Gujarat High Court
Chhagan vs Federation on 1 June, 2011
Author: J.B.Pardiwala
Bench: J.B. Pardiwala
Gujarat High Court Case Information System
Print
C/SCA/6755/2011
ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CIVIL APPLICATION No 6755 of 2011
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CHHAGAN
MEWADA....Petitioner(s)
Versus
FEDERATION
OF SURAT TEXTILE TRADERS ASSOCIATION & 1....Respondent(s)
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Appearance:
MR
UTPAL M PANCHAL as ADVOCATE for the Petitioner
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CORAM:
HONOURABLE
MR.JUSTICE J.B. PARDIWALA
Date
: 01/06/2011
ORAL
ORDER
Respondent no.1 Federation of Surat Textile Traders' Association is a Non-Trading Corporation incorporated in the year 2003. Challenge in this petition is to the election for the post of Directors of the said Association. The Bombay Non-Trading Corporations Act has stood repealed in the year 2006. What would be the effect of the repeal of the Act so far as the present election is concerned, which is the subject matter of challenge in the present petition, is the matter which will have to be considered. The election process has already commenced and the election is scheduled to be held on 4th June 2011. I am not inclined to stall the entire election programme but it is needless to clarify that the election for the post of Directors will be subject to the final outcome of this particular petition.
Notice to the respondents returnable on 20th June 2011. Direct service is permitted.
(J. B. PARDIWALA, J.) Prakash* Page 2 of 1 Top