Kerala High Court
Matsyafed vs A.L.Benoy on 7 November, 2024
RSA No.738/2016 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
Thursday, the 7th day of November 2024 / 16th Karthika, 1946
IA.NO.1/2024 IN RSA NO. 738 OF 2016
AS 72/2014 OF DISTRICT COURT, ALAPPUZHA
OS 287/2011 OF PRINCIPAL MUNSIFF COURT, ALAPPUZHA
APPLICANTS/APPELLANTS:
1. MATSYA FED (MATSYA VIKASANA CO-OPERATIVE FEDERATION LTD., NO.F
(J)/738) A CO-OPERATIVE SOCIETY) REPRESENTED BY ITS DISTRICT
OFFICER, PITCHU IYYER JUNCTION, ALAPPUZHA.
2. MANAGING DIRECTOR, OFFICE OF THE MATSYA FED, KAMALESWSARAM,
MANAKKAD, PIN-695 009, THIRUVANANTHAPURAM
RESPONDENT/RESPONDENT:
A.L.BENOY, AGED 44 YEARS, S/O.A.J.LUSIOUS, ARASARKADAVIL, XII/547,
PINNAPRA NORTH GRAMA PANCHAYATH, PUNNAPRA, PIN-688 004.
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to revive and extend
the interim stay order dated 29.01.2018 in IA.NO.1687/2016 in the above
RSA.738/2016 in the interest of justice.
This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof and this Court's order dated
29.05.2018 in IA.No.1687/2016 and upon hearing the arguments
of SRI.T.P.PRADEEP, Standing Counsel for the petitioners and of
SRI.T.R.RAJAN, Advocate for the Respondent, the court passed the
following:
ORDER
Interim order is revived and extended by two weeks.
Post on 20.11.2024 in the admission list.
Sd/- M.A.ABDUL HAKHIM , JUDGE 07-11-2024 /True Copy/ Assistant Registrar