The Malappuram District Co-Operative ... vs Kerala State Co-Operative Employees ...
2024 Latest Caselaw 29483 Ker

Kerala High Court

The Malappuram District Co-Operative ... vs Kerala State Co-Operative Employees ... on 17 October, 2024

Author: Anil K. Narendran

Bench: Anil K.Narendran

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                     &
                 THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
         Thursday, the 17th day of October 2024 / 25th Aswina, 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.V.V.NANDAGOPAL NAMBIAR FOR R1

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 17/10/2024, upon
perusing the appeal memorandum and this court's order dated 04/09/2024,
the court on the same day passed the following:
                   ANIL K. NARENDRAN & P.G.AJITHKUMAR, JJ.
                  -----------------------------------------------------
                                 W.A.No.407 of 2024
                 --------------------------------------------------------
                     Dated this the 17th day of October, 2024

                                        ORDER

Anil K. Narendran, J

The learned Standing Counsel for the 1st respondent

Employees Pension Board seeks a short adjournment to point out

a recent order passed by the Apex Court, which according to the

learned counsel has bearing on the issue involved in this writ

appeal.

List on 25.10.2024.

Sd/-

ANIL K. NARENDRAN, JUDGE

Sd/-

P.G. AJITHKUMAR, JUDGE PV

17-10-2024 /True Copy/ Assistant Registrar