PRIMARY CO-OPERATIVE AGRICULTURAL AND RURAL DEVELOPMENT BANK LTD, REPTD. BY ITS SECRETARY AND H.T. NAGAREDDY S/O THIMMAPPA, DIRECTOR, PRIMARY CO-OPERATIVE AGRICULTURAL AND RURAL DEVELOPMENT BANK LTD. Vs. THE STATE OF KARNATAKA, DEPT. OF CO-OPERA

JUDGEMENT

(1.) I have heard the learned Counsel for the parties.

(2.) THIS Court had passed an interim order on 23.11.2010 permitting the Petitioners to participate in the election to be held on 29.11.2010 for the third Respondent -Bank if they are not disqualified except for the reasons that they have not paid the dues as on 31.3.2010 for the year 2009 -10 on or before 15.4.2010 subject to the result of the writ petitions. The said order is in conformity with the order passed by the Circuit Bench of High Court of Karnataka at Dharwad in identical matters viz., W.P. Nos. 68378 to 68379/2010 dated 19.11.2010.

(3.) THUS , the orders passed by the Principal Bench and the Circuit Benches are similar.