SUNDARAMURTHY Vs. THE STATE OF KARNATAKA, DEPARTMENT OF CO-OPERATION, M.S. BUILDINGS, DR B R AMBEDKAR VEEDHI, BANGALORE - 1, REP. BY ITS PRINCIPAL SECRETARY TO GOVERNMENT AND OTHERS

JUDGEMENT

(1.) THE petitioners/appellants have sought to invoke Section 35 of the Karnataka Souharda Sahakari Act, 1997, for allowing their plea for an enquiry to be held by the Registrar. Section 35 reads as follows: -

(2.) THERE is an application for condonation of 62 days in filing the appeal. In view of the fact that we have dismissed the appeal in limine, further consideration of this application does not arise.