Thiruvananthapuram District ... vs D.Rajamma
2024 Latest Caselaw 30256 Ker

Kerala High Court

Thiruvananthapuram District ... vs D.Rajamma on 24 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 24th day of October 2024 / 2nd Karthika, 1946
                  CM.APPL.NO.1/2024 IN WA NO. 1657 OF 2024
    AGAINST JUDGMENT DATED 29-02-2024 IN WP(C) 35106/2019 OF THIS COURT
APPLICANTS/APPELLANTS:

  1. THIRUVANANTHAPURAM DISTRICT CO-OPERATIVE BANK LTD, REPRESENTED BY
     ITS GENERAL MANAGER, EAST FORT, THIRUVANANTHAPURAM- 695023
  2. THE GENERAL MANAGER, THIRUVANANTHAPURAM DISTRICT CO-OPERATIVE BANK
     LTD, EAST FORT, THIRUVANANTHAPURAM- 695023
  3. THE CHIEF EXECUTIVE OFFICER, KERALA STATE CO-OPERATIVE BANK, P.B.NO.
     6515, CO-BANK TOWERS, PALAYAM, THIRUVANANTHAPURAM - 695033

RESPONDENTS/RESPONDENTS

  1. D.RAJAMMA, AGED 60 YEARS, W/O K.C.SURESH KUMAR, RETIRED. SENIOR
     MANAGER, THIRUVANANTHAPURAM DISTRICT CO-OPERATIVE BANK LTD,
     (PRESENTLY RESIDING AT KOCHUPULIKKAL SCNRA-125E, THEKKEKARA,
     PARAMBUKONAM, KOWDIAR P.O. THIRUVANANTHAPURAM.
  2. THE LIFE INSURANCE CORPORATION OF INDIA, REPRESENTED BY ITS
     DIVISIONAL OFFICER P & GS UNIT DIVISIONAL OFFICE PATTOM,
     THIRUVANANTHAPURAM - 695004

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to condone the delay
of 192 days in filing the appeal.
     This Application coming on for orders on 24/10/2024 upon perusing
the application and the affidavit filed in support thereof, and upon
hearing the arguments of ADV.GILBERT GEORGE CORREYA, Advocate for the
applicants and of STANDING COUNSEL for the Respondent 2, the court on the
same day passed the following:
               ANIL K. NARENDRAN & P.G. AJITHKUMAR, JJ.
              .......................................................................
                                W.A.No.1657 of 2024
                  ................................................................
                  Dated this the 24th day of October, 2024

                                            ORDER

Anil K. Narendran, J.

Issue notice to the 1st respondent by speed post, returnable

within four weeks.

2. The learned Standing Counsel takes notice for the 2nd

respondent.

3. A copy of the memorandum of writ appeal shall also

be enclosed along with the notice sent to the 1st respondent.

List on 26.11.2024.

Sd/-

ANIL K. NARENDRAN, JUDGE

Sd/-

P.G. AJITHKUMAR, JUDGE

Dxy

24-10-2024 /True Copy/ Assistant Registrar