Uduma Vanitha Service ... vs Deepak K
2022 Latest Caselaw 12679 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                 THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
                                     &
                 THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
          Friday, the 30th day of December 2022 / 9th Pousha, 1944
                             WA NO. 2008 OF 2022
  (AGAINST THE JUDGMENT DATED 02.12.2022 IN WP(C) 8756/2021 OF THIS COURT)
APPELLANTS/RESPONDENTS 2 AND 3:

  1. UDUMA VANITHA SERVICE CO-OPERATIVE SOCIETY LTD.NO.284, REPRESENTED
     BY ITS SECRETARY UDUMA P.O., KASARAGOD DISTRICT (REPRESENTED THROUGH
     PRESIDENT, AS THE SECRETARY IS A PARTY RESPONDENT), PIN - 671319.
  2. THE MANAGING COMMITTEE OF UDUMA VANITHA SERVICE CO-OPERATIVE SOCIETY
     LTD. NO.284 REPRESENTED BY ITS PRESIDENT UDUMA P O, KASARAGOD, PIN -
     671319.

BY ADVS.M/S. M.SASINDRAN & P.K.SUBHASH.

RESPONDENTS/PETITIONER AND RESPONDENTS:

  1. DEEPAK K., GREESHMAM P.O.VENGARA, KANNUR, PIN - 676304
  2. SMT.B.KAIRALY, SECRETARY UDUMA VANITHA SERVICE CO-OPERATIVE SOCIETY
     LTD. NO. 284, UDUMA P.O., KASARAGOD DISTRICT, PIN - 671319
  3. THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES (GENERAL), OFFICE OF
     THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES(GENERAL) CIVIL
     STATION, VIDYA NAGAR POST OFFICE KASARAGOD DISTRICT,, PIN - 671123
  4. THE GOVERNMENT OF KERALA - REPRESENTED BY SECRETARY TO GOVERNMENT
     CO-OPERATIVE DEPARTMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN -
     695001.

BY ADV.SRI.P.N.MOHANAN for R1,

     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 operation of the judgment dated 02.12.2022 in WP(C) 7856 of
2021, pending disposal of the above Writ Appeal.
     This Writ Appeal coming on for orders on 30.12.2022, upon perusing
the appeal memorandum, the court on the same day passed the following:
          ANU SIVARAMAN, J. & C. JAYACHANDRAN, J.
        -------------------------------------------------------
                       WA No.2008 of 2022
                                  in
                     WP(C) NO.8756 OF 2021
        -------------------------------------------------------
           Dated this the 30th day of December, 2022

                                ORDER

ANU SIVARAMAN, J.

Admit.

Petitioners to take out notice by speed post to the 1 st

respondent. Sri.M.Sasindran takes notice for the 2 nd

respondent. Learned Government Pleader takes notice for

respondents 3 and 4.

There will be an interim stay of further proceedings

pursuant to the judgment for a period of one month.

Sd/-

ANU SIVARAMAN JUDGE

Sd/-

C. JAYACHANDRAN JUDGE

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