Chandrasekharan Nair vs The Registrar (General) Co-Operative ...
2024 Latest Caselaw 9214 Ker

Kerala High Court

Chandrasekharan Nair vs The Registrar (General) Co-Operative ... on 3 April, 2024

Author: P Gopinath

Bench: P Gopinath

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                   THE HONOURABLE MR. JUSTICE GOPINATH P.
         Wednesday, the 3rd day of April 2024 / 14th Chaithra, 1946
                 IA.NO.1/2024 IN WP(C) NO. 32846 OF 2022(E)
APPLICANT/4TH RESPONDENT:

     PATTANAKAD SERVICE CO-OPERATIVE BANK LTD.NO.1144, REPRESENTED BY ITS
     SECRETARY, PATTANAKAD, CHERTHALA, ALAPPUZHA DISTRICT- 688 531.

RESPONDENTS/PEITIONER & RESPONDENTS 1 TO 3:

  1. CHANDRASEKHARAN NAIR, AGED 70 YEARS, S/O. OF BHASKARAN NAIR,
     RESIDING AT KARTHIKA, THIUNNAKKARA, KOTTAYAM, KERALA - 686 001.
  2. THE REGISTRAR (GENERAL), CO-OPERATIVE SOCIETIES, JAWAHAR SAHAKARANA
     BHAVAN, DPI JUNCTION, THYCAUD, THIRUVANANTHAPURAM - 695 014.
  3. THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES, OFFICE OF THE JOINT
     REGISTRAR OF CO-OPERATIVE SOCIETIES, MULLAKKAL, ALAPPUZHA - 688 011.
  4. THE ASSISTANT REGISTRAR (GENERAL) OF CO-OPERATIVE SOCIETIES,
     CHERTHALA - 688 524.


     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to extend the time
granted by this Hon'ble court for a further period of 9 months, from
02.12.2023, for paying the amount due to the petitioners in the Writ
Petition, in the interest of justice.


     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and this court's judgment
dated 02.06.2023 and upon hearing the arguments of M/S.T.R.HARIKUMAR &
ARJUN RAGHAVAN, Advocates for Petitioner in I.A./Respondent 4 in WP(C) and
of M/S.GOVIND CHANDRABHANU & MANU HARSHAKUMAR, Advocates for Respondent 1
in I.A./Petitioner in WP(C), the court passed the following:
                                GOPINATH P., J.
                            ================
           I.A. No.1 of 2024 in W.P.(C.) Nos.32846, 27416 ,21485 ,
       13122, & 3079 of 2022,              W.P.(C.) Nos.29515 & 22910 of
                       2021 and W.P.(C.) No.2125 of 2023

                            =================
                     Dated this the 03rd       day of April, 2024.
                                        ORDER

Having heard the learned counsel appearing for the

applicants in the interlocutory applications and the learned

counsel appearing for the writ petitioners, as a last chance, time

for compliance of the directions contained in the judgment is

extended till 30.07.2024, subject to the condition that 25% of

the amount due shall be paid by 30.05.2024 and the balance

amount shall be paid by 30.07.2025. It is made clear that no

further extension of time will be granted under any

circumstances.

Post on 05.08.2024.

Sd/-

                                                       GOPINATH P.
     ajt                                                 JUDGE




03-04-2024                       /True Copy/                           Assistant Registrar