The Malappuram District Co-Operative ... vs Kerala State Co-Operative Employees ...
2024 Latest Caselaw 14204 Ker

Kerala High Court

The Malappuram District Co-Operative ... vs Kerala State Co-Operative Employees ... on 29 May, 2024

Author: Amit Rawal

Bench: Amit Rawal

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                  THE HONOURABLE MR. JUSTICE AMIT RAWAL
                                    &
                  THE HONOURABLE MR. JUSTICE EASWARAN S.
          Wednesday, the 29th day of May 2024 / 8th Jyaishta, 1946
                             WA NO. 407 OF 2024
     AGAINST JUDGMENT DATED 24/11/2023 IN WP(C) 7523/2023 OF THIS COURT
APPELLANT(S)/PETITIONER:

     THE MALAPPURAM DISTRICT CO-OPERATIVE BANK ( NOW AMALGAMATED WITH THE
     KERALA STATE CO-OPERATIVE BANK), REPRESENTED BY ITS GENERAL MANAGER,
     PB NO. 8, MANJERI ROAD, UPHILL, MALAPPURAM, PIN - 676505

BY ADV. SRI. P.C. SASIDHARAN

RESPONDENT(S)/RESPONDENTS:

  1. KERALA STATE CO-OPERATIVE EMPLOYEES PENSION BOARD,
     THIRUVANANTHAPURAM, REPRESENTED BY ITS SECRETARY., PIN - 695014

AND 4 OTHERS.

BY ADV. SRI. ABRAHAM P. MEACHINKARA FOR R2

ADVS.M/S. JAYASREE K.P. AND JOHN JOSEPH FOR R3 TO R5

     Prayer for interim relief in the Writ Appeal stating that in the
circumstances stated in the appeal memorandum, the High Court be pleased
to issue an interim stay of Exhibit. P2 to P4, in WPC 7523 of 2023 pending
disposal of this writ appeal.
     This Writ Appeal again coming on for orders on 29.05.2024, upon
perusing the appeal memorandum and this court's order dated 02.04.2024,
the Court on the same day passed the following:
                      AMIT RAWAL & EASWARAN S., JJ.
                      -------------------------------------------
                              W.A. No.407 of 2024
                     --------------------------------------------
                    Dated this the 29th day of May, 2024


                                         ORDER

AMIT RAWAL, J.

Learned counsel for the petitioner submits that in terms of

the order dated 02.04.2024 information was provided to EPF

authorities on 08.04.2024 and today, on instructions, his client

has received a communication that some more information is

wanting. Let the needful be done as already indicated in the

order dated 02.04.2024.

Post this matter for further compliance on 02.07.2024.

Interim order is extended till then.

Sd/-

AMIT RAWAL JUDGE

Sd/-

EASWARAN S. JUDGE vv

29-05-2024 /True Copy/ Assistant Registrar