GUJARAT STATE COOPERATIVE UNION Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present appeal under Clause 15 of Letters Patent is directed against the judgment dated 24.06.2008, whereby the learned Single Judge has rejected the writ petition preferred by present appellants against the order dated 13.03.2000 passed by respondent No.2-the Registrar, Cooperative Societies directing the petitioners to deposit a sum of Rs.44.60 lacs towards the principal amount of loan and to also deposit a sum of Rs.81,04,175/- towards interest as per the conditions contained in the resolution dated 19.11.1991. The amount payable towards principal amount was modified/corrected to Rs.71 lacs vide the order dated 31.03.2000. The said order dated 31.3.2000 also was challenged.

(2.) The facts involved in present appeal can be summarized thus:

(3.) It appears that at the time of admission hearing of the petition and while making the order for interim relief, the appellants were directed to make the payment of the principal amount. During the hearing, it has been submitted that the principal amount has already been paid. Now, the dispute survives only qua the "interest liability".