SANDEEP Vs. JAGANATH

JUDGEMENT

(1.) These writ petitions though listed for orders, by consent of learned Advocates it is taken up for final disposal.

(2.) I have heard the arguments of Sriyuths Ravi B.Patil, learned counsel appearing for petitioners and Sri.Ashok S.Kinagi, learned counsel appearing for second respondent Bank and learned Additional Government Advocate appearing for first respondent. Perused the records.

(3.) Second respondent herein raised a dispute under Section 70 of the Karnataka Co-Operative Societies Act against the respective petitioners for recovery of certain amounts alleged to be due to bank along with interest. First respondent herein by award dated 20.07.2010 dismissed the respective disputes raised by the Bank on certain technical grounds namely on the ground of irregularity is accepting memberships, procedure adopted for Membership is contrary to byelaws etc.