Janardhanan T.D vs The Arbitrator/ Inspector Of ...
2022 Latest Caselaw 5135 Ker

WP(C) No.15505/2022                            1/2

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                        THE HONOURABLE MR. JUSTICE GOPINATH P.
               Friday, the 6th day of May 2022 / 16th Vaisakha, 1944
                            WP(C) NO. 15505 OF 2022(K)
   PETITIONERS:

      1. JANARDHANAN T.D., AGED 64 YEARS, S/O.DIVAKARAN, THEKKINETH          VEEDU,
         AKANAD, VENGOOR WEST VILLAGE, KUNNATHUNAD TALUK, ERNAKULAM          DISTRICT
         - 683 546.
      2. USHA P.R., AGED 58 YEARS, W/O.JANARDHANAN T.D., THEKKINETH          VEEDU,
         AKANAD, VENGOOR WEST VILLAGE, KUNNATHUNAD TALUK, ERNAKULAM          DISTRICT
         - 683 546.

   RESPONDENTS:

      1. THE ARBITRATOR/ INSPECTOR OF CO-OPERATIVE SOCIETIES (A&E),
         PERUMBAVOOR, KUNNATHUNAD, OFFICE OF THE ASSISTANT REGISTRAR OF CO-
         OPERATIVE SOCIETIES (GENERAL), KUNNATHUNAD, ERNAKULAM DISTRICT, PIN
         : 683 546.
      2. THE MUDAKUZHA SERVICE CO-OPERATIVE BANK LTD., NO.693, MUDAKUZHA,
         KURUPPAMPADY (VIA), KUNNATHUNAD TALUK, ERNAKULAM DISTRICT, PIN: 683
         546.
      3. RAVEENDRAN K.N., S/O. NARAYANAN, KUNNUMMEL VEEDU, AKANAD, VENGOOR
         WEST, KUNNATHUNAD TALUK, ERNAKULAM DISTRICT - 683 546.

        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to stay the implementation of Exhibit P6 and all coercive action
   pursuant to the same, pending disposal of the above Writ Petition(Civil).
        This petition coming on for admission upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   SMT.I.SHEELA DEVI, Advocate for the petitioners and of GOVERNMENT PLEADER
   for respondent 1, the court passed the following:-
                                      ORDER

Admit.

The learned Government Pleader takes notice for the 1st respondent. Issue notice by speed post to respondents 2 and 3.

There will be an interim order as prayed for, for a period of one month.

Post after a month.

                                                     Sd/- GOPINATH P. JUDGE




06-05-2022                       /True Copy/                               Assistant Registrar
 WP(C) No.15505/2022                 2/2

                       APPENDIX OF WP(C) 15505/2022
Exhibit P6            TRUE COPY OF THE COMMON JUDGMENT DATED 22.03.2022 IN

APPEAL NOS. 29/2021, 30/2021 AND 31/2021 OF THE KERALA COOPERATIVE TRIBUNAL, THIRUVANANTHAPURAM