K.V.Sebastian vs The Ernakulam District ...
2022 Latest Caselaw 1619 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
              THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
         TUESDAY, THE 15TH DAY OF FEBRUARY 2022 / 26TH MAGHA, 1943
                          WP(C) NO. 1820 OF 2010
PETITIONER:

              K.V.SEBASTIAN,
              KANJOOTHARA
              KOTTUVALLI, KAITHARAM, NORTH PARAVUR.

              BY ADVS.
              B.PREMNATH (E)
              SRI.PHILIP J.VETTICKATTU



RESPONDENTS:

     1        THE ERNAKULAM DISTRICT LABOUR-CUM-DEVELOPMENT CO-
              OPERATIVE BANK LTD.-E-309,, NORTH PARAVUR, REPRESENTED BY
              THE MANAGER.

     2        ADDL R2, THE ASSISTANT REGISTRAR
              CO-OPERATIVE SOCIETIES(GENERAL) NORTH PARAVUR.

     3        ADDL R3, THE DISTRICT LABOUR-CUM-DEVELOPMENT
              CO-OPERATIVE BANK, KAITHARAM P.O, REP BY ITS SECRETARY.
              ADDL R2 AND R3 ARE IMPLEADED AS PER ORDER DATED 17-02-
              2010 IN IA.NO.2087/2010

              BY ADVS.
              SRI.BABU KARUKAPADATH
              SRI.JAGAN GEORGE
              SRI.KANDAMPULLY RAHUL
              SRI.P.G.PRAMOD
              SMT.M.A.VAHEEDA BABU

              SRI.C.N.PRABHAKARAN


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
15.02.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO.1820 OF 2010               2




                                    JUDGMENT

Today there is no representation for the petitioner. There was

no representation for the petitioner on the last three postings also.

Hence, the writ petition is dismissed for default.

Sd/-

MURALI PURUSHOTHAMAN

JUDGE

ska

APPENDIX OF WP(C) 1820/2010

PETITIONER EXHIBITS

EXHIBIT P1 PHOTOSTAT COPY OF THE AWARD DATED 24-05-2004 BY THE ASST.REGISTRAR OF CO-OPERATIVE SOCIETIES.

EXHIBIT P2 TRUE COPY OF THE JUDGMENT PASSED BY THE KERALA CO-OPERATIVE TRIBUNAL DATED 21-08-2009. EXHIBIT P3 TRUE COPY OF THE AGREEMENT EXECUTED BY THE PETITIONER IN FAVOUR OF THE RESPONDENT BANK ON 01-12-1997 EXHIBIT P4 TRUE COPY OF THE AGREEMENT DATED 31-12-1997 EXECUTED BY THE RESPONDENT BANK IN FAVOUR OF THE PETITIONER.

EXHIBIT P5 TRUE COPY OF THE LETTER ISSUED BY THE RESPONDENT BANK DT.29-07-1998 EXHIBIT P6 TRUE COPY OF COMPLAINT FILED BY THE RESPONDENT DATED 3.3.1999 BEFORE THE ASSISTANT REGISTRAR OF CO-OP SOCIETY PARAVUR EXHIBIT P7 TRUE COPY OF WRITTEN STATEMENT FILED BY THE PETITIONER TO EXT.P6 COMPLAINT ON 19.8.1999 EXHIBIT P8 TRUE COPY OF ADDL.WRITTEN STATEMENT FILED BY THE PETITIONER ON 29-9-1999 EXHIBIT P9 TRUE COPY OF APPEAL FILED BY THE PETITIONER BEFORE THE KERALA STATE CO-OPERATIVE TRIBUNAL TRIVANDRUM EXHIBIT P10 TRUE COPY OF ORDER PASSED BY THIS HON'BLE COURT IN CRL.R.P NO.741/2005 AND 742/2005, EXHIBIT P11 TRUE COPY OF RECEIPTS SHOWING REMITTANCE OF RS.86,250/- EACH AS PER EXT.P10 RESPONDENT EXHIBITS EXHIBIT R1(A) A TRUE COPY OF THE NOTICE DATED 22.06.2015 ISSUED BY THE RESPONDENT TO THE PETITIONER.