The Mutholy Service Co-Operative ... vs The Assistant Registrar Of ...
2023 Latest Caselaw 8578 Ker

WP(C) No.16328/2022                           1/1

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                       THE HONOURABLE MR. JUSTICE SATHISH NINAN
              Monday, the 7th day of August 2023 / 16th Sravana, 1945
                      IA.NO.2/2023 IN WP(C) NO. 16328 OF 2022
   APPLICANT/RESPONDENT IN WP(C):

          THE ASSISTANT REGISTRAR OF CO-OPERATIVE SOCIETIES (G), OFFICE OF THE
          ASSISTANT REGISTRAR (G) MINI CIVIL STATION, MEENACHIL, PALA,
          KOTTAYAM-686 575.

   RESPONDENT/PETITIONER IN WP(C):

          THE MUTHOLY SERVICE CO-OPERATIVE BANK LTD. NO. 1631, REPRESENTED BY
          THE SECRETARY IN CHARGE, THEKKEMURI, PULIYANNOOR POST, KOTTAYAM-686
          503.


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to extend the time
   limit prescribed in the judgment dated 24.05.2022 in WP(C) No.16328/2022
   for a further period of six months time from 25.05.2023.


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this Court's judgment
   dated 24.05.2022 and upon hearing the arguments of GOVERNMENT PLEADER for
   the petitioner in IA/Respondent in WPC and of M/s. MATHEW JOHN (K) and
   ABY J AUGUSTINE, Advocates for the respondent in I.A./petitioner in
   WP(C),the court passed the following:

                                           ORDER

Time extended by three months.

07.08.2023 Sd/- SATHISH NINAN, JUDGE

07-08-2023 /True Copy/ Assistant Registrar