The Managing Committee Muvattupuzha ... vs The Joint Registrar Of Co-Operative ...
2024 Latest Caselaw 11002 Ker

Kerala High Court

The Managing Committee Muvattupuzha ... vs The Joint Registrar Of Co-Operative ... on 12 April, 2024

Author: Raja Vijayaraghavan

Bench: V Raja Vijayaraghavan

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
             THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
                                    &
                   THE HONOURABLE MR. JUSTICE P.M.MANOJ
          Friday, the 12th day of April 2024 / 23rd Chaithra, 1946
                             WA NO. 423 OF 2024
   AGAINST THE JUDGMENT DATED 04/03/2024 IN WP(C) 6407/2024 OF THIS COURT
APPELLANT(S)/PETITIONER:

     THE MANAGING COMMITTEE MUVATTUPUZHA PRIMARY CO-OPERATIVE
     AGRICULTURAL & RURAL DEVELOPMENT BANK LTD NO.4389, ARAKUZHA ROAD
     MUVATTUPUZHA. REPRESENTED BY ITS PRESIDENT, MATHEWS VARKEY, S/O
     VARKEY, AGED 50 YEARS, RESIDING AT VELATHU HOUSE, MULAVUR P.O,
     MUVATTUPUZHA, PIN - 686661

BY ADV. P.C. SASIDHARAN

RESPONDENT(S)/RESPONDENTS:

  1. THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES (GENERAL), 5TH FLOOR
     B2 BLOCK, KAKKANADU CIVIL STATION, ERANAKULAM, PIN - 682030

     AND 3 OTHERS.

BY GOVERNMENT PLEADER FOR R1,R3 & R4

     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 Ext.p8, and permit the appellant to keep the 2nd respondent under
continued suspension, pending final disposal of the Writ Appeal.
     This Writ Appeal again coming on for orders along with connected
cases on 12/04/2024 upon perusing the appeal memorandum and this Court's
Order dated 08/04/2024, the court on the same day passed the following:
                    RAJA VIJAYARAGHAVAN V & P.M.MANOJ, JJ.
                    -----------------------------------------------
                        W.A. Nos. 405, 416 & 423 of 2024
                      -------------------------------------------
                      Dated this the 12th day of April 2024

                                        ORDER

Raja Vijayaraghavan, J.

The subsistence allowance lawfully due to the second respondent

in W.A.No. 405 of 2024 will be disbursed within a period of two weeks.

2. The interim stay is extended by two months.

Post on 12.06.2024. sd/-

RAJA VIJAYARAGHAVAN V JUDGE

sd/-

P.M.MANOJ JUDGE

DCS

12-04-2024 /True Copy/ Assistant Registrar