Bombay High Court
Ramesh Iyer And Ors vs The Deputy Registrar Of Co Operative Soc ... on 31 July, 2025
Author: N. J. Jamadar
Bench: N. J. Jamadar
15-WP-10259-2025.DOC
Arun Sankpal
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 10259 OF 2025
Ramesh Iyer and Ors ..Petitioners
Versus
The Deputy Registrar of Cooperative Soc & Ors ...Respondents
Mr. Amol Joshi, with Vinod Rane, for the Petitioners.
Mrs. M.S. Srivastava, AGP, for the Respondents-State.
CORAM: N. J. JAMADAR, J.
DATED : 31st JULY 2025
P.C.:
1. Heard the learned Counsel for the Petitioners.
2. An arguable question as to whether the members of the committee could have been disqualified for non-compliance of the directions issued by the State Government under Section 79A of the Maharashtra Cooperative Societies Act 1960, which have been held to ARUN be directory, arises for consideration. RAMCHANDRA SANKPAL Digitally signed by
3. Issue notice to the Respondents returnable on 11 th September ARUN RAMCHANDRA SANKPAL Date: 2025.08.01 09:18:34 +0530 2025
4. Mrs. Srivastava, the learned AGP, waives notice for Respondent Nos. 1 and 3.
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5. In addition to notice through Court, the Petitioners are at liberty to serve the Respondent Nos.2 and 4 by private service and file an Affidavit of Service.
6. Stand over 11th September 2025.
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