Seena Gopal vs Kottayam Co-Operative Urban Bank ...
2022 Latest Caselaw 5226 Ker

WP(C) No.14105/2022                              1/2




                           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                           PRESENT
                             THE HONOURABLE MR. JUSTICE T.R.RAVI
              Friday, the 13th day of May 2022 / 23rd Vaisakha, 1944
                            WP(C) NO. 14105 OF 2022(K)
   PETITIONERS:

      1. SEENA GOPAL, AGED 49 YEARS, W/O. OF RAMESH M.V.,MAMBALATH HOUSE,T.B.
         ROAD, KOTTAYAM, 686 001.
      2. RAMESH M.V., AGED 52 YEARS, S/O.M.K. VISWANATH,MAMBALATH HOUSE, T.B.
         ROAD, KOTTAYAM , 686 001.

   RESPONDENTS:

      1. THE KOTTAYAM CO-OPERATIVE URBAN BANK LIMITED, NO. 421, HEAD OFFICE
         THIRUNAKARA, REPRESENTED BY THE AUTHORIZED OFFICER, THE KOTTAYAM CO-
         OPERATIVE URBAN BANK LTD, 686 001.
      2. THE GENERAL MANAGER, THE KOTTAYAM CO-OPERATIVE URBAN BANK LTD,
         THIRUNAKARA, KOTTAYAM 686 001.
      3. RESERVE BANK OF INDIA, REPRESENTED BY ITS GOVERNOR, 6 SANSAD MARG,
         SANSAD MARG AREA, NEW DELHI, DELHI 11001.
      4. REGISTRAR OF CO - OPERATIVE SOCIETIES, VAZHUTHAKADU,
         THIRUVANANTHAPURAM 695 001.

        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 all further proceedings pursuant to Exhibit P4 notice and
   all other coercive steps that may be initiated against the petitioners
   pending disposal of the Writ Petition.
        This petition coming on for orders upon perusing the petition and
   the affidavit filed in support of WP(C) and this court's judgment dated
   22-04-2022 and upon hearing the arguments of M/S. JOY GEORGE, PRAICY
   JOSEPH, VINO JOSE & TANYA JOY, Advocates for the petitioners, SRI. SURIN
   GEORGE IPE, STANDING COUNSEL for respondents 1 & 2 and of GOVERNMENT
   PLEADER for respondent 4, the court passed the following:
                                      ORDER

As the petitioner is seeking variation of the judgment dated 22-4-2022, it is only appropriate that it is heard by the same Bench. Since the same Bench is not sitting during vacation, the period granted in the judgment on 22-04-2022 is extended in the interest of justice till 19-05-2022.

Post on 18-05-2022 before the same Bench.

                                                        Sd/- T.R.RAVI JUDGE


13-05-2022                         /True Copy/                              Assistant Registrar
 WP(C) No.14105/2022                 2/2

                       APPENDIX OF WP(C) 14105/2022
Exhibit P4            THE PHOTO COPY OF THE NOTICE DATED 09.08.2021 ISSUED BY

THE IST RESPONDENT UNDER SECTION 13 (2) OF SARFESI ACT.