LAWS(KAR)-2010-3-176

K.V. NINGA SETTY S/O LATE VYRAMUDI SETTY, RETIRED HEALTH SUPERVISOR AND OTHERS Vs. THE STATE OF KARNATAKA REPRESENTED BY SECRETARY, CO-OPERATION DEPARTMENT, DEPUTY REGISTRAR OF CO-OPERATIVE SOCIETIES, THE ASSISTANT REGISTRAR OF SOCIETIES AND HEA

Decided On March 19, 2010

K.V. Ninga Setty S/O Late Vyramudi Setty, Retired Health Supervisor Appellant

V/S

State Of Karnataka Represented By Secretary, Co -Operation Department, Deputy Registrar Of Co -Operative Societies, The Assistant Registrar Of Societies And Hea Respondents

JUDGEMENT

(1.) THE learned Counsel for the appellants has filed a memo to the effect that the writ appeals may be dismissed as having become infructuous. Hence these writ, appeals are dismissed as having become infructuous.

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