The Titanium Labour Co Operative ... vs Devabhanu David
2023 Latest Caselaw 5862 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                                     &
                 THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
          Wednesday, the 24th day of May 2023 / 3rd Jyaishta, 1945
                             WA NO. 693 OF 2023

 (AGAINST THE JUDGMENT DATED 14.11.2022 IN WP(C) 31479/2022 OF THIS COURT)

PETITIONER:

  1. THE TITANIUM LABOUR CO OPERATIVE SOCIETY LTD NO T 206 THE TITANIUM
     LABOUR CO OPERATIVE SOCIETY LTD NO T 206 REPRESENTED BY ITS
     SECRETARY KOCHUVELI, THIRUVANANTHAPURAM, PIN - 695021.
  2. SECRETARY, THE TITANIUM LABOUR CO OPERATIVE SOCIETY LTD NO T 206
     SECRETARY, THE TITANIUM LABOUR CO OPERATIVE SOCIETY LTD NO T 206,
     KOCHUVELI, THIRUVANANTHAPURAM, PIN - 695021.

BY ADVS. M/S. S.CHANDRASEKHARAN NAIR, S.JAYANT, JEREES J., PRASANTH N.L.,
S.CHANDRASEKHARAN NAIR

RESPONDENT:

  1. DEVABHANU DAVID, AGED 61 YEARS, USHUS, CHEENIVILA, KANJIRAMKULAM
     P.O, THIRUVANANTHAPURAM, PIN - 695524.
  2. REGISTRAR OF CO OPERATIVE SOCIETIES REGISTRAR OF CO OPERATIVE
     SOCIETIES, OFFICE OF REGISTRAR OF CO OPERATIVE SOCIETIES,
     THIRUVANANTHAPURAM, PIN - 695001.
  3. JOINT REGISTRAR OF CO OPERATIVE SOCIETIES DEPARTMENT OF CO-OPERATION
     OFFICE OF THE REGISTRAR OF CO-OPERATIVE SOCIETIES JAWAHAR SAHAKARANA
     BHAVAN DPI JUNCTION, THYCAUD PO, PIN - 695014.
  4. ASSISTANT REGISTRAR OF CO OPERATIVE SOCIETIES CIRCLE CO-OPERATIVE
     UNION BUILDING, PRESS RD, OPPOSITE FIRE STATION, STATUE, PALAYAM,
     THIRUVANANTHAPURAM, KERALA, PIN - 695001.




     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 14.11.2022 in W.P.(C). No.
31479 of 2022 of the Learned Single Judge.
     This petition coming on for orders on 24.05.2023 upon perusing the
appeal memorandum, the court on the same day passed the follwing:
         ALEXANDER THOMAS & C. JAYACHANDRAN, JJ.
                  ==================
      CMA No.2/2023 in WA No.693/2023 & WA No.693/2023
 (Arising out of the judgment dated 14.11.2022 in WP(C) No.31479/2022 of this Court)
                   ==================
              Dated this the 24th day of May, 2023
                           ORDER

CMA No.2/2023 in WA No.693/2023 This is an application to condone the delay of 58 days in filing the

above Writ Appeal.

2. Heard both sides.

3. After hearing both sides and after taking note of the

contents of the affidavit filed in support of the above delay condonation

application, we are of the considered view that sufficient grounds have

been made out therein to justify the codonation of delay. Accordingly, it

is ordered in the interest of justice that the delay of 58 days in filing this

Writ Appeal will stand condoned.

The Civil Miscellaneous Application will stand thus disposed of.

WA No.693/2023

List this case on 26.05.2023.

sd/-

ALEXANDER THOMAS, JUDGE

sd/-

C. JAYACHANDRAN, JUDGE

Nsd