SHRI REVANSIDDESHWAR PATTAN SAHAKARI BANK NIYAMIT Vs. TALUKA TOKREKOLI (AMBIGA SAMAJI C VIKAS SANGH INDI) (EARLIER GANGAMATH SANGHA) AND ANOTHER
LAWS(SC)-2019-2-131
SUPREME COURT OF INDIA
Decided on
February 25,2019
Shri Revansiddeshwar Pattan Sahakari Bank Niyamit
Appellant
VERSUS
Taluka Tokrekoli (Ambiga Samaji C Vikas Sangh Indi) (Earlier Gangamath Sangha) And Another
Respondents
JUDGEMENT
ABHAY MANOHAR SAPRE, J -
(1.) Leave granted.
(2.) This appeal is filed against the final judgment and order dated 28.06.2018 passed by the High Court of Karnataka at Kalaburagi in Writ Petition No. 203932 of 2015 whereby the High Court partly allowed the writ petition filed by respondent No. 1 herein.
(3.) A few facts need mention infra for the disposal of this appeal, which involves a short question.;
(2.) This appeal is filed against the final judgment and order dated 28.06.2018 passed by the High Court of Karnataka at Kalaburagi in Writ Petition No. 203932 of 2015 whereby the High Court partly allowed the writ petition filed by respondent No. 1 herein.
(3.) A few facts need mention infra for the disposal of this appeal, which involves a short question.;
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