Karnataka High Court
Prathamika Krishi Pattina Sahakari ... vs The Assistant Registrar Of ... on 19 March, 2013
Author: Dilip B.Bhosale
Bench: Dilip B. Bhosale
1
IN THE HIGH COURT OF KARNATAKA
CIRCUIT BENCH, AT DHARWAD
DATED THIS THE 19TH DAY OF MARCH 2013
BEFORE
THE HON'BLE MR.JUSTICE DILIP B. BHOSALE
WRIT PETITION No. 76256/2013 (CS-RES)
BETWEEN:
PRATHAMIKA KRISHI PATTINA
SAHAKARI SANGHA NIYAMITHA
ANAJI, TQ. HIREKERUR,
REP. BY ITS ADHYKSHA
SIDDANAGOUDA A/F.
SIDDALINGAPPA MUNDALAMANI
AGE. 50 YEARS, OCC. AGRICULTURE
R/O. ANAJI, TQ. HIREKERUR,
DIST. HAVERI.
... PETITIONER
(BY SRI AVINASH BANAKAR, ADVOCATE)
AND :
1. THE ASSISTANT REGISTRAR OF
CO-OPERATIVE SOCIETIES,
HAVERI, DIST. HAVERI.
2. GANGAPPA S/O.MAHADEVAPPA
MUDIGERI, AGE. 36 YEARS,
OCC. RETIRED CHIEF SECRETARY
PRATHAMIKA KRISHI PATTINA
SAHAKARI SANGHA NIYAMITA,
ANAJI, TQ. HIREKERUR.
... RESPONDENTS
(BY SMT. K. VIDYAVATHI, A.G.A. FOR R1; SRI P.G. MOGALI FOR SRI S.G. KADADAKATTI, ADVOCATE FOR R2) 2 THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO QUASH THE INITIATION OF ARBITRATION CASE DATED 01.01.2013 BEFORE THE RESPONDENT NO.1 VIDE ANNEXURE-D AND ETC.
THIS WRIT PETITION COMING ON FOR ORDERS THIS DAY, THE COURT MADE THE FOLLOWING:
PC :
Learned counsel for the petitioner does not press this writ petition and seeks liberty to the petitioner to raise all contentions in the arbitration case No. A.R/A.B.N. No. 137/2012-13 pending before the Assistant Registrar of Co- operative Societies. Petition is disposed of as not pressed with liberty as prayed. All contentions of the parties are kept open. The Assistant Registrar shall endeavour to dispose of the case expeditiously.
Sd/ JUDGE hnm/-