The Co-Operative Department vs Thirumala Service Co-Operative Bank ...
2024 Latest Caselaw 11186 Ker

Kerala High Court

The Co-Operative Department vs Thirumala Service Co-Operative Bank ... on 16 April, 2024

Author: N.Nagaresh

Bench: N.Nagaresh

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                   THE HONOURABLE MR.JUSTICE N.NAGARESH
                                    &
                   THE HONOURABLE MR. JUSTICE P.M.MANOJ
          Tuesday, the 16th day of April 2024 / 27th Chaithra, 1946
                   CM.APPL.NO.1/2024 IN WA NO. 410 OF 2024
  AGAINST THE JUDGMENT DATED 12.06.2023 IN WP(C) 37027/2010 OF THIS COURT
APPELLANTS/RESPONDENTS IN W.P(C):

  1. THE CO-OPERATIVE DEPARTMENT, REPRESENTED BY ITS SECRETARY,,
     SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
  2. THE REGISTRAR OF CO-OPERATIVE SOCIETIES, OFFICE OF THE REGISTRAR OF
     CO-OPERATIVE SOCIETIES, THIRUVANANTHAPURAM - 695 001.
  3. THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES, (GENERAL),,
     THIRUVANANTHAPURAM - 695 001.
  4. THE UNIT INSPECTOR, OFFICE OF THE ASSISTANT REGISTRAR OF CO-
     OPERATIVE SOCIETIES (GENERAL),, THIRUVANANTHAPURAM - 695 001.

RESPONDENT/PETITIONER IN W.P.(C):

     THIRUMALA SERVICE CO-OPERATIVE BANK LTD. NO.T.1444, REPRESENTED BY
     ITS SECRETARY, R. SREEDHARAN NAIR, AGED 67, S/O. RAMAN PILLAI,,
     THIRUMALA SERVICE CO-OPERATIVE BANK LTD. NO.T.1444, THIRUMALA
     SHOPPING COMPLEX, THIRUMALA, THIRUVANANTHAPURAM.

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to condone the delay
of 238 days in filing te above appeal.
     This Application coming on for orders on 16.04.2024, upon perusing
the application and the affidavit filed in support thereof, and upon
hearing the arguments of GOVERNMENT PLEADER, for the Applicants and of
ADV.SRI.R.T.PRADEEP, Advocate for the Respondent, the court on the same
day passed the following:
                          N. NAGARESH & P.M. MANOJ, JJ.

                    `````````````````````````````````````````````````````````````
                               C.M. Application No.1 of 2024
                                                  in
                              Writ Appeal No.410 of 2024

                    `````````````````````````````````````````````````````````````
                          Dated this the 16th day of April, 2024

                                             ORDER

Nagaresh, J.

Advocate Sri.R.T. Pradeep appears for the respondent-

Bank.

2. Perusing the affidavit filed in support of the

C.M. Application, we find that it will be only in the interest of

justice that the delay of 238 days is condoned.

3. Accordingly, the delay of 238 days in filing the Writ

Appeal is condoned.

Post the Writ Appeal on 27.05.2024.

Sd/-

N. NAGARESH, JUDGE

Sd/-

P.M. MANOJ, JUDGE

spk

16-04-2024 /True Copy/ Assistant Registrar