Pannivizha Service Cooperative ... vs The Assistant Registrar Of ...
2023 Latest Caselaw 10286 Ker

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                     THE HONOURABLE MR. JUSTICE SATHISH NINAN
         THURSDAY, THE 21ST DAY OF SEPTEMBER 2023 / 30TH BHADRA, 1945
                             WP(C) NO. 27394 OF 2023
PETITIONER:

              PANNIVIZHA SERVICE COOPERATIVE SOCIETY BANK LTD, NO.891
              AGED 53 YEARS
              ADOOR P.O., PATHANAMTHITTA, REPRESENTED BY ITS SECRETARY M.
              J. BABU, AGED 53 YEARS, SECRETARY, PANNIVIZHA SERVICE CO-
              OPERATIVE BANK PANNIVIZHA, ADOOR, PATHANAMTHITTA ., PIN -
              691523

              BY ADVS.
              K.SHAJ
              BEENA N.KARTHA
              C.IJLAL
              ARUN CHAND
              BHARAT VIJAY P.
              MAJID MUHAMMED K.
              MINU VITTORRIA PAULSON
              GOPIKA GOPAL
              BIYONA ANTONY



RESPONDENTS:

     1        THE ASSISTANT REGISTRAR OF CO-OPERATIVE SOCIETIES (GENERAL)
              OFFICE OF THE ASSISTANT REGISTRAR OF CO-OPERATIVE SOCIETIES
              (GENERAL), ADOOR, PATHANAMTHITTA DISTRICT ., PIN - 691523

     2        THE ARBITRATION AND EXECUTION INSPECTOR
              OFFICE OF THE ASSISTANT REGISTRAR OF CO-OPERATIVE SOCIETIES
              (GENERAL), ADOOR, PATHANAMTHITTA DISTRICT., PIN - 691523

              BY ADV. SYAMANTHAK B.S., GOVERNMENT PLEADER

     THIS     WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
21.09.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                         SATHISH NINAN, J.
                ==============================
                   W.P.(C) No.27394 OF 2023
               ===============================
          Dated this the 21st day of September, 2023

                            JUDGMENT

The petitioner is a Co-operative Society. They have

approached this Court aggrieved by the delay in disposing

of the Execution Petitions filed for recovery of the ARC

award. The details of the Execution Petitions which are

pending, have been given in Ext.P1.

2. Heard learned Counsel for the petitioner and the

learned Government Pleader.

3. It is necessary that the debts in question are

recovered expeditiously.

Accordingly it is ordered that the Execution

Petitions mentioned in Ext.P1 shall be taken to a logical

conclusion by the 2nd respondent, as early as possible

and at any rate within a period of six months from the WP(C) No.27394 OF 2023

date of receipt of a copy of this judgment.

The writ petition is disposed of accordingly.

SATHISH NINAN JUDGE NB/21-9 APPENDIX OF WP(C) 27394/2023

PETITIONER EXHIBITS

EXHIBIT P1 THE TRUE COPY OF THE LIST OF EXECUTION PETITIONS FILED BY THE PETITIONER BANK

EXHIBIT P2 THE TRUE COPY OF THE REPRESENTATION DATED 08/08/2023 SUBMITTED BY THE PETITIONER BANK BEFORE THE 1ST RESPONDENT

EXHIBIT P3 THE TRUE COPY OF COMMON JUDGMENT DATED 11/11/2021 IN W.P.C. NOS. 21657/2021 AND 24078/2021 OF THIS HON'BLE COURT

RESPONDENTS EXHIBITS: NIL

TRUE COPY P.A. TO JUDGE