Kerala High Court
Mini Rob George vs Kanjirapally Service Co-Operative ... on 5 April, 2024
Author: Devan Ramachandran
Bench: Devan Ramachandran
WP(C) No.12306/2024 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
Friday, the 5th day of April 2024 / 16th Chaithra, 1946
WP(C) NO. 12306 OF 2024(K)
PETITIONER:
MINI ROB GEORGE, AGED 54 YEARS, W/O. GEORGE DOMINIC. K., KANIKUNNEL
HOUSE, THAMBALAKKAD. P.O., KOTTAYAM, PIN - 686506
RESPONDENTS:
1. KANJIRAPALLY SERVICE CO-OPERATIVE BANK LTD. NO. 2061, REPRESENTED BY
ITS SECRETARY, KANJIRAPPILLY P.O., KOTTAYAM DISTRICT,, PIN - 686507
AND 3 OTHERS
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 proceedings pursuant to Exhibits P5 and P6, pending
final disposal of the Writ Petition (Civil).
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
27-03-2024 and upon hearing the arguments of M/S. C.P.UDAYABHANU,
NAVANEETH.N.NATH, RASSAL JANARDHANAN A., Advocates for the petitioner, the
court passed the following:
ORDER
List on 11-04-2024.
Interim order will continue till then.
Sd/- DEVAN RAMACHANDRAN JUDGE 05-04-2024 /True Copy/ Assistant Registrar