SRINIVASA RAO KOTHAPALLI Vs. APPA RAO MUKKAMALA

JUDGEMENT

(1.) This Civil Revision Petition is filed under Article 227 of the Constitution of India challenging the order dt.10-12-2013 in I.A.No.2310 of 2013 in S.O.P.No.176 of 2006.

(2.) M/s.N.R.I. Academy of Sciences (for short 'the Society') is a Society, registered under the provisions of the AP Societies Registration Act, 2001 ( hereinafter referred to as 'the Act') with registration No.482 of 2001 with the District Registrar, Vijayawada (for short 'the Registrar')and has its registered office in Vijayawada. The said Society was established with the object of promoting the educational needs in Medical Education, Para Medical Education and Health Sciences etc. The Society had established and is running an N.R.I. Medical College and N.R.I. General Hospital in China Kakani village, Mangalagiri Mandal, Guntur District.

(3.) The Society has a Memorandum of Association and also bye-laws registered with the Registrar. The petitioners are members of the said Society.