VASIREDDY NAVANEET KUMARI Vs. M.SREEDHAR

JUDGEMENT

(1.) Mr. Bharath Chandra Madas, learned counsel appears for Mr. Srinivasa Rao Bodduluri, learned counsel for the appellant in W.A.No.1422 of 2013/respondent No.3 in the writ petition.

(2.) W.A.No.1422 of 2013 has been filed by a Member of Kalyan Nagar Cooperative Housing Society Limited (hereinafter called, 'the Society'), whereas W.A.No.1661 of 2013 has been filed by the Society. Both the appeals emanate from an order dtd. 24/6/2013 passed by the learned Single Judge in W.P.No.8304 of 2008. Therefore, the appeals were heard analogously and are being decided by this common judgment.

(3.) The parties are hereinafter referred to as they are arrayed in the writ petition, for the facility of reference.