NAGEDRA DEVU SAVAGAVE Vs. DEPUTY REGISTRAR

JUDGEMENT

(1.) Aggrieved by the order dtd. 21/11/2020 passed by the 2nd respondent appointing an Administrator to Shree 108 Shantisagar Vividha Uddheshagala Sahakari Sangh Ltd., Navalihal, respondent Nos.3 to 7 filed an appeal under Sec. 106 of the Karnataka Cooperative Societies Act, before the respondent No.1. In the said appeal, petitioners got themselves impleaded as respondents.

(2.) Petitioners' grievance is that though the order has spent force, since the appointment of the administrator was for a period of six months, the appeal has not been disposed of.

(3.) The learned HCGP appearing for the respondent-State submits that the appeal will be disposed of by the respondent No.1 if reasonable time is granted.