Solomon Alex vs The Neyyattinkara Primary ...
2022 Latest Caselaw 6486 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
          THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                                &
        THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
 WEDNESDAY, THE 8TH DAY OF JUNE 2022 / 18TH JYAISHTA, 1944
                       WA NO. 20 OF 2022
   AGAINST THE ORDER IN WP(C) 29929/2021 OF HIGH COURT OF
                             KERALA
APPELLANT/ 2nd RESPONDENT:

           SOLOMON ALEX,
           AGED 69 YEARS
           S/O.K.ALEXANDER, ALEX COTTAGE, VAZHUTHOOR,
           NEYYATTINKARA P.O., THIRUVANANTHAPURAM, PIN-
           695121.
           BY ADV M.SASINDRAN


RESPONDENTS/PETITIONERS & RESPONDENTS 1 AND 3:

    1      THE NEYYATTINKARA PRIMARY CO-OPERATIVE AND RURAL
           DEVELOPMENT BANK LTD.NO.T-417,
           NEYYATTINKARA POST, THIRUVANANTHAPURAM DISTRICT,
           REPRESENTED BY ITS SECRETARY, PIN-695123.
    2      S.K.ASHOK KUMAR,
           MEMBER, BOARD OF DIRECTORS NEYYATTINKARA PRIMARY
           CO-OPERATIVE & RURAL DEVELOPMENT BANK LTD. NO.T-
           417, NEYYATTINKARA POST, THIRUVANANTHAPURAM
           DISTRICT, RESIDING AT SASTHA, ATHIYANUR,
           ARALAMOODU POST, NEYYATTINKARA,
           THIRUVANANTHAPURAM DISTRICT- 695123
    3      THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES,
           OFFICE OF THE REGISTRAR OF CO-OPERATIVE
           SOCIETIES, JAWAHAR SAHAKARANA BHAVAN, DPI
           JUNCTION, THYCAUD P.O., THIRUVANANTHAPURAM-
           695014.
 WA 20/22                     - : 2 :-

     4     SRI.R.CHANDRAN,
           VICE PRESIDENT, NEYYATTINKARA PRIMARY CO-
           OPERATIVE & RURAL DEVELOPMENT BANK LTD. NO.T-417,
           NEYYATTINKARA POST, THIRUVANANTHAPURAM DISTRICT,
           RESIDING AT RAGHAVA VILASAM, THALANIRA, VENPAKAL
           P.O., THIRUVANANTHAPURAM DISTRICT- 695123.

OTHER PRESENT:

           SRI. T.K. VIPINDAS-SR.GP


    THIS WRIT APPEAL HAVING COME UP FOR ADMISSION
ON 08.06.2022, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 WA 20/22                            - : 3 :-

 ALEXANDER THOMAS & SHOBA ANNAMMA EAPEN, JJ.
                        ==================
                          W.A.No. 20 of 2022
 [Arising out of the interim order dated 5.1.2022 in W.P.(C).No. 29929/2021]
                        ==================
                  Dated this the 8th day of June, 2022
                            JUDGMENT

ALEXANDER THOMAS, J.

The above appeal has been instituted to impugn the interim

order dated 5.1.2022 rendered by the learned Single Judge in

W.P.(C). No. 29929/2021.

2. The appellant herein is the 2nd respondent in the Writ

Petition. Respondents 1 & 2 herein are the writ petitioners.

Respondent Nos.3 & 4 herein are R-1 & R-3 respectively in the

W.P.(C).

3. Today, when the matter has been taken up for

consideration, Sri.M.Sasindran, learned counsel appearing for the

writ appellant would submit that, in view of the judgment rendered

by the learned Single Judge on 25.5.2022 closing the W.P.(C), the

matter in issue raised in this appeal has become infructuous. It is also

pointed out that the learned Single Judge as per the judgment

rendered on 25.5.2022 in the instant W.P.(C)., has left open all the WA 20/22 - : 4 :-

contentions and has reserved liberty to the parties to approach this

Court again, if so required in future, etc.

Recording the abovesaid submissions of the writ appellant, the

above writ appeal will stand dismissed as infructuous.

Sd/-

ALEXANDER THOMAS, JUDGE

Sd/-

SHOBA ANNAMMA EAPEN, JUDGE

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