Veeranakavu Welfare ... vs Manjukumari L
2023 Latest Caselaw 5829 Ker

                    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.
          Wednesday, the 24th day of May 2023 / 3rd Jyaishta, 1945
                             WA NO. 1751 OF 2022
  (AGAINST THE JUDGMENT DATED 10.11.2022 IN WP(C) 1702/2020 OF THIS COURT)
APPELLANTS/RESPONDENTS 3 & 4:

  1. VEERANAKAVU WELFARE CO-OPERATIVE SOCIETY LTD.NO.J.1580, REPRESENTED
     BY ITS SECRETARY VEERANAKAVU P.O,THIRUVANANTHAPURAM-, PIN - 695572
  2. BOARD OF DIRECTORS OF THE VEERANAKAVU WELFARE CO-OPERATIVE SOCIETY
     LTD.NO.J.1580, REPRESENTED BY ITS PRESIDENT VEERANAKAVU.P.O,
     THIRUVANANTHAPURAM, PIN - 695572

BY.ADV.SRI.P.N.MOHANAN

RESPONDENT:

  1. MANJUKUMARI L, AGED 42 YEARS, ARCHANA BHAVAN,
     ANAKODE,VEERANAKAVU.P.O, THIRUVANANTHAPURAM, PIN - 695572
  2. JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES (GENERAL),
     THIRUVANANTHAPURAM, PIN - 695001
  3. ASSISTANT REGISTRAR OF CO-OPERATIVE SOCIETIES(GENERAL),
     KATTAKKADA,THIRUVANANTHAPURAM, PIN - 695553

BY.ADV.SRI.D.SOMASUNDARAM,for R1.

     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 judgment dated 10.11.2022 in W.P(C).No.1702/2020 and direct
the second respondent Joint Registrar to not to proceed further as per
Ext.P2 complaint, pending disposal of the Writ Appeal.
     This Writ Appeal again coming on for orders on 24.05.2023, upon
perusing the appeal memorandum and this Court's final order dated
30.11.2022, the court passed the following:
  A.K.JAYASANKARAN NAMBIAR & MOHAMMED NIAS C.P, JJ.
 -------------------------------------------------------------------------------------------
                                 W.A.1751 of 2022
                         -------------------------------------------
                              Dated : 24th May, 2023

                                         ORDER

A.K.Jayasankaran Nambiar, J.

Registry has placed before us a communication from the

Presiding Officer of the Co-operative Arbitration Court

(Sourthern), Thiruvananthapuram, seeking three months further

time to comply with the directions in our judgment dated

30.11.2022 in W.A.1751 of 2022

Taking note of the said communication, we grant the Co-

operative Arbitration Court time upto 31.8.2023, as a last

chance for complying with the directions in the judgment.

Sd/-

A.K.JAYASANKARAN NAMBIAR, JUDGE

Sd/-

MOHAMMED NIAS C.P., JUDGE

Mrcs