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Shankaranarayana Bhat.K vs The Joint Registrar (General)
2023 Latest Caselaw 197 Ker

Citation : 2023 Latest Caselaw 197 Ker
Judgement Date : 6 January, 2023

Kerala High Court
Shankaranarayana Bhat.K vs The Joint Registrar (General) on 6 January, 2023
                  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.
           Friday, the 6th day of January 2023 / 16th Pousha, 1944
                   CM.APPL.NO.1/2023 IN WA NO. 17 OF 2023
 (AGAINST THE JUDGMENT DATED 10.08.2022 IN WP(C) 22005/2022 OF THIS COURT)
PETITIONERS/APPELLANTS:

  1. SHANKARANARAYANA BHAT.K., AGED 66 YEARS RETIRED SECRETARY, THE PERLA
     SERVICE CO-OPERATIVE BANK LTD., P.O. PERLA. KASARAGOD DISTRICT. S/O
     GOVINDA BHAT, R/AT KAYARGADDE HOUSE, KATTUKUKKE VILLAGE, KASARAGOD
     DISTRICT., PIN - 671317.
  2. MAHABALA BANTA. M AGED 65 YEARS RETIRED ASSISTANT SECRETARY, THE
     PERLA SERVICE CO-OPERATIVE BANK LTD., P.O. PERLA. KASARAGOD
     DISTRICT. S/O MADANA BANTA, R/AT MOODAMBAIL HOUSE, PUNACHA VILLAGE,
     MOODAMBAIL.P.O., BANTWAL TALUK, KARNATAKA STATE., PIN - 671323.
  3. GOPALA PATALI AGED 65 YEARS RETIRED ATTENDER, THE PERLA SERVICE CO-
     OPERATIVE BANK LTD., P.O. PERLA. KASARAGOD DISTRICT. S/O SUBBA
     PATALI, R/AT SOORDELU HOUSE, KATTUKUKKE VILLAGE, KASARGOD DISTRICT.,
     PIN - 671323.

RESPONDENTS/RESPONDENTS:

  1. THE JOINT REGISTRAR (GENERAL) CO-OPERATIVE SOCITIES, KASARAGOD
     671323.
  2. THE DEPUTY LABOUR COMMISSIONER GRATUITY CONTROLLING AUTHORITY,
     OFFICE OF THE DEPUTY LABOUR COMMISSIONER, KASARAGOD - 671323.
  3. THE PERLA SERVICE CO-OPERATIVE BANK P.O. PERLA. KASARAGOD DISTRICT
     REPRESENTED BY ITS SECRETARY., PIN - 671323
  4. LIFE INSURANCE CORPORATION OF INDIA LTD. REPRESENTED BY ITS MANAGER,
     LIFE INSURANCE CORPORATION OF INDIA LTD., JEEVAN JYOTHI, M.G. ROAD,
     KASARAGOD DISTRICT - 671121.

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to condone the delay
of 38 days in filing Writ Appeal against the judgment in W.P.No.22005/2022
by the this Hon'ble court.
     This Application coming on for orders on 06.01.2023, upon perusing
the application and the affidavit filed in support thereof, and upon
hearing the arguments of SRI. KODOTH SREEDHARAN, Advocate for the
petitioner, SHRI.P.B.SUBRAMANYAN, Advocate for R3, M/S.P.B.SAHASRANAMAN &
T.S.HARIKUMAR, Advocates for R4, the court passed the following:
                     A.K.JAYASANKARAN NAMBIAR
                                  &
                     MOHAMMED NIAS C.P., JJ.
                 ---------------------------
                        CM.Appl.No.1 of 2023
                                   in
                          W.A. No.17 of 2023
               ------------------------------
                Dated this the 6th day of January, 2023

                               ORDER

A.K.Jayasankaran Nambiar, J.

The above application is filed to condone the delay of 38 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

mns

 
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