Shaju vs Special Sale Officer
2024 Latest Caselaw 10440 Ker

Kerala High Court

Shaju vs Special Sale Officer on 11 April, 2024

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
              THE HONOURABLE MR. JUSTICE EASWARAN S.
   THURSDAY, THE 11TH DAY OF APRIL 2024 / 22ND CHAITHRA, 1946
                       WP(C) NO. 20910 OF 2018
PETITIONER/S:

    1       SHAJU
            S/O. LATE CHACKO @ THANKACHAN,
            MENACHARY - THAKKOLKARAN HOUSE,
            PULLAZHI VILLAGE DESOM, THRISSUR TALUK.
    2       JOY
            S/O.LATE CHACKO @ THANKACHAN,
            HEAD LOAD WORKER, KARYATTUKARA DESOM,
            AANATTUKARA VILLAGE, THRISSUR TALUK.
            BY ADVS.
            SRI.THIYYANNOOR RAMAKRISHNAN
            SRI.ARUN KUMAR.P
            SMT.AMBIKA RADHAKRISHNAN

RESPONDENT/S:

    1       SPECIAL SALE OFFICER
            KURIACHIRA S.C.B. GROUP,
            OFFICE OF THE ASSISTANT REGISTRAR (GENERAL)
            OF CO-OP. SOCIETIES, THRISSUR - 680 003.
    2       ARANATTUKARA ORIENTAL CO-OPERATIVE BANK LTD. NO.171
            THRISSUR REPRESENTED BY ITS SECRETARY - 680 001.
    3       ANNIE
            W/O. LATE CHACKO @ THANKACHAN,
            D/O. CHIRAYATH ANTONY, HOUSE WIFE,13/328,
            CHETTUPUZHA DESOM,PULLAZHI VILLAGE,
            THRISSUR TALUK - 680 621.
            BY ADVS.
            SMT.RENJU SEBASTIAN
            SRI.P.C.SASIDHARAN

    THIS     WRIT    PETITION      (CIVIL)     HAVING    COME    UP    FOR
ADMISSION    ON     11.04.2024,     THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P. (C) No.20910 of 2018        2




                       EASWARAN S. , J.
                     -------------------------
                  W.P. (C) No.20910 of 2018
                -----------------------------------
             Dated this the 11th day of April 2024

                            JUDGMENT

When the matter is taken up for consideration, the learned

counsel submitted that the petitioners are not pressing the

matter any further.

The writ petition is hence dismissed as not pressed.

Sd/-

EASWARAN S. JUDGE

NS

APPENDIX OF WP(C) 20910/2018

PETITIONER EXHIBITS EXHIBIT P1. TRUE COPY OF THE FAMILY SETTLEMENT AGREEMENT DATED 18.12.2010 ENTERED INTO BY THE 3RD RESPONDENT, PETITIONERS, LATE CHACKO ALIAS THANAKACHAN AND OTHER 2 SIBLINGS EXHIBIT P2. TRUE COPY OF THE DEMAND NOTICE ISSUED BY THE 2ND RESPONDENT BANK TO THE 3RD RESPONDENT EXHIBIT P3. TRUE COPY OF THE PETITION DATED 22.03.2018 FILED BY THE PETITIONERS BEFORE THE 1ST RESPONDENT - SALES OFFICER TO IMPLEAD THEM AS ADDITIONAL JUDGMENT DEBTORS/DEFAULTERS EXHIBIT P4. TRUE COPY OF THE PETITION TO STAY THE EXECUTION PROCEEDINGS UNTIL THE DISPOSAL OF EXHIBIT P3 PROCEEDINGS EXHIBIT P5. TRUE COPY OF THE ORDER DATED 19.05.2018 BEARING NO.1457/2018 OF THE 1ST RESPONDENT SALES OFFICER, REJECTING EXHIBIT P3 APPLICATION