The Charminar Co.Operative Urban ... vs The Chairman, A.P.Co.Operative ...
2022 Latest Caselaw 1751 Tel

THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
           WRIT PETITION Nos.8638 & 8639 of 2007

COMMON ORDER:

        Learned counsel for the parties have informed this Court

that the controversy involved in the present cases stands

concluded on account of the judgment dated 31.12.2021

delivered by a Division Bench of this Court in W.A.No.1680 of

2017 and batch.

        In the light of the aforesaid, all the proceedings initiated

and concluded under the Andhra Pradesh Cooperative Societies

Act, 1964 are nullity and the petitioner/Bank is certainly having

a remedy before the Debts Recovery Tribunal.

        Resultantly, the writ petitions are dismissed with a liberty

to approach the Debts Recovery Tribunal and the judgment

dated    31.12.2021     delivered   by    the   Division   Bench   in

W.A.No.1680 of 2017 and batch shall be applicable mutatis

mutandis in the present cases also.

        Let a copy of the judgment 31.12.2021 delivered by the

Division Bench in W.A.No.1680 of 2017 and batch be kept on

record in the present cases.

        Pending miscellaneous applications, if any, shall stand

closed. There shall be no order as to costs.


                                         ________________________
                                         SATISH CHANDRA SHARMA, CJ

06.04.2022

JSU