M.K.Gopalan vs The Rec Multi Purpose Co-Operative ...
2024 Latest Caselaw 27398 Ker

Kerala High Court

M.K.Gopalan vs The Rec Multi Purpose Co-Operative ... on 11 September, 2024

Author: Amit Rawal

Bench: Amit Rawal

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                  THE HONOURABLE MR. JUSTICE AMIT RAWAL
                                    &
                  THE HONOURABLE MR. JUSTICE EASWARAN S.
        Wednesday, the 11th day of September 2024 / 20th Bhadra, 1946
                             WA NO. 1252 OF 2024
    AGAINST JUDGMENT DATED 04.06.2024 IN WP(C) 25628/2023 OF THIS COURT
APPELLANT(S)/1ST RESPONDENT:

     M.K.GOPALAN, AGED 77 YEARS, S/O. LATE VELU, MAYYANKADIYIL HOUSE,
     POOLAKODE AMSOM, VELLANNUR DESOM, CHULOOR, P.O KOZHIKODE, PIN -
     673601

BY ADV.SRI.PRAKASH M.P.

RESPONDENT(S)/PETITIONER/RESPONDENTS 2 AND 3:

  1. THE REC MULTI PURPOSE CO-OPERATIVE SOCIETY LTD, (NIT MULTI PURPOSE
     CO-OPERATIVE SOCIETY LTD.,), NIT POST, KOZHIKODE REPRESENTED BY ITS
     SECRETARY, PIN - 673601
  2. THE ASSISTANT REGISTRAR OF CO-OPERATIVE SOCITIES (G), KOZHIKODE,
     OFFICE OF THE ASSISTANT REGISTRAR OF CO-OPERATIVE SOCIETIES (G),
     PUTHIYARA, KOZHIKODE, PIN - 673004
  3. THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES (G), OFFICE OF THE
     JOPINT REGISTRAR OF CO-OPERATIVE SOCIETIES (G), PUTHIYARA,
     KOZHIKODE, PIN - 673004

 GOVERNMENT PLEADER FOR R2 & R3

     Prayer for interim relief in the Writ Appeal stating that in the
circumstances stated in the appeal memorandum, the High Court be pleased
to pass an interim order staying the operation and implementation of the
judgment in W.P (c) No. 25628/2023 during the pendency of the above writ
appeal
     This Writ Appeal coming on for orders on 11/09/2024 upon perusing
the appeal memorandum, the court on the same day passed the following:
                       AMIT RAWAL & EASWARAN S., JJ.
                              --------------------------------
                             W.A. No.1252 of 2024
                     ------------------------------------------
                  Dated this the 11th day of September, 2024

                                        ORDER

AMIT RAWAL, J.

Sri.Prakash M.P., learned counsel for the appellant

submitted that vide the common judgment dated 4.6.2024 under

challenge, two more writ petitions have been decided and the

appeals filed against them remain unnumbered and under objection

before another court. He seeks liberty to make a mention or over-

rule the objection raised by the Registry for listing of the matters

together.

In the interest of justice hearing of this writ appeal is

deferred to 30.9.2024.

Sd/-

AMIT RAWAL JUDGE

Sd/-

EASWARAN S. JUDGE NS

11-09-2024 /True Copy/ Assistant Registrar