Thrissur District Co-Operative ... vs Haroon.K.A
2023 Latest Caselaw 6728 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                                     &
                 THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
          Tuesday, the 20th day of June 2023 / 30th Jyaishta, 1945
                             WA NO. 1601 OF 2022
  AGAINST THE JUDGMENT DATED 24/06/2022 IN WP(C) 29169/2018 OF THIS COURT.
APPELLANTS/RESPONDENT NOS. 1 & 2:

  1. THRISSUR DISTRICT CO-OPERATIVE BANK LTD., HEAD OFFICE, SAHAKARANA
     SHATHABDI MANDIRAM, KOVILAKKATHUMPADAM P.O., THRISSUR-680 022,
     WP(C)NOS.29313 & 29169/2018 -4- REPRESENTED BY ITS GENERAL MANAGER.
  2. THE ADMINISTRATOR, THRISSUR DISTRICT CO- OPERATIVE BANK LTD., HEAD
     OFFICE, SAHAKARANA SHATHABDI MANDIRAM, KOVILAKKATHUMPADAM P.O.,
     THRISSUR-680 022.

 BY ADVOCATE   SRI.P.C.SASIDHARAN, SC, THRISSUR DISTRICT CO.OPERATIVE BANK
LTD.

RESPONDENTS/PETITIONERS & RESPONDENT NOS. 3 & 4:

  1. HAROON.K.A., KALLUPARAMBIL HOUSE, KATTUNGACHIRA, P.O.IRINJALAKKUDA,
     THRISSUR
  2. GEETHA P.S., THENGIL HOUSE, PERUNGOTTUKARA, THRISSUR.
  3. REKHA.V, CHEMMANGATTU HOUSE, IKKA NAGAR, PUTHOORKARA, THRISSUR
  4. VILASINI.V.K, VAKKATH HOUSE, P.O.KANJANI, THRISSUR.
  5. AMBILI.P.K, MADAPPATTIL HOUSE,P.O.KODANNUR,THRISSUR
  6. RANJINI R., VELLOR HOUSE, (ERATH), PONNUKKARA, THRISSUR
  7. MAYADEVI T.R., PURAYATH HOUSE, P.O.MUPLIYAM, PEEDIKAPARAMBU,
     THRISSUR
  8. THE GOVERNMENT OF KERALA, REPRESENTED BY SECRETARY TO GOVERNMENT,
     CO-OPERATIVE DEPARTMENT, SECREATARIAT, THIRUVANANTHAPURAM, PIN -
     695001
  9. THE REGISTRAR OF CO-OPERATIVE SOCIETIES, DEPARTMENT OF CO-OPERATION,
     OFFICE OF THE REGISTRAR OF CO-OPERATIVE SOCIETIES, JAWAHAR
     SAHAKARANA BHAVAN, DPI JUNCTION, THYCAUD P.O., THIRUVANATHAPURAM-14

BY ADVOCATE SRI.P.N.MOHANAN(B/O), FOR R1 TO R7

BY ADVOCATES M/S.P.N.MOHANAN(B/O) &   K.P.SANTHI, FOR R4

BY GOVERNMENT PLEADER(B/O)   FOR R8 & R9

     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 impugned judgment of the Learned Single Judge dated 24/06/2022
in W.P.(C) No. 29169 of 2018, pending disposal of the Writ Appeal.
     This Writ Appeal again coming on for orders on 20/06/2023, upon
perusing the appeal memorandum and this Court's order dated
05/12/2022, the court on the same day passed the following:
            ALEXANDER THOMAS & C. JAYACHANDRAN, JJ.
                         ==================
                                WA 1601/ 2022
      (Arising out of the judgment dated 24.06.2022 in WP(C) No.29169/2018)
                                WA 1642/ 2022
      (Arising out of the judgment dated 24.06.2022 in WP(C) No.29313/2018)
                                WA 1990/ 2022
                       (Arising out of WP(C) No.29169/2018)
                                WA 1991/ 2022
 (Arising out of the judgment dated 24.06.2022 in WP(C) No.29313 dated 24.06.2022)
                         ==================
                  Dated this the 20th day of June, 2023
                                   ORDER

Counsel for the appellant seeks adjournment.

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

Court in Mayadevi vs. Thrissur District Co-operative Bank Ltd [2018

(3) KLT 330] (DB) in this case file for the perusal of this Court.

Post on 21.07.2023.

Handover to both sides.

SD/-

ALEXANDER THOMAS, JUDGE

SD/-

C. JAYACHANDRAN, JUDGE

Nsd