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Idukki Housing Co-Operative Society vs The Consumer Disputes Redressal
2024 Latest Caselaw 19028 Ker

Citation : 2024 Latest Caselaw 19028 Ker
Judgement Date : 28 June, 2024

Kerala High Court

Idukki Housing Co-Operative Society vs The Consumer Disputes Redressal on 28 June, 2024

Author: Amit Rawal

Bench: Amit Rawal

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                 THE HONOURABLE MR. JUSTICE AMIT RAWAL
        FRIDAY, THE 28TH DAY OF JUNE 2024 / 7TH ASHADHA, 1946
                           WP(C) NO. 361 OF 2014
PETITIONER:

            IDUKKI HOUSING CO-OPERATIVE SOCIETY
            LIMITED NO.1-155,
            REP. BY ITS SECRETARY-IN-CHARGE, IDUKKI COLONY P.O.,
            CHERUTHONY, IDUKKI DISTRICT, PIN: 685 602.

            BY ADV SRI.JOICE GEORGE



RESPONDENTS:

    1       THE CONSUMER DISPUTES REDRESSAL
            IDUKKI, REPRESENTED BY ITS PRESIDENT, PAINAVU P.O.,
            IDUKKI DISTRICT - 685 602.

    2       ALICE MATHEW
            RESIDING AT MURINKARICHIRAYIL HOUSE, ALPPARA P.O.,
            CHURULI, IDUKKI DISTRICT - 685 606.

    3       THE SENIOR INSPECTOR OF CO-OPERATIVE SOCIETY
            ARBITRATOR-CUM-SPECIAL SALE OFFICER,
            KERALA STATE CO-OPERATIVE HOUSING FEDERATION,
            KALOOR, ERNAKULAM, KOCHI - 682 017.

            BY ADVS.
            SRI.BINU PAUL
            SRI.SHAJI THOMAS
            SRI.T.V.VINU

            SR. GP-SRI.T.K.VIPINDAS




     THIS     WRIT   PETITION   (CIVIL)   HAVING   BEEN   FINALLY   HEARD   ON
28.06.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 361 OF 2014
                                2



                            JUDGMENT

Learned Counsel for the petitioner submitted that the

matter has become infructuous. Accordingly, this writ petition is

dismissed as infructuous.

Sd/-

AMIT RAWAL JUDGE nak WP(C) NO. 361 OF 2014

APPENDIX OF WP(C) 361/2014

PETITIONER EXHIBITS

TRUE COPY OF TEH LOAN AGREEMENT EXECUTED EXT.P1: BETWEEN THE BANK AND THE 2ND RESPONDENT DATED 04/06/1998.

TRUE COPY OF THE AWARD IN ARC NO.261/2006 DATED 25/11/2006 ISSUED BY EXT.P2:

THE ASSISTANT REGISTAR OF CO-OPERATIVE SOCIETIES

TRUE COPY OF THE SALE NOTIFICATION EXT.P3: PUBLISHED BY THE 3RD RESPONDENT DATED 12/9/2012.

TRUE COPY OF THE COMPLAINT AS CC EXT.P4: NO.213/2012 FILED BY THE 2ND RESPONDENT BEFORE THE 1ST RESPONDENT.

TRUE COPY OF THE INTERIM ORDER IN CC EXT.P5: NO.213/2012 DATED 27/9/2012 PASSED BY THE 1ST RESPONDENT.

TRUE COPY OF THE WRITTEN VERSION IN CC EXT.P6:

NO.213/2012 DATED 15/11/2012

TRUE COPY OF THE ORDER IN CC NO.213/2012 EXT.P7: DATED 31/12/2012 ISSUED BY THE 1ST RESPONDENT.

 
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