The Trivandrum Co-Operative District ... vs National Co-Operative Consumers ...
2024 Latest Caselaw 5733 Ker

Kerala High Court

The Trivandrum Co-Operative District ... vs National Co-Operative Consumers ... on 20 February, 2024

Author: Amit Rawal

Bench: Amit Rawal

WA No.2028/2016                             1/2

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                        THE HONOURABLE MR. JUSTICE AMIT RAWAL
                                          &
                        THE HONOURABLE MRS. JUSTICE C.S. SUDHA
              Tuesday, the 20th day of February 2024 / 1st Phalguna, 1945
                                  WA NO. 2028 OF 2016

          AGAINST JUDGMENT DATED 01/08/2016 IN WPC 12041/2010 OF THIS COURT




   APPELLANT/5TH RESPONDENT:

          THE TRIVANDRUM CO-OPERATIVE DISTRICT WHOLESALE SOCIETY LTD.,
          REPRESENTED BY ITS MANAGING DIRECTOR, NO.4, PUTHEN CHANTHAI,
          THIRUVANANTHAPURAM.

    BY ADVS. M/S. B.S. SWATHI KUMAR, ANITHA RAVINDRAN,

    HARISANKAR N. UNNI, T. RESHMA & S. SIKKY




   RESPONDENTS/PETITIONER AND RESPONDENTS:

      1. NATIONAL CO-OPERATIVE CONSUMERS FEDERATION OF INDIA LTD., 3-SIRI
         INSTITUTIONAL AREA, NEW DELHI, REPRESENTED BY ITS BRANCH MANAGER,
         XL/1016, HOSPITAL ROAD, ERNAKULAM, KOCHI-682011.

    AND 4 OTHERS.

    BY GOVERNMENT PLEADER FOR R2




        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 and implementation of the judgment in W.P.(C)
   No.12041/2010 dated 1-8-2016 pending disposal of the Writ Appeal.

        This Writ Appeal again coming on for orders on 20/02/2024 upon
   perusing the appeal memorandum, and this Court's order dated 08/11/2019,
   the Court on the same day passed the following:
 WA No.2028/2016                             2/2

                                       ORDER

Special messenger had been taken to serve the respondent. Messenger returned with the report that "National Co-operative Consumers Federation of India Ltd." was closed since one year and shifted to Chennai.

Counsel for the appellant seeks time to take fresh steps to serve the respondent by giving new address.

Let the needful be done within a period of two weeks. In case of failure to do the needful the Writ Appeal will be dismissed for not taking the effective steps.

Sd/- AMIT RAWAL, JUDGE

Sd/- C.S. SUDHA, JUDGE

20-02-2024 /True Copy/ Assistant Registrar