SESHADRIPURAM EDUCATIONAL ASSOCIATION Vs. V VENKATESH

JUDGEMENT

(1.) DELAY condoned. Leave granted. The Appeal is filed against the judgment of Division Bench of the Karnataka High Court by which a direction is given to the seshadripuram Educational Association to consider the applications made to it for admitting the respondents as life members of the society. The concerned para runs like this:

(2.) THE appeal is disposed of accordingly.