Fishermen Cooperative Society vs S. Venkatesham
2021 Latest Caselaw 3738 Tel

  THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                  AND
        THE HON'BLE SRI JUSTICE A. RAJASHEKER REDDY


                   WRIT APPEAL No.563 of 2019

JUDGMENT: (Per the Hon'ble the Chief Justice Satish Chandra Sharma)


      Learned counsel for the appellant as well as the learned

counsel for the respondents have informed this Court that the

order passed in W.P.No.6798 of 2019 has already been

implemented rendering the present writ appeal as

infructuous. However, a liberty has been sought for by

respondent No.1 to take appropriate action in accordance

with law in respect of the remaining members, who have not

been admitted to the membership of the Cooperative society.

In view of the above submission made by the learned

counsel, the writ appeal stands disposed of with liberty as

prayed for.

Miscellaneous petitions, if any, shall stand closed.

There shall be no order as to costs.

__________________________________ SATISH CHANDRA SHARMA, CJ

______________________________ A. RAJASHEKER REDDY, J

24.11.2021 ES