Bombay High Court
Highland Gardens Co-Op Hsg Society Ltd ... vs Addl Commissioner Co-Op Societies And ... on 4 November, 2025
Author: Amit Borkar
Bench: Amit Borkar
2025:BHC-AS:46759
64-wp6750-2025.doc
AGK
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.6750 OF 2025
Highland Gardens Coop. Housing
Society Limited., through
Venkatachalapathi Pasupuleti ... Petitioner
V/s.
ATUL The Additional Commissioner of
GANESH
KULKARNI Cooperative Societies & Ors. ... Respondents
Digitally signed by
ATUL GANESH
KULKARNI
Date: 2025.11.04
17:59:16 +0530
None for the petitioner.
Mr. J.P. Patil, AGP for the State.
CORAM : AMIT BORKAR, J.
DATED : NOVEMBER 04, 2025
P.C.:
1. The petitioner is challenging resolution of no confidence by way of present writ petition. The remedy of the petitioner is to file dispute under Section 91 of the Maharashtra Cooperative Societies Act, 1960 for challenging resolution.
2. Hence, keeping all questions open raised in the present writ petition to be agitated in the dispute under Section 91 of the MCS Act, the writ petition stands disposed of.
(AMIT BORKAR, J.) 1 ::: Uploaded on - 04/11/2025 ::: Downloaded on - 04/11/2025 23:07:36 :::