Bombay High Court
Ramesh Iyer And Ors vs The Deputy Registrar Of Co Operative Soc ... on 19 September, 2025
Author: Amit Borkar
Bench: Amit Borkar
65-wp10259-2025.doc
AGK
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.10259 OF 2025
Ramesh Iyer & Ors. ... Petitioners
V/s.
The Deputy Registrar of Coop.
Societies & Ors. ... Respondents
ATUL
GANESH
KULKARNI
Digitally signed by
ATUL GANESH
Mr. Vinod Rane for the petitioners.
KULKARNI
Date: 2025.09.19
17:55:14 +0530
Mr. J.P. Patil, AGP for the State.
CORAM : AMIT BORKAR, J.
DATED : SEPTEMBER 19, 2025
P.C.:
1. Issue notice to respondent Nos.2 and 4, returnable on 14 November 2025.
2. For non-compliance of directions issued under Section 79-A, the Registrar has disqualified the Managing Committee and appointed Administrator. This Court has already held that the directions issued under Section 79A are directory. Considering the subject matter involved, in my opinion, no case for appointment of Administrator or disqualification of the Managing Committee was made out.
3. Until further orders, there shall be ad-interim relief in terms of prayer clause (d).
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