MAHABALESHWAR Vs. NAGARAJ ISHWAR NAIK

JUDGEMENT

(1.) Heard the learned counsel for the appellant and learned AGA for respondent Nos.92 to 97.

(2.) We have heard the learned counsel for the appellant at length.

(3.) Learned AGA would submit that, the election results were declared on 6/7/2023. Since the election results are declared, the appeal would no more survive for consideration. Moreover, it is to be noted that, the learned Single Judge has reserved liberty to the appellant or any aggrieved person to avail remedy under Sec. 70(2) of the Co-operative Societies Act, 1959. Accordingly, the writ appeal stands disposed of.