Kerala High Court
The Managing Committee vs The Joint Registrar Of ... on 14 January, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
&
THE HONOURABLE MR.JUSTICE BASANT BALAJI
Friday, the 14th day of January 2022 / 24th Pousha, 1943
WA NO. 1206 OF 2021
AGAINST JUDGMENT DATED 16.09.2021 IN WP(C) 15091/2021 OF THIS COURT.
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APPELLANT/PETITIONER:
THE MANAGING COMMITTEE,THE CHETHAKKAL SERVICE COOPERATIVE BANK
LIMITED NO.3864,R-EDAMON P.O.,PATHANAMTHITTA DISTRICT,
PIN CODE-689 676,REPRESENTED BY ITS PRESIDENT SHRI.JOHN MATHEW.
BY SENIOR ADVOCATE SRI.GEORGE POONTHOTTAM AND
ADV.SRI.ARUN CHANDRAN
RESPONDENTS/RESPONDENTS:
1.THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES (GENERAL),
OFFICE OF THE JOINT REGISTRAR OF COOPERATIVE SOCIETIES,
3RD FLOOR, MINI CIVIL STATION, KOZHENCHERRY,
THIRUVALLA-KUMBAZHA HIGH WAY, PATHANAMTHITTA DISTRICT,
PIN CODE-689 645.
2.THE ASSISTANT REGISTRAR OF CO-OPERATIVE SOCIETIES (GENERAL),
OFFICE OF THE ASSISTANT REGISTRAR OF COOPERATIVE SOCIETIES (GENERAL),
BLOCK PADI, VADASSERIKKARA, RANNI, PATHANAMTHITTA DISTRICT,
PIN CODE-689 672.
P.T.O.
*ADDITIONAL R3 TO R6 IMPLEADED.
ADDL.R3.LEELAMMA.N.D.,AGED 53 YEARS,
W/O.LATE ANIL KUMAR,ANIL BHAVAN,
CHETTHACKAL P.O.,RANNY TALUK,
PATHANAMTHITTA DISTRICT-689677.
ADDL.R4.KRISHNA KUMARI AMMAL, AGED YEARS,
W/O.GOPINATHA PILLAI C.K.,MAYA BHAVAN,
THOMPIKANDAM P.O.,EDAMURY,RANNY TALUK,
PATHANAMTHITTA DISTRICT,PIN-689676.
ADDL.R5.GOPINATHA PILLAI C.K., AGED 70 YEARS,
MAYA BHAVAN,THOMPIKANDAM P.O.,
EDAMURY,RANNY TALUK,PATHANAMTHITTA DISTRICT,PIN-689676.
ADDL.R6.GOPALAKRISHNAN NAIR, AGED YEARS,
S/O.LATE NADAMANGALATHU HOUSE,CHETTHACKAL P.O.,
RANNY TALUK,PATHANAMTHITTA DISTRICT,PIN-689677.
*ADDITIONAL R3 TO R6 IMPLEADED AS PER ORDER DATED 14/01/2022 IN
I.A.2/2021 IN WA 1206/2021.
**ADDITIONAL R7 IMPLEADED.
ADDL.R7.DIVYA VIJAYAN, ATTENDER (UNDER SUSPENSION), THE CHETHAKKAL
SERVICE CO-OPERATIVE BANK LIMITED NO.3864. W/O.VIJAYAN,PICHANATTU
HOUSE,CHETHACKAL VILLAGE,RANNI TALUK,PATHANAMTHITTA DISTRICT.
**ADDITIONAL R7 IMPLEADED AS PER ORDER DATED 14/01/2022 IN I.A.3/2021 IN
WA 1206/2021.
BY GOVERNMENT PLEADER FOR R1 & R2.
ADV.SRI.V.SETHUNATH FOR ADDL R3 TO R6
ADVS. M/S.G.HARIHARAN & PRAVEEN HARIHARAN FOR ADDL R7
P.T.O.
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 of the Learned Single Judge dated
16.09.2021 in W.P.(C) No.15091 of 2021, pending disposal of the Writ
Appeal.
This Writ Appeal again coming on for orders on 14/01/2022 upon
perusing the appeal memorandum and this court's order dated
23/09/2021, the court on the same day passed the following:
P.T.O.
P.B.SURESH KUMAR & BASANT BALAJI, JJ.
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Writ Appeal No.1206 of 2021
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Dated this the 14th day of January, 2022
ORDER
I.A.No.2 of 2021
This is an application for impleading. The said application is
opposed. Nevertheless, having regard to the averments made in the
affidavit filed in support of the application, we deem it appropriate to allow
the application. Ordered accordingly. Petitioners are impleaded as
additional respondents 3 to 6 in the writ appeal.
I.A.No.3 of 2021
Not opposed. Allowed.
Petitioner is impleaded as the additional seventh respondent
in the writ appeal.
Writ Appeal
Interim order dated 23.09.2021 will stand extended until
further orders.
Sd/-
P.B.SURESH KUMAR, JUDGE
Sd/-
BASANT BALAJI, JUDGE
ds 14.01.2022
14-01-2022 /True Copy/ Assistant Registrar
