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B.Kairaly vs Deepak. K
2023 Latest Caselaw 6274 Ker

Citation : 2023 Latest Caselaw 6274 Ker
Judgement Date : 12 June, 2023

Kerala High Court
B.Kairaly vs Deepak. K on 12 June, 2023
                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                                     &
                 THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
           Monday, the 12th day of June 2023 / 22nd Jyaishta, 1945
                             WA NO. 2016 OF 2022
  AGAINST THE JUDGMENT DATED 02/12/2022 IN WP(C) 8756/2021 OF THIS COURT.
APPELLANT/RESPONDENT 1:

     B.KAIRALY, AGED 49 YEARS SECRETARY, UDUMA VANITHA SERVICE CO-
     OPERATIVE SOCIETY LTD. NO. 284, UDUMA P.O., KASARAGOD DISTRICT, PIN
     - 671319

  BY ADVOCATE SRI.JAWAHAR JOSE

RESPONDENTS/PETITIONER AND RESPONDENTS 2 3, 4 AND 5:

  1. DEEPAK. K GREESHMAM, P.O.VENGARA, KANNUR DISTRICT, PIN - 676304
  2. UDUMA VANITHA SERVICE CO-OPERATIVE SOCIETY LTD.NO.284, REPRESENTED
     BY ITS SECRETARY UDUMA P.O., KASARAGOD DISTRICT, PIN - 671319
  3. THE MANAGING COMMITTEE OF UDUMA VANITHA SERVICE CO-OPERATIVE SOCIETY
     LTD. NO.284, REPRESENTED BY ITS PRESIDENT, UDUMA P.O., KASARAGOD,,
     PIN - 671319
  4. THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES (GENERAL), OFFICE OF
     THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES(GENERAL), CIVIL
     STATION, VIDYA NAGAR POST OFFICE KASARAGOD DISTRICT, PIN - 671123
  5. THE GOVERNMENT OF KERALA, REPRESENTED BY SECRETARY TO GOVERNMENT,
     CO-OPERATIVE DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM, PIN -
     695001

BY ADVOCATES M/S.P.N.MOHANAN, C.P.SABARI & AMRUTHA SURESH, FOR R1

BY ADVOCATE SRI.M.SASINDRAN,    FOR R2 & R3

GOVERNMENT PLEADER (B/O), FOR    R4 & R5

     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 Ext. P2 and P4 and a further direction to the third and fourth
respondent not to make any payment to the first respondent, from today,
and if any amount paid the respondents 3 and 4 will responsible for the
same, pending disposal of the Writ Petition.
     This Writ Appeal again coming on for orders on 12/06/2023 upon
perusing the appeal memorandum and this Court's order dated 30/12/2022,
the court passed the following:
          ALEXANDER THOMAS & C. JAYACHANDRAN, JJ.
                       ==================
                             WA 2008/ 2022
              (Arising out of the judgment in WP(C) No.8756/2021)
                              WA 2016/ 2022
              (Arising out of the judgment in WP(C) No.8756/2021)
                       ==================
                 Dated this the 12th day of June, 2023
                                 ORDER

The Registry will place on record, a copy of the judgment of this

Court in WP(C) No.299/2018 (Pradeep Kumar. A vs. Wayanad

District Co-operative Bank) and may also apprise this Court as to

whether any Writ Appeal has been filed against the said judgment of

the WP(C) and if so, the result of the same.

List on 04.07.2023.

Handover to both sides.

sd/-

ALEXANDER THOMAS, JUDGE

sd/-

C. JAYACHANDRAN, JUDGE

Nsd

 
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