KARAVALI CREDIT COOPERATIVE SOCIETY LTD. Vs. SUJATHA B.

JUDGEMENT

(1.) Learned counsel Sri. Mahesh Kiran Shetty, has entered appearance for respondent No.1. Learned Additional Government Advocate is directed to take notice for respondent No. 2.

(2.) The petitioner-Cooperative Society is before this Court aggrieved by an interim order dtd. 30/4/2022 at Annexure-A passed by respondent No.2-Joint Registrar of Co-operative Societies, Mysuru District. The petitioner-Society is also seeking a direction to Joint Registrar, to dispose of the application filed by the petitioner to vacate the interim order.

(3.) Learned counsel Sri. S. Mahesh Kiran Shetty appearing for respondent No.1 submits that the petitioner- Society has admittedly filed an application to vacate the interim order dtd. 30/4/2022, on 25/5/2022 and therefore, the petitioner-Society had to await the decision on the said application. It is also sought to be submitted that the petitioner-Society has an alternative efficacious remedy.