Bombay High Court
Shambhajirao Mansingrao Phadtare vs The Asst. Registrar, Co-Op. Soc. Vaduj, ... on 4 March, 2019
Author: V. L. Achliya
Bench: V. L. Achliya
(47) WP 1741-19
Amk
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 1741 OF 2019
Rajendra Tukaram Shinde .. Petitioner
Vs.
The Assistant Registrar, Co-operative
Societies, Vaduj & Ors. .. Respondents
WITH
WRIT PETITION NO. 1789 OF 2019
Shriram Tukaram Rananaware .. Petitioner
Vs.
The Assistant Registrar, Co-operative
Societies, Vaduj & Ors. .. Respondents
WITH
WRIT PETITION NO. 1798 OF 2019
Shambhajirao Mansingrao Phadtare .. Petitioner
Vs.
The Assistant Registrar, Co-operative
Societies, Vaduj & Ors. .. Respondents
Mr. Dhananjay D. Rananaware for the Petitioners in All Petitions.
Mr. C. D. Mali, AGP for the Respondents-State.
CORAM : V. L. ACHLIYA, J.
DATE : 4th MARCH, 2019.
P. C. :
1. Heard.
2. In brief, it is the contention of learned Counsel for the Petitioners
that the Petitioners are wrongly disqualified to hold the office as a member
of the managing committee of Respondent No.3-Society, on the ground
that they have defaulted in repayment of crop loan of the said society. It is
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(47) WP 1741-19
the contention of learned Counsel for the Petitioners that the loan was to
be repayable on 30.04.2015 and due to drought condition in the area, the
period to repay the loan was extended till 30.06.2016 by the State
Government. In view of period extended, the Petitioners can not be
termed as defaulters so as to invite disqualification.
3. Considering the submission advanced, following order is passed:
ORDER
(i) Issue notice to Respondents returnable on 16.04.2019.
(ii) Learned AGP waives notice for Respondent Nos.1 & 2.
(iii) In addition to service through process of Court, Petitioners are permitted to serve Respondent Nos.3 and 4 by private service and file Affidavit of service.
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