Thrissur District Co-Operative ... vs Haroon.K.A
2022 Latest Caselaw 11000 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
            THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
                                     &
               THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
        Thursday, the 3rd day of November 2022 / 12th Karthika, 1944
                             WA NO. 1601 OF 2022

    AGAINST JUDGMENT DATED 24/06/2022 IN WP(C) 29169/2018 OF THIS COURT

APPELLANTS/RESPONDENT NOS.1 & 2:

  1. THRISSUR DISTRICT CO-OPERATIVE BANK LTD., HEAD OFFICE, SAHAKARANA
     SHATHABDI MANDIRAM, KOVILAKKATHUMPADAM P.O., THRISSUR-680 022, WP(C)
     NOS.29313 & 29169/2018 -4- REPRESENTED BY ITS GENERAL MANAGER.
  2. THE ADMINISTRATOR, THRISSUR DISTRICT CO-OPERATIVE BANK LTD.,
     HEAD OFFICE,SAHAKARANA SHATHABDI MANDIRAM,KOVILAKKATHUMPADAM P.O.,
     THRISSUR-680 022.

BY STANDING COUNSEL SRI.P.C.SASIDHARAN

RESPONDENTS/PETITIONERS & RESPONDENT NOS.3 & 4:

  1. HAROON K.A., KALLUPARAMBIL HOUSE, KATTUNGACHIRA,P.O.IRINJALAKKUDA,
     THRISSUR.
  2. GEETHA P.S., THENGIL HOUSE, PERUNGOTTUKARA, THRISSUR.
  3. REKHA V., CHEMMANGATTU HOUSE, IKKA NAGAR, PUTHOORKARA, THRISSUR.
  4. VILASINI V.K., VAKKATH HOUSE, P.O.KANJANI, THRISSUR.
  5. AMBILI P.K.,MADAPPALLIL HOUSE,P.O.KODANNUR,THRISSUR.
  6. RANJINI R.,VELLOR HOUSE,(ERATH),PONNUKKARA,THRISSUR.
  7. MAYADEVI T.R.,PURAYATH HOUSE,P.O.MUPLIYAM,PEEDIKAPARAMBU, THRISSUR.
  8. THE GOVERNMENT OF KERALA,REPRESENTED BY SECRETARY TO GOVERNMENT, CO-
     OPERATIVE DEPARTMENT,SECRETARIAT,THIRUVANANTHAPURAM-695001.
  9. THE REGISTRAR OF CO-OPERATIVE SOCIETIES DEPARTMENT OF CO-
     OPERATION, OFFICE OF THE REGISTRAR OF CO-OPERATIVE
     SOCIETIES, JAWAHAR SAHAKARANA BHAVAN,DPI
     JUNCTION,THYCAUD.P.O.,THIRUVANANTHAPURAM-14.

     BY ADV.SRI.P.N.MOHANAN FOR R1 TO 7

     GOVERNMENT PLEADER FOR R8 & 9


     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 impugned judgment of the learned Single Judge dated 24/06/2022
in W.P.(C) No.29169 of 2018, pending disposal of the Writ Appeal.


     This Writ Appeal coming on for admission on 03/11/2022 upon perusing
the appeal memorandum, the court on the same day passed the following:
                           A.K.JAYASANKARAN NAMBIAR
                                         &
                         MURALI PURUSHOTHAMAN, JJ.
                      ----------------------------
                               W.A. No.1601 of 2022
                      ----------------------------
                     Dated this the 3rd day of November, 2022

                                       ORDER

A.K.Jayasankaran Nambiar, J.

Admit. Sri.P.N.Mohanan, the learned Counsel takes notice for

respondents 1 to 7. The learned Government Pleader takes notice for

respondents 8 and 9.

Post on 05.12.2022.

There will be an interim stay, as prayed, for till then.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

Sd/-

MURALI PURUSHOTHAMAN JUDGE

mns

03-11-2022 /True Copy/ Assistant Registrar