The Managing Committee vs The Joint Registrar Of Co-Operative ...
2024 Latest Caselaw 4846 Ker

Kerala High Court

The Managing Committee vs The Joint Registrar Of Co-Operative ... on 7 February, 2024

Author: Amit Rawal

Bench: Amit Rawal

WA No.493/2021                                1/2

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                          THE HONOURABLE MR. JUSTICE AMIT RAWAL
                                            &
                           THE HONOURABLE MRS.JUSTICE C.S.SUDHA
                 Wednesday, the 7th day of February 2024/ 18th Magha, 1945
                                     WA NO. 493 OF 2021

        AGAINST JUDGMENT DATED 25.08.2020 IN WP(C) 16971/2020 OF THIS COURT.

                                           ---


   APPELLANT/PETITIONER:


      THE MANAGING COMMITTEE,

      THE ADIMALI SERVICE COOPERATIVE BANK LIMITED NO.3045,

      ADIMALI POST OFFICE, IDUKKI DISTRICT, PIN CODE-685 561,

      REPRESENTED BY ITS PRESIDENT JOHNSY ISSAC.



    BY SRI.GEORGE POONTHOTTAM, SENIOR ADVOCATE

    AND ADV.SMT.NISHA GEORGE


   RESPONDENTS/RESPONDENTS:


    1.THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES [GENERAL],

      OFFICE OF THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES [GENERAL],

      PAINAVU, IDUKKI DISTRICT, PIN CODE-685 603.

    AND ANOTHER.

    BY GOVERNMENT PLEADER


        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 of the Learned Single Judge dated
   25.08.2020 in W.P.(C)No.16971 of 2020 and all consequential proceedings
   including Annexure -1 notice under section 32 of the KCS Act and the
   proceedings in furtherance to the same, pending disposal of the Writ
   Appeal.
 WA No.493/2021                             2/2




        This Writ Appeal again coming on for orders on 07/02/2024 upon
   perusing the appeal memorandum and this Court's order dated 09/09/2021,
   the court on the same day passed the following:


                                      ORDER

We have been informed that as per the previous order, it is stated that the larger bench has still not been constituted. In this view of the matter, hearing of the writ appeal is deferred to 28.05.2024.

Sd/-AMIT RAWAL,JUDGE

Sd/- C.S.SUDHA, JUDGE

07-02-2024 /True Copy/ Assistant Registrar