MICO ASSOCIATES Vs. G. KRISHNAMURTHY

JUDGEMENT

(1.) Heard Sri Udaya Holla, the learned Senior Counsel appearing for the appellant and the learned counsel appearing for the respective respondents.

(2.) We do not find any error in the order dtd. 15/12/2022 passed in W.P.No.16968/2022 as the learned Single Judge has referred to the factual aspects of the matter as well as relevant provisions of law. As such, we are of the view that the appeal is devoid of merits and the same deserves to be dismissed. Accordingly, the appeal is dismissed.

(3.) Sri Udaya Holla, the learned Senior appearing for the appellant submits that the appellant is a Housing Co- operative Society and the members of the said Society are awaiting payment of the amounts due to them. He further submits that a direction be issued to respondent No.4 to conduct a fresh auction process and conclude the same within time bound. Submission is placed on record.