GOLDMAN CLUB Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) Learned HCGP accepts notice for respondent Nos.1 to 6.

(3.) This petition is filed by the petitioner being aggrieved by the impugned order dtd. 15/5/2023 passed by the 3rd respondent/The Registrar of Societies under Sec. 25 of Karnataka Societies Registration Act, 1960.