Sri T B Niranjan vs Vokkaligara Sangha (Reg) on 18 September, 2008

[Cites 1, Cited by 3]

Karnataka High Court

Sri T B Niranjan vs Vokkaligara Sangha (Reg) on 18 September, 2008

Bench: Subhash B.Adi

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.- '.uwn g_,y s- nnusunu-mm NIL:-I-I LUURJ OF KARNATAKA MEG}! CWJRT OF KARNMAKA HQGH COURT OF KAEMQYAKA HIGH COUR

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D3&'I'EI'.¥ arms 'I'!-E 18" mm: as _5EPTEIﬁHE"F§ 'é.(_}»£3 ?i'   

BE 3033

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 mm STATE or Immrrmm

REPRESENTED BY ITS SECRETAFG TE)

2  DEPPzR'I'1'ﬁII'3'I',
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4 'THE BISTRICT REGISTRAR GE' S{3CIE'I'IE25§;~--  .
{WRQIJGLY TYPED BE THE COURT RS 

THE EEGISTREAR or co-J0PEaam:vE'soC:?IE3§;=  

HU.l ALI ASKER snap, aanaanqaa $2{ ; r _

THIS MFA $11.23 U/S 10'a§..__§'.{w o1::m;'rx-- '43', RULE
1[r3 as cyc, AGAINST,m--THE<  GRDER_ ,nATEn
ea.o9.209a Enssxn Kg on _'w:Ajg No.2 IN
cr.s.r_:a;1.5531/2008 r.:z1~I"" 'L EII§_E. "»_DE xxvxn:
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nzsnzssrwa IA 33,2 mnnmngagngg 39,nvLEs 1 a 2

cm: ya}; 13:,  f;,.  . _A 1  
'ERIE  '  €33' rote: Amassxozsr

EEARING~?EIS ﬁR£;*§ﬂE cauaw DELIVERED $33
F0LL0RING:* W:,*« .*«  

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 P.V'Gs.. _____$2§.astr'3r, learned counsel

 ' " t he appeal 1 ant .

 --.?_V1   &ppea.l is directed against tha

 {zmied 69.09.2008 paasexsi an LA. Rcnz
 I%fo.5=631 cxf ZGQB by the learned XXVII
  _ fixE3E1éi.ti{}I14il City Civil Judge, Bangalmre,

 "§iami..9sing the LA. N::>.2 under order 39

miles 1 am 2 ant" C.P.C.
.3} The appellant is the plaintiff. He

had filed an application under Grder 39



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'*""-"' ' '-v'-'9": v..'~{':r" nnmwnanng Hmvl-'1 LQURT QF KARNAFAKA HIGH COURT 0? KARNATAKA FHGH COURT OF KQRNATAKA HEGH CCJUR

5} The case or Defendant N0.1 35 tg§£;7f*
the ggxrnrnrisiens :'.:f the b}'B ' ":l.i':x'H.5ﬂ  

challenge befcxra the Apegx 

the nzzw mmaberships are' 
is 3.15:3 stated tkgag  that
cﬁemarszi made by the  i%3t'£1éf.:"'.# Emh9rs; it
had tc: r:.'m=r:L<:It.;*.~a:.:.*'i;::~«£.VL: 'r.sf :::;Aelx:=ga:_':§tii:.aA:f:;§»'L"«iin.'_..§1;estion, tn:
replace   members,
wmsse té¢@%35; ;§m§»g¢%%5"§ma by July 2003

and the 'Wt-3:5  members haw; been

updatesﬁy _ ari7t'>.. as srfaozi as cempletion of the

  wiiuiW'cm1vena the Gmeral Eody

réieévtiﬁg'v: :'a;§é.*'.'Vv-.§i1so obtain appraval at its

'  2ftzm1bé':c's1:,_i;;'_:.-.L'$';"r;A*:1:* the tpdateci aurziitemi acaounts.

 £3. Admttadly, Defendant 15:21.1 has

  ..._",§t.z-:V:'1;:«e:::1 that it will convene the General Body

'V""*»»..4'4§ieetiz1q and get approval emf its members for

the upﬁated accourats. The contenticzxn cxf the
appeliantfplaintiff that the First Defendant

without halciing General Body Meeting is

.

~ $119 miaciét 'V .

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'3') The trial <:V:irx;.'5§ic;i«3;+ia'.'ii..3f.::1;VVV§:£:' VA the ayplicatiozz on'. the same. I dc: not is any justification 3:-1:'. irupugned awe: of inj uncticn fczr Deﬁemziant in holdintig it will not he pr-:>pee.::' t'q'*~%5 v1A:o:L,l;'f." in the interest cf the appeal fails and the sa.zr:a"-3.5 ,._§iif.!ﬁf1isaed. Sd/-' % _, ﬁg, Iudge

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Karnataka High Court