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Judgment
The 1st petitioner, which is a Co-operative Society registered under the Co-operative Societies Act, 1969 and the 2nd petitioner is the Managing Committee of the 1st petitioner Society. They have filed this writ petition under Article 226 of the Constitution of India seeking a writ of certiorari to set aside Exts.P9 to P12 orders issued by the Co-operative Arbitration Court in I.A.No.74/2016 in A.R.C.No.55/2016, I.A.No.76/2016 in A.R.C.No.57/2016; I.A.No.77/2016 in A.R.C.No.58/2016; and I.A.No.75/2016 in A.R.C.No.56/2016 and modify the same by permitting the petitioners to take decisions for the functioning of the 1st petitioner Society. The petitioners have also sought for other consequential reliefs.
On 9.8.2017, when this writ petition came up for admission, the learned Government Pleader took notice for respondents 18 to 20 and sought time to get instructions. This Court has ordered urgent notice by speed post to other respondents, returnable within three weeks.
Heard the learned counsel for the petitioners, the learned counsel appearing for respondents 1 to 17 and also the learned Government Pleader appearing for respondents 18 to 20.
During the course of arguments, it is submitted by the learned counsel for the petitioners that, seeking modification of Exts.P9 to P12 orders, the petitioners have already moved applications before the Co-operative Arbitration Court. The said applications now stand posted to 27.1.2018 for orders.
In such circumstances, recording the aforesaid submission made by the learned counsel for the petitioners, and without prejudice to the right of the petitioners to prosecute the aforesaid applications filed seeking modification of Exts.P9 to P12 orders, this writ petition is dismissed, leaving open all the contentions raised by the petitioners.