Om Prakash Modani vs A P Mahesh Cooperative Bank Ltd
2021 Latest Caselaw 721 Tel

Citation : 2021 Latest Caselaw 721 Tel
Judgement Date : 5 March, 2021

Telangana High Court

Om Prakash Modani vs A P Mahesh Cooperative Bank Ltd on 5 March, 2021

Bench: Hima Kohli, B.Vijaysen Reddy

Item No.22



      THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                                   AND
      THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY


                          W.A.No.141 of 2020

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


1.     Ms. V. Chitralekha, learned proxy counsel appearing for the

respondent No.1/bank states that the present appeal has been rendered

infructuous, as the elections to the Board of Directors of the

respondent No.1/bank have already taken place.

2. The present appeal is accordingly disposed of as infructuous

along with the pending applications, if any.

______________________________ HIMA KOHLI, CJ

______________________________ B. VIJAYSEN REDDY, J

05.03.2021 JSU

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