NINGAPPA SAGAREPPA DEVARAVAR Vs. GOVDAVARI SUGAR MILLS LTD

JUDGEMENT

(1.) NO ground for review is made out. We have perused the order dated 12.08.2011. It specified the time within which the report has to be finalised and also that requisite steps must be taken by the Committee. In case further orders are required, the petitioner can always initiate fresh proceedings. Dismissed.