State Of Kerala vs Thekkumbhagam Service Co-Operative ...
2024 Latest Caselaw 11727 Ker

Kerala High Court

State Of Kerala vs Thekkumbhagam Service Co-Operative ... on 25 April, 2024

Author: V.G.Arun

Bench: V.G.Arun

WA No.584/2024                                1/1

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                          THE HONOURABLE MR.JUSTICE V.G.ARUN
                                          &
                     THE HONOURABLE MRS. JUSTICE M.B. SNEHALATHA
             Thursday, the 25th day of April 2024 / 5th Vaisakha, 1946
                                 WA NO. 584 OF 2024
      AGAINST THE JUDGMENT DATED 18/01/2024 IN WP(C) 804/2012 OF THIS COURT
   APPELLANT(S)/RESPONDENTS 1 AND 2 IN WPC:

      1. STATE OF KERALA REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
         DEPARTMENT OF CO-OPERATION, GOVERNMENT SECRETARIAT,
         THIRUVANANTHAPURAM, PIN - 695001
      2. THE REGISTRAR OF CO-OPERATIVE SOCIETIES THIRUVANANTHAPURAM, PIN -
         695001

    BY GOVERNMENT PLEADER SRI. IMAM GRIGORIOS KARAT

   RESPONDENT(S)/PETITIONER AND ADDL 3RD RESPONDENT IN WPC:

      1. THEKKUMBHAGAM SERVICE CO-OPERATIVE BANK LTD NO. 1731, CHAVARA SOUTH
         P.O., KOLLAM, REPRESENTED BY ITS SECRETARY, PIN - 691584
      2. KERALA STATE FISHERMEN DEBT RELIEF COMMISSION REPRESENTED BY ITS
         SECRETARY, T.C 11/884-2, NALANTHA ROAD, NNATHANCODE, KOWDIAR P.O,
         THIRUVANATHAPURAM, PIN - 695003.

        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 18.01.2024 in WP(C) No. 804 of
   2012 pending disposal of the above Writ Appeal.
        This Writ Appeal coming on for orders on 25/04/2024 upon perusing
   the appeal memorandum, the court on the same day passed the following:

                                         ORDER

No appearance for the First respondent.

Learned Government Pleader insists for an interim order.As there is no appearance for the first respondent, the matter is adjourned to 03.05.2024 as a last chance.

Sd/- V.G.ARUN JUDGE

Sd/- M.B. SNEHALATHA JUDGE

25-04-2024 /True Copy/ Assistant Registrar