Kerala State Cooperative Bank Ltd vs Mathew Cc
2023 Latest Caselaw 1293 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
            THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
                                     &
                THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
        Wednesday, the 18th day of January 2023 / 28th Pousha, 1944
                  CM.APPL.NO.1/2023 IN WA NO. 92 OF 2023

 (AGAINST THE JUDGMENT DATED 22.11.2022 IN WP(C) 32957/2022 OF THIS COURT)

PETITIONERS/APPELLANTS:

  1. KERALA STATE COOPERATIVE BANK LTD., PB NO.6515, COBANK TOWERS,
     PALAYAM, THIRUVANANTHAPURAM-695033, REPRESENTED BY ITS MANAGING
     DIRECTOR.
  2. THE GENERAL MANAGER, KERALA STATE CO-OPERATIVE BANK LTD., KOTTAYAM,
     REGIONAL OFFICE, P.B.NO.140, CENTRAL JUNCTION, KOTTAYAM-686001.

RESPONDENTS/RESPONDENTS:

  1. MATHEW C.C., AGED 60 YEARS,SON OF CHINNAPPAN, RETIRED BRANCH
     MANAGER, KERALA STATE CO-OPERATIVE BANK LTD., YENDAYAR BRANCH,
     CHAMPAKKARA BUILDING, YENDAYAR P.O., KOTTAYAM-686514, KOTTAYAM
     DISTRICT, RESIDING AT CHULLIKKAL HOUSE, KOOTTICKAL P.O., KOTTAYAM -
     686 514, KOTTAYAM DISTRICT.
  2. THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES (GENERAL), OFFICE OF
     THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES, COLLECTORATE P.O.,
     KOTTAYAM-686002.

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to condone the delay
of 18 days in filing the appeal.
     This Application coming on for orders on 18.01.2023, upon perusing
the application and the affidavit filed in support thereof, and upon
hearing the arguments of SRI.P.C.SASIDHARAN, Advocate for the petitioners
and of SRI. B.ASHOK SHENOY, Advocate for R1, the court passed the
following:
                     A.K.JAYASANKARAN NAMBIAR
                                 &
                     MOHAMMED NIAS C.P., JJ.
                 ---------------------------
                       CM.Appl.No.1 of 2023
                                  in
                         W.A. No.92 of 2023
               ------------------------------
               Dated this the 18th day of January, 2023

                               ORDER

A.K.Jayasankaran Nambiar, J.

The above application is filed to condone the delay of 18 days in

filing the Writ Appeal.

Heard. Taking note of the averments in the affidavit filed in support

of the delay condonation application, the delay is condoned.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE Sd/-

MOHAMMED NIAS C.P.

JUDGE

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