VIKAS SOUHARDA SAHAKARI CO-OPERATIVE BANK LTD. Vs. KARNATAKA STATE SOUHARDA CO-OPERATIVE FEDERATION LTD.

JUDGEMENT

(1.) Heard the learned counsel for the petitioner.

(2.) Learned counsel for the caveator-respondent No.1-Smt Pallavi Srinand Pachhapure is present before this Court.

(3.) Notice to respondent Nos.2 and 3 are not issued in view of the urgency of subject matter involved in this case with regard to the questioning of Annexure-J issued by the 1st respondent and prayer sought with regard to a direction to the 2nd and 3rd respondents to include the name of petitioner-Bank in the voters list and permit the petitioner-Bank to participate in the election which is scheduled to be held on 24/7/2022.