THE BOARD OF DIRECTORS,THE NEDUNGAPRA SERVICE CO-OPERATIVE BANK LTD Vs. THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES(GENERAL)

JUDGEMENT

(1.) The 1st petitioner is the Board of Directors

(2.) On 28.03.2018, when this writ petition came up for admission, the learned Senior Government Pleader sought time to get instructions and to produce a copy of the report of the 3 rd respondent Inquiry Officer. Thereafter, on 09.04.2018, after hearing the learned counsel for the petitioners and also the learned Government Pleader appearing for the respondents, this Court directed the respondents to produce before this Court the report submitted pursuant to Ext.P1 order. It was also ordered that no further steps shall be taken without getting orders from this Court.

(3.) Along with a memo dated 22.05.2018, the learned Special Government Pleader has placed on