Kodanad Service Co-Operative Bank Ltd vs The Kerala Co-Operative Tribunal
2024 Latest Caselaw 26362 Ker

Kerala High Court

Kodanad Service Co-Operative Bank Ltd vs The Kerala Co-Operative Tribunal on 3 September, 2024

WP(C) No.30888/2024                        1/3

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                      THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON
               Tuesday, the 3rd day of September 2024 / 12th Bhadra, 1946
                               WP(C) NO. 30888 OF 2024 (I)

   PETITIONER:


          KODANAD SERVICE CO-OPERATIVE BANK LTD., NO.1565, KODANAD P. O.,
          ERNAKULAM DISTRICT, REPRESENTED BY ITS SECRETARY, PIN - 683 544.


   RESPONDENTS:


      1. THE KERALA CO-OPERATIVE TRIBUNAL, THIRUVANANTHAPURAM, REPRESENTED BY
         THE SECRETARY, PIN - 695 001.
      2. THE INSPECTOR OF CO-OPERATIVE SOCIETIES (ARBITRATION AND EXECUTION),
         KUNNATHUNAD, PERUMBAVOOR P. O., ERNAKULAM DISTRICT, PIN - 683 544.
      3. K. K. MADHUSUDHANAN NAIR, KOMMATHATTU HOUSE, MANNOORKARA, KEEZHILLAM
         P. O., ERNAKULAM DISTRICT, PIN - 633 541.
      4. RAJAMMA, W/O K. K. MADHUSUDHANAN NAIR, KOMMATHATTU HOUSE,
         MANNOORKARA, KEEZHILLAM P. O., ERNAKULAM DISTRICT, PIN - 633 541.


        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 the operation of Exhibit-P15 judgment dated 27.02.2024 in
   Appeal No.177/2023 of the 1st respondent and all further proceedings, till
   the disposal of the Writ Petition.


        This petition coming on for admission upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   SRI.K.S.AJAYAGHOSH, Advocate for the petitioner and of GOVERNMENT PLEADER
   for the 2nd respondent, the court passed the following:
 WP(C) No.30888/2024                           2/3




                              HARISANKAR V. MENON, J.
                       ------------------------------
                              W.P.(C) No.30888 of 2024
                       ------------------------------
                      Dated this the 3rd day of September, 2024

                                              ORDER

The petitioner has filed this writ petition challenging

Ext.P15, by which a favourable order in the petitioner's favour

in Ext.P13 stood reversed.

2. Learned Government Pleader takes notice for the

2nd respondent. Issue urgent notice before admission by speed

post to respondents 3 and 4 returnable in three weeks.

3. In the meantime, all further proceedings pursuant to

Ext.P15 issued by the Kerala Co-operative Tribunal would

remain stayed.

Post on 07.10.2024.

Sd/-

HARISANKAR V. MENON JUDGE

spk

03-09-2024 /True Copy/ Assistant Registrar

APPENDIX OF WP(C) 30888/2024 Exhibit P13 A TRUE COPY OF THE AWARD DATED 30.11.2022 IN ARC NO.245/2010 PASSED BY THE 2ND RESPONDENT. Exhibit P15 A TRUE COPY OF THE JUDGMENT DATED 27.02.2024 IN APPEAL NO.177/2023 OF THE 1ST RESPONDENT.

03-09-2024 /True Copy/ Assistant Registrar