SAPTHASRUSHI SOUHARDA CREDIT CO OP LTD Vs. LAKSHMAN

JUDGEMENT

(1.) PETITIONER No.1 Saptharushi Souharda Credit Co -operative Limited is a society duly registered under the provisions of the Karnataka Souharda Sahakari Act, 1997 (for short, 'the Act'). Petitioner no.2 is its President. They are challenging the order dated 25.06.2014 passed by the Karnataka Appellate Tribunal (for short, 'the Tribunal') dismissing the appeal filed by the petitioners against the order dated 22.03.2014 passed by the Assistant Registrar of Co - operative Societies, South Zone, Bangalore Urban District, vide Annexure -G.

(2.) RESPONDENT no.1 raised a dispute before the Joint Registrar of Co -operative Societies, Bangalore Region, Bangalore, in Dispute No.JRB/MD/33/2012 -13. This was transferred to the Assistant Registrar of Co -operative Societies, Bangalore South Zone, for disposal. The dispute pertains to removal of respondent no.1 from the membership of the petitioner -society on the basis of certain allegations made against him.

(3.) DURING the pendency of the dispute before the Assistant Registrar, on an application filed by respondent no.1, an interim order of stay has been granted on 29.09.2012 staying the resolution passed by the society. Petitioners filed an application seeking to vacate the interim order. The Assistant Registrar has rejected the application filed seeking vacation of the interim order. Against this order on 22.03.2014, an appeal was filed by the petitioners before the Tribunal, in Appeal No.151/2014. By the impugned order dated 25.06.2014, the Tribunal has dismissed the appeal as not maintainable. Aggrieved by the same, the present writ petition is filed.