The Arpookara Service ... vs T.M.George
2023 Latest Caselaw 6498 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                                     &
                 THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
          Tuesday, the 13th day of June 2023 / 23rd Jyaishta, 1945

                            WA NO. 1713 OF 2021


 (AGAINST THE JUDGMENT DATED 06/09/2021 IN WP(C) 22517/2018 OF THIS COURT)

APPELLANTS/PETITIONERS:

  1. THE ARPOOKARA SERVICE CO-OPERATIVE BANK LTD NO.1931, REPRESENTED BY
     ITS SECRETARY, VILLOONNI P.O., ARPOOKARA, KOTTAYAM,PIN-686008.
  2. THE PRESIDENT, THE ARPOOKARA SERVICE CO-OPERATIVE BANK LTD.NO.1931,
     VILLOONNI P.O., ARPOOKARA, KOTTAYAM, PIN-686008.

 BY ADV.SRI.ATHUL SHAJI

RESPONDENTS/RESPONDENTS:

  1. T.M.GEORGE, THOTTUCHALIL HOUSE, VILLOONNI P.O., ARPOOKARA, NOW
     RESIDING AT THITTUCHALIL HOUSE, ANIKADU P.O., KAYOORI JN.,
     PALLIKATHODU, KOTTAYAM DISTRICT,PIN-686503
  2. STATE OF KERALA, REPRESENTED BY THE SECRETARY TO GOVERNMENT, CO-
     OPERATION DEPARTMENT, THIRUVANANTHAPURAM,PIN-695033.

 BY ADVS.M/S. P.C.SASIDHARAN & P.SIVARAJ FOR R1

 BY GOVERNMENT PLEADER (B/O) FOR R2


     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 operation of Ext-P9 and all further proceedings pursuant
thereto pending final disposal of the writ appeal.


     This Writ Appeal again coming on for orders on 13/06/2023 upon
perusing the appeal memorandum and this Court's order dated
31.05.2023, the court passed the following:
      ALEXANDER THOMAS & C.JAYACHANDRAN, JJ.
     -------------------------------------------------------------------------
                               W.A.No.1713 of 2021
           [arising out of the judgment dated 06.09.2021 in W.P(C).No.22517/2018
                                   of the High Court of Kerala]
     --------------------------------------------------------------------
                        Dated this the 13th day of June, 2023


                                       ORDER

Alexander Thomas, J.

Sri.P.Sivaraj, learned advocate submits that, he has entered

appearance for R1 herein/writ petitioner and that affidavit dated

12.06.2023 has been filed by R1 in this Writ Appeal today with the

Bench mark, in compliance of the directions issued by this Court on

27.05.2022 and 22.05.2023. Sri.Athul Shaji, learned counsel for the

appellants and Sri.K.P. Harish, learned Government Pleader appearing

for R2/State submitted that, they have been served with a copy of the

said affidavit of R1.

2. The Registry may show the name of Sri.P.Sivaraj, learned

advocate appearing for R1 and name of the learned Senior Government

Pleader in the cause list. The Registry may delete the name of

Sri.P.C.Sasidharan, learned Advocate from the cause list. W.A.1713/2021

List this W.A. on 27.06.2023.

Hand Over

Sd/-

ALEXANDER THOMAS, JUDGE

Sd/-

C.JAYACHANDRAN, JUDGE

Sbna/