B. RAVINDRANATH Vs. A. MURALIMUKUND

JUDGEMENT

(1.) This Letters Patent Appeal is filed challenging the order dt.17.09.2021 passed in Contempt Case No.1080 of 2021 by the learned single Judge.

(2.) The 1st respondent is the Secretary of the Jubilee Hills Co-operative Housing Building Society Limited (for short, 'the Society ').

(3.) The Managing Committee of the said Society passed a resolution on 11.08.2021 curtailing the powers of 1st respondent. This was communicated by appellant, who is the President of the Society, to 1st respondent on 12.08.2021.