Bombay High Court
Vijay Singh And Ors vs The Deputy Registrar Of Co Op. Soc. And ... on 16 February, 2026
Author: Amit Borkar
Bench: Amit Borkar
2026:BHC-AS:7823
16-WP-2022-26.doc
Sayali
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 2022 OF 2026
SAYALI
DEEPAK Vijay Singh and Others ... Petitioner
UPASANI V/s.
Digitally signed by
SAYALI DEEPAK The Deputy Registrar of Co-op Societies and
UPASANI
Others
Date: 2026.02.16 ... Respondents
14:52:05 +0530
Mr. Jahangir Khan, for Petitioner.
Ms. S. S. Jadhav, AGP for State- Respondent No. 1.
Mr. Sandeep Maurya, for Respondent no. 3-in person.
CORAM : AMIT BORKAR, J.
DATED : FEBRUARY 16, 2026 P.C.:
1. The challenge in this petition arises out of an order under Section 77A of the MCS Act appointing a committee of an Authorised Officer. It is submitted that the election process is almost over and the result of election shall be declared on 28th February, 2026.
2. In that view of the matter, at this stage, the petition need not be entertained. If the petitioner has any grievance in relation to the alleged illegalities in the election process, it shall be open to him to institute a dispute under Section 91 of the MCS Act.
3. The petition is disposed of.
(AMIT BORKAR, J.) 1 ::: Uploaded on - 16/02/2026 ::: Downloaded on - 16/02/2026 20:35:00 :::