MUTHAPPA Vs. MALLESWARAM CO OPERATIVE SOCIETY

JUDGEMENT

(1.) This Writ Appeal is presented by the appellant against the order of the learned Single Judge setting aside the order of the Karnataka Appellate Tribunal which had confirmed the order of the Joint Registrar of Co-operative Societies holding that the first Respondent Society could not have its case conducted by Respondent No, 2, its Director.

(2.) The matter has come up for preliminary hearing. As the Respondents 1 and 2 are represented by learned Counsel, the petition is treated as posted for final hearing and is disposed of by this order.

(3.) The short question that arises for consideration in this case is : 1. Whether the Malleswaram Co-operative Society registered under the Karnataka Co-operative Societies Act, 1959, is entitled to nominate one of its Directors to appear and argue before the Joint Registrar of Co-operative Societies before whom the appellant had raised a dispute under Section 70 of the Act in which the Society was the opponent.