SARASWATHI PRAKASH Vs. V. SREENIVAS

JUDGEMENT

(1.) Heard learned counsel for the complainants.

(2.) The complainants/petitioners in W.P.No.3779/2023 are before this Court submitting that accused/respondent has committed an act of defiance of the order of the learned Single Judge dtd. 9/3/2023.

(3.) The perusal of the order dtd. 9/3/2023 passed by the learned Single Judge placed on record at Annexure-A page 14 show that respondent No.3 was restrained from taking up any proceedings for registration of society under a Co-operative Societies Act, till next date of hearing and respondent No.2 was also restrained from processing from any application filed by the respondent No.3.