Mundakayam Aided School Empoloyees ... vs Co-Operative Tribunal
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Kerala High Court

Mundakayam Aided School Empoloyees ... vs Co-Operative Tribunal on 8 November, 2024

WP(C) No.6747/2024                            1/1

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                     THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
            Friday, the 8th day of November 2024 / 17th Karthika, 1946
                              WP(C) NO. 6747 OF 2024
   PETITIONERS:

      1. MUNDAKAYAM AIDED SCHOOL EMPOLOYEES CO-OPERATIVE SOCIETY LTD NO. K
         374, MUNDAKAYAM P.O., KOTTAYAM, REPRESENTED BY ITS SECRETARY-IN-
         CHARGE, PIN - 686513
      2. SUB COMMITTEE, MUNDAKAYAM AIDED SCHOOL EMPLOYEES CO-OPERATIVE
         SOCIETY LTD. NO.K 374, MUNDAKAYAM P.O. KOTTAYAM, REPRESENTED BY ITS
         CONVENOR, PIN - 686513
      3. PRESIDENT, MUNDAKAYAM AIDED SCHOOL EMPLOYEES CO-OPERATIVE SOCIETY
         LTD NO. K 374, MUNDAKAYAM P.O., KOTTAYAM, PIN - 686513
      4. BOARD OF MANAGEMENT, MUNDAKAYAM AIDED SCHOOL EMPLOYEES CO-OPERATIVE
         SOCIETY LTD.NO. K 374, MUNDAKAYAM P.O., KOTTAYAM, REPRESENTED BY ITS
         PRESIDENT, PIN - 686513

   RESPONDENTS:

      1. CO-OPERATIVE TRIBUNAL 6TH FLOOR, JAWAHAR SAHAKARANA BHAVAN, DPI
         JUNCTION, THYCAUD P.O., THIRUVANANTHAPURAM , PIN - 695014
      2. TONY JACOB, KALATHOOR HOUSE, VAZHOOL EAST P.O., KOTTAYAM , PIN -
         686504

          Writ petition (civil) praying inter alia that in the circumstances
    stated in the affidavit filed along with the WP(C) the High Court be
    pleased to stay all further proceedings pursuant to Ext. P8 judgment,
    pending final disposal of the Writ Petition, in the interest of justice.

            This petition again coming on for orders upon perusing the
    petition and the affidavit filed in support of WP(C) and this court's
    order dated 11/09/2024 and upon hearing the arguments of M/s. SHAJI
    THOMAS, MOHAN PULIKKAL, JEN JAISON and THOMASKUTTY SEBASTIAN, Advocates
    for the petitioners and of SRI.P.V.BABY, Advocate for R2, the court
    passed the following:


                                         ORDER

Interim order is extended by two months.

Sd/- ZIYAD RAHMAN A.A. JUDGE

08-11-2024 /True Copy/ Assistant Registrar