Mundakayam Aided School Empoloyees ... vs Co-Operative Tribunal
2024 Latest Caselaw 27535 Ker

Kerala High Court

Mundakayam Aided School Empoloyees ... vs Co-Operative Tribunal on 11 September, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

WP(C) No.6747/2024                             1/1

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                     THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
           Wednesday, the 11th day of September 2024 / 20th Bhadra, 1946
                               WP(C) NO. 6747 OF 2024
   PETITIONERS:

      1. MUNDAKAYAM AIDED SCHOOL EMPOLOYEES CO-OPERATIVE SOCIETY LTD NO. K
         374, MUNDAKAYAM P.O., KOTTAYAM, REPRESENTED BY ITS SECRETARY-IN-
         CHARGE, PIN - 686513 AD 3 OTHERS

   RESPONDENTS:

      1. CO-OPERATIVE TRIBUNAL, 6TH FLOOR, JAWAHAR SAHAKARANA BHAVAN, DPI
         JUNCTION, THYCAUD P.O., THIRUVANANTHAPURAM , PIN - 695014 AND
         ANOTHER

          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 all further proceedings pursuant to Ext. P8 judgment,
    pending final disposal of the Writ Petition, in the interest of justice.


          This petition again coming on for orders upon perusing the petition
    and the affidavit filed in support of WP(C) and this court's order dated
    16/08/2024 and upon hearing the arguments of M/s. SHAJI THOMAS, MOHAN
    PULIKKAL, JEN JAISON and THOMASKUTTY SEBASTIAN, Advocates for the
    petitioners and of SRI.P.V.BABY, Advocate for R2, the court passed the
    following:


                                          ORDER

Interim order is extended by two months.

Sd/- MURALI PURUSHOTHAMAN JUDGE

11-09-2024 /True Copy/ Assistant Registrar