Sri Badarayana Swamy Temple Trust vs The Chief Manager
2021 Latest Caselaw 1090 Tel

Item No.28
      THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                                   AND
      THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY
                          W.A.No.580 of 2020

JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)


1.     This order is in continuation of the order passed on 17.03.2021.

2.     Learned counsel for the respondent No.1/Bank states that the

appellant/writ petitioner has yet to submit a fresh resolution signed by

all the family members of the Trust to enable the respondent

No.1/Bank to defreeze the account in question.

3. Learned counsel for the appellant/writ petitioner states that the

Manager, Mr. A. Raghavendra Rao, a Member of the Trust expired on

17.03.2021 itself, due to which a meeting of the Trust could not take

place. He states that the Trust shall soon convene a meeting and pass

a fresh resolution, which shall in turn be forwarded to the respondent

No.1/Bank.

4. In view of the submission made hereinabove, nothing further

survives in the present appeal, which is disposed of along with the

pending applications, if any.

______________________________ HIMA KOHLI, CJ

______________________________ B. VIJAYSEN REDDY, J

06.04.2021 JSU