Kerala High Court
Chandanapally Service Co-Operative ... vs Thushar Raveendran on 1 October, 2024
Author: Devan Ramachandran
Bench: Devan Ramachandran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
Tuesday, the 1st day of October 2024 / 9th Aswina, 1946
RP NO. 940 OF 2024 IN WP(C)22192/2024 (Y)
REVIEW PETITIONERS/RESPONDENTS NO.5 & 6:
1. CHANDANAPALLY SERVICE CO-OPERATIVE BANK, CHANDANAPPALLY P.O,
PATHANAMTHITTA DISTRICT REPRESENTED BY ITS SECRETARY , PIN - 689648
2. THE SECRETARY, CHANDANAPALLY SERVICE CO-OPERATIVE BANK,
CHANDANAPPALLY P.O, PATHANAMTHITTA DISTRICT, PIN - 689648
RESPONDENTS/WRIT PETITIONERS & RESPONDENTS NO.1 TO 4:
1. THUSHAR RAVEENDRAN, AGED 44 YEARS, S/O P. RAVEENDRAN, FLAT NO.B6,
FORT GRAND, FORT VALLEY, ATHANI, KAKKANAD, ERNAKULAM DISTRICT, PIN -
682030
2. SOBIA THUSHAR, AGED 43 YEARS, W/O THUSHAR RAVEENDRAN, FLAT NO.B6,
FORT GRAND, FORT VALLEY, ATHANI, KAKKANAD, ERNAKULAM DISTRICT, PIN -
682030
3. THE STATE OF KERALA, REPRESENTED BY ITS SECRETARY, DEPARTMENT OF
COOPERATION, SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
4. THE REGISTRAR OF CO-OPERATIVE SOCIETIES, O/O THE REGISTRAR OF
COOPERATIVE SOCIETIES, JAWAHAR SAHAKARANA BHAVAN, DPI JUNCTION,
THYCAUD P.O, THIRUVANANTHAPURAM, PIN - 695014
5. THE ASSISTANT REGISTRAR (GENERAL) OF CO-OPERATIVE SOCIETIES, O/O THE
ASSISTANT REGISTRAR (GENERAL) OF CO-OPERATIVE SOCIETIES, REVENUE
TOWER, ADOOR P.O, PATHANAMTHITTA DISTRICT, PIN - 691523
6. THE JOINT REGISTRAR (GENERAL) OF CO-OPERATIVE SOCIETIES, O/O JOINT
REGISTRAR (GENERAL) OF CO-OPERATIVE SOCIETIES, 4TH FLOOR, MINI CIVIL
STATION, PATHANAMTHITTA DISTRICT, PIN - 689645
Review Petition praying inter alia that in the circumstances stated
in the affidavit filed along with the RP the High Court be pleased to:
1) Review the judgment dated 26.06.2024 in W.P(C) No.22192/2024 of
this Hon'ble Court and restore the writ petition for fresh consideration,
in the interest of justice;
2) Dispense with the filing of English translation of
Exhibits/Annexures in vernacular language, if any are produced; And
3) Such other orders or directions deem fit on facts and in the
interest of justice.
This petition coming on for orders upon perusing the petition and
the affidavit filed in support of RP and this Court's Judgment dated
26.06.2024 in WP(C)No.22192/2024 and order dated 04.09.204 in RP
NO.940/2024 and upon hearing the arguments of M/S.MANU RAMACHANDRAN,
T.S.SARATH, M.KIRANLAL, R.RAJESH (VARKALA), SAMEER M NAIR, SAILAKSHMI
MENON, JOTHISHA K.A. & SHIFANA M., Advocates for Petitioners in RP/R5 & R6
in WP(C), M/S.SUSANTH SHAJI, SIDHARTH O. & ALBIN A. JOSEPH, Advocates for
R1 & R2 in RP/Petitioners in WP(C), and ofSRI.P.P.THAJUDHEEN,SENIOR
GOVERNMENT PLEADER for R3 to R6 in RP/R1 to R4 in WP(C), court passed the
following:
DEVAN RAMACHANDRAN, J.
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R.P.Nos.873/2024, 875/2024, 939/2024, 940/2024 & 941/2024
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Dated this the 1st day of October, 2024
O R D E R
Read order dated 04.09.2024.
Sri.P.P.Thajudheen seeks time to inform this Court the steps
taken for recovery of amounts due to the Bank, including the
surcharge from its former Secretary.
Post on 16.10.2024.
Sd/-
DEVAN RAMACHANDRAN,
RR
JUDGE
01-10-2024 /True Copy/ Assistant Registrar
