ROOPA M. Vs. JOINT REGISTRAR

JUDGEMENT

(1.) This appeal is directed against a learned Single Judge's order dtd. 20/2/2024 whereby, appellant's W.P.No.9744 of 2023 (CS-RES) has been dismissed. As a consequence, the Karnataka Appellate Tribunal's order dtd. 13/4/2023 that had set-aside her election to the Board of 3rdrespondent-Co-operative Society is sustained.

(2.) Learned Sr. Advocate appearing for the appellant seeks invalidation of the impugned order succinctly arguing as under:

(3.) Learned AGA appears for official respondent Nos.1 and 2, Sr. Advocate Mr.D.R.Ravishankar appearing for respondent No.4 supports the appeal broadly reiterating what has been argued by the appellant side. Learned Sr. Advocate appearing for the caveator/respondent No.5 i.e., private party, who happens to be a member of 6threspondent-Society opposes the appeal making submission in justification of the impugned order and the reasons on which it has been constructed.