The Thuruthipuram Service ... vs V R Antony
2023 Latest Caselaw 6846 Ker

Citation : 2023 Latest Caselaw 6846 Ker
Judgement Date : 21 June, 2023

Kerala High Court

The Thuruthipuram Service ... vs V R Antony on 21 June, 2023

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                                     &
                 THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
                                     &
              THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
         Wednesday, the 21st day of June 2023 / 31st Jyaishta, 1945
                             WA NO. 1305 OF 2022

    AGAINST JUDGMENT DATED 25.07.2022 IN WP(C) 5747/2021 OF THIS COURT

APPELLANTS/RESPONDENTS 1 TO 3 IN WP(C):

  1. THE THURUTHIPURAM SERVICE CO-OPERATIVE BANK LTD NO.1789,
     THURUTHIPPURAM P.O., ERNAKULAM - 680667, REPRESENTED BY ITS
     SECRETARY.

     AND 2 OTHERS.

BY SENIOR ADVOCATE SRI. GEORGE POONTHOTTAM AND

ADV.SMT.NISHA GEORGE

RESPONDENTS/WRIT PETITIONER & RESPONDENTS 4 & 5 IN W.P.(C):

  1. V R ANTONY, VADAKKEDATH HOUSE, THURUTHIPPURAM P.O., NORTH PARAVOOR,
     VELLOTTUMPURAM, ERNAKULAM DISTRICT - 680667.

     AND 2 OTHERS.



BY ADV.P.P.JACOB FOR R1


ADDITIONAL ADVOCATE GENERAL SRI.ASOK M.CHERIAN,


GOVERNMENT PLEADER SMT.SABEENA P.ISMAIL,


SENIOR GOVERNMENT PLEADER SRI.SAIGI JACOB PALATTY &


SPECIAL GOVERNMENT PLEADER SRI.P.P.THAJUDEEN FOR R2 AND R3


     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 the judgment dated 25.07.2022 passed by the
Learned Single Judge in W.P.(C) No.5747 of 2021, pending disposal of this
Writ Appeal.


     This Writ Appeal again coming on for orders on 21/06/2023 upon
perusing the appeal memorandum and this court's order dated
08/06/2023, the court on the same day passed the following:
       ALEXANDER THOMAS, C. JAYACHANDRAN &
            SHOBA ANNAMMA EAPEN, JJ.
===============================================
                W. A. No. 1305 of 2022
  (arising out of the impugned judgment dated 25.7.2022 in WP(C) No. 5747/2021)
===============================================
           Dated this the 21st day of June, 2023

                                  ORDER

ALEXANDER THOMAS, J.

Sri.A.L.Navaneeth Krishnan, learned counsel appearing

for the appellants, submits that his parties (R-1 to R-3 in the WP(C))

are now facing Contempt proceedings in Cont.Case (C) No.401/2023 (arising out of the impugned judgment dated 25.7.2022 rendered by the

learned Single Judge in the instant WP(C).No.5747/2021) and that, the

Contempt Case is posted tomorrow.

2. Sri.P.P.Jacob, learned counsel appearing for R-1 herein

(writ petitioner), would submit, on the basis of instructions of his

party, that his party will not press for the Contempt proceedings

till the reference matters are answered by the Full Bench.

3. The abovesaid undertaking made by the writ petitioner is

hereby recorded. So it is ordered that further proceedings in the