.R. PURAYATH HOUSE, P.O.MUPLIYAM, PEEDIKAPARAMBU,
THRISSUR., PIN - 680312
8. THRISSUR DISTRICT CO-OPERATIVE BANK LTD. HEAD OFFICE, SAHAKARANA
SHATHABDI MANDIRAM, KOVILAKKATHUMPADAM P.O., THRISSUR- REPRESENTED
BY ITS GENERAL MANAGER., PIN - 680022
9. THE ADMINISTRATOR, THRISSUR DISTRICT CO- OPERATIVE BANK LTD., HEAD
OFFICE, SAHAKARANA SHATHABDI MANDIRAM, KOVILAKKATHUMPADAM P.O.,
THRISSUR, PIN - 680022
10. STATE OF KERALA REPRESENTED BY SECRETARY TO GOVERNMENT, CO-OPERATIVE
DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
11. THE REGISTRAR OF CO-OPERATIVE SOCIETIES OFFICE OF THE REGISTRAR OF
CO- OPERATIVE SOCIETIES, JAWAHAR SAHAKARANA BHAVAN, DPI JUNCTION,
THYCADO PO, THIRUVANANTHAPURAM, PIN - 695014
BY.ADV.SRI.P.N.MOHANAN,for R1 to R7,
BY.SHRI.P.C.SASIDHARAN,(STANDING COUNSEL)for R8 & R9,
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 impugned judgment of the learned Single Judge dated 24.06.2022
in WP(C) No.29169 of 2018, disposal of the Writ Appeal.
This Writ Appeal coming on for orders on 23.12.2022,upon perusing
the appeal memorandum, the court on the same day passed the following:
A.K. JAYASANKARAN NAMBIAR & MOHAMMED NIAS C.P., JJ
......................................................
WA Nos.1990 of 2022 & 1991 of 2020
.................................................................
Dated this the 23rd day of December, 2022
ORDER
A.K. Jayasankaran Nambiar, J.
WA Nos.1990 of 2022
Admit.
Issue notice by speed post to respondents 1 to 7.
Learned Government Pleader takes notice for respondents 10
and 11. Sri.P.C.Sasidharan takes notice for respondents 8 and 9.
WA Nos.1991 of 2022
Admit.
Issue notice by speed post to respondents 1 to 11.
Sri.P.C.Sasidharan takes notice for respondents 12 and 13.
Post these appeals along with WA No.1601 of 2022.
Sd/- A.K. JAYASANKARAN NAMBIAR,
JUDGE
Sd/- MOHAMMED NIAS C.P.
JUDGE
dlk/23.12.2022
