BHUJANGA RAO Vs. REGISTRAR CO-OPERATIVE SOCIETIES

JUDGEMENT

(1.) In this petition, petitioner has sought for the following reliefs:

(2.) Heard learned counsel for the petitioner and learned HCGP for the respondents and perused the material on record.

(3.) The material on record discloses that though several contentions have been urged by both sides in support of their respective claims having regard to the undisputed fact that the application for stay filed by the petitioner in the dispute proceedings bearing No.DRC/DDS/03/2022-23 before the respondent No.2 has not been considered and no orders have been passed so far, without expressing any opinion on the merits / demerits of the rival contentions, I deem it just and appropriate to dispose of this petition directing the respondent No.2 to consider and pass appropriate orders on the application for stay filed by the petitioner in the aforesaid dispute proceedings after hearing the petitioner and respondent No.3 as expeditiously as possible and at any rate on or before 15/9/2022.