Andhra Pradesh High Court - Amravati
Andhra Evangilical Luthern Church vs The Chief General Manager Canara Bank on 31 March, 2023
HIGH COURT OF ANDHRA PRADESH
MAIN CASE No: W.P.No.7592 OF 2023
PROCEEDING SHEET
SL. DATE ORDER OFFICE
NO. NOTE
31.03.2023 RNT,J
I.A.No.2 of 2023
In
W.P.No.7592 OF 2023
1) This application has been filed by the
proposed Respondent Nos. 5, 6 and 7 for
their impleadment as "Respondent Nos.5, 6
and 7".
2) Learned counsel for the Petitioners submits that, he has no objection to the impleadment of Respondent Nos.5, 6 and 7 as proposed "Respondent Nos.5, 6 and 7".
3) Accordingly, this interlocutory application is allowed.
4) In view of the arguments advanced by the learned Counsel for the parties, there appears to be much litigation with respect to the management of the affairs of the petitioner society. Cases are pending under Section 23 of the Societies Registration Act, before the District Court. Many Writ Petitions are also filed, out of which some petitions have already been decided and against same orders, the Writ Appeals were also filed.
SL. DATE ORDER OFFICE
NO. NOTE
5) Learned Counsels for parties shall
furnish the details of all such litigations, their outcome etc., by filing memo, giving complete dates and events.
6) Post the Writ Petition on 04.04.2023 in the „motion list‟.
_______ RNT,J Scs/SM/BSM..