S THIPPESWAMY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned Counsel for the petitioner and the learned Counsel for the respondents.

(2.) The matter is listed for consideration of interlocutory application for vacating stay. As the matter lies in a narrow compass, with the consent of the learned Counsels for the parties, the same is taken up for final disposal.

(3.) Petitioner is before this Court being aggrieved by the meeting notice dated 15.02.2019 (Annexure-D) convening the meeting on 06.03.2019 at 11.00 a.m. for the purpose of considering the motion of no confidence proposed by the private respondents.