Unnikrishnan E N vs The Registrar Of Co-Operative ...
2024 Latest Caselaw 9251 Ker

Kerala High Court

Unnikrishnan E N vs The Registrar Of 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
                  I.A. NO.1/2024 IN WP(C) NO. 2125 OF 2023
APPLICANTS/RESPONDENTS 4 & 5:

  1. PATTANAKKAD SERVICE CO-OPERATIVE BANK LTD NO.1144, PATTANAKKAD P.O.,
     CHERTHALA, ALAPPUZHA DISTRICT-688531, REPRESENTED BY ITS SECRETARY.

  2. THE SECRETARY, PATTANAKKAD SERVICE CO-OPERATIVE BANK LTD., NO.1144.
     PATTANAKKAD P.O., CHERTHALA, ALAPPUZHA DISTRICT - 688531.

RESPONDENTS/PETITIONERS & RESPONDENTS 1 TO 3:

  1. UNNIKRISHNAN E.N., AGED 60 YEARS, ELLICKAL HOUSE, PIPELINE ROAD,
     PALLURUTHY, ERNAKULAM- PIN - 682006.
  2. SURYA UNNIKRISHNAN, AGED 46 YEARS, ELLICKAL HOUSE, PIPELINE ROAD,
     PALLURUTHY, ERNAKULAM- PIN - 682006.
  3. SANTHA NATESHAN, AGED 82 YEARS, ELLICKAL HOUSE, PIPELINE ROAD,
     PALLURUTHY, ERNAKULAM- PIN - 682006.
  4. THE REGISTRAR OF CO-OPERATIVE SOCIETIES, JAWAHAR SAHAKARANA BHAVAN,
     THYCAUD P.O., THIRUVANANTHAPURAM-PIN- 695014.
  5. THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES, ALAPPUZHA DISTRICT-
     PIN - 688011.
  6. THE ASSISTANT REGISTRAR (GENERAL) OF CO-OPERATIVE SOCIETIES,
     CHERTHALA, ALAPPUZHA -PIN - 688524.

       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 8 months, from
30.12.2023, 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 30.06.2023 and upon hearing the arguments of          M/S
T.R.HARIKUMAR and ARJUN RAGHAVAN advocates for te petitioners in I.A/
respondents 4 and 5 in WP(C), M/S K.NATRAJ, RATHEESH P.R. and SAGITH
KUMAR V., Advocates for the respondents 1 to 3 in I.A./petitioners in
WP(C) and of GOVERNMENT PLEADER FOR respondents 4 to 6 in I.A/
respondents 1 to 3 in WP(C), the court passed the following:


                                                      P.T.O
                                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