Karnataka High Court
Budhihal Gramad Vyavasay Seva Sahakari ... vs Asst Registrar Of Co Op Societies on 10 July, 2009
Author: Mohan Shantanagoudar
Bench: Mohan Shantanagoudar
IN THE HIGH comer or KARNATAKAV' ' 7 L"
cmcurr Barge:-x A1' DHARWAD '
DATED THIS THE 10w D34? aflrgrnsh, ,
BWDRE A. .. A n
was I-IOWBLE 1v:R.Jus'r1cn
war P§I'ITI9»N
Between: --
BUDHIHAL GRAMAD. vYAvAvs:avj'sEvA'w._
SAHAKARE SANG1~§--I,TiJ, B1:Jm1HA1,.,_ 'V j
R'EP.BY we sgcgamrey, SRISHANKAR RAMA PATIL
AGE:51 YEARESQ R;.O'.~£m_DH1HAL~,._TesL:CH;;:oD:,
DIST: BELGAUM,-if '20'; PETITIONER
(By sri.eRir€A1m ' 53%;)
mm: V' " V'
1' Ass1s;i'A:$r}=v.R13.éezs*?3éA«:;%~"'oF CO--OPERATI"VE
SOCIETIES, Cf§i'KO{?I,
.. "5;'AL:CHEKOI3i",'v DI__S_'_F;i3ELGAUM-- 591 201.
V. 2: ' v..,%"YE:§1AcA"RNIv?AvAsAYA SEW';
T 'SAHAKA I€1J_s;r;z~:<3H LTD, YAMAGARNI,
_i?=?EI~"; .33 ITSCHIEF PROMOTER,
. .SRI.Ni'T'I.Ii€ BABURAO NEPIRE, MAJOR,
"-~R/Qv.Y'3MAGARm, 'I'AL:C§-IIKODI,
31$?-.,BELGAuM ~--- 591 201. nnéroxaanrs
1* V' * i§.v1nYAvA1'H1, Hoearon R»-1,, &
'- _ KEELENBRA IIGUNDE, adv. FOR R-2 )
V' THIS ?E'I'I'FION IS FILED UNDER ARTICLES 226 AND 227 OF
, coNsTi'rU'I'IoN OF' INBIA PRAYING TO QUASH THE ORDER
'RAND CERTIFIGATE DATED 17/G9/2008 PASSED BY B1 A1'
" ~ ~ ANNExUREs~A 615 B AND VERIFY THE STATUS OF THE MEMBER
AS PER c0NDI'1'i0Ns STIPULATEI} IN ANNEXURE~D AND ETC.
THIS PET§'!'ION COMENG ON FOR PRELIMINARY HEARING IN
'B' GROUP, THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
The learned counsel appearing on petitioner prays permission to tlié' , Av" " " 2 memo is filed by the Petitioner 'A The memo is taken onwlefierd.
Accordingly, w:~i%tj« pézfitibh' dismissed as