THANKAMANI Vs. VADAKKEKARA SERVICE CO

JUDGEMENT

(1.) Petitioners' counsel had submitted on 08.02.2018 that he is not pressing for prayer No.(a), in view of the defect notified by the Registry in that regard. Thereafter, this Court had passed an order dated 09.02.2018 that prayer (a) in this O.P.(C) will stand struck off in view of the said submission made by the petitioners. Prayer Nos. (b) to (d) of this O.P.(C) reads as follows:

(2.) Heard Sri.Dinesh R.Shenoy, learned counsel for the petitioners, Sri.M.M.Monayi, learned counsel appearing for R1 and Sri.Saigi Jacob Palatty, learned senior Government Pleader appearing for R2 (Special Sale Officer).

(3.) It is submitted by Sri.Dinesh R Shenoy, learned counsel for the petitioners that as against the six impugned awards in Exts.P1 to P6 rendered by the notified Arbitrator, the petitioners had preferred six revision petitions before the Kerala State Co-operative Tribunal to impugn those six awards by taking recourse to the provisions contained in Section 84 of the Kerala Co-operative Societies Act, 1969 and that Exts.P7, P13 to P17 are the copies of the memorandum of the revision petition Nos.12 to 17 of 2018 filed by the petitioners in that regard before the Kerala State Co-operative Tribunal. That along with the said six revision petitions, the petitioners have filed Exts.P8, P18 to P22 stay applications and prayed for interim stay of the operation and enforcement of the respective impugned awards and also Exts.P9, P23 to P27 applications to condone the delay in filing the revision petitions. Petitioners' counsel would submit that the limited prayers sought for by the petitioners is for a direction to this Court to ensure the disposal of the above delay condonation applications and stay applications pending in the said six revision petitions by the Tribunal, without much delay, after hearing both sides and that until orders are passed by the Tribunal on the said stay applications and delay condonation applications, further sale proceedings in Ext.P10, notified in pursuance of the impugned awards may be ordered to be kept in abeyance.