Bombay High Court
Valathi Thevar Udayar vs The State Of Maharashtra And Anr on 30 January, 2020
Author: Nitin R. Borkar
Bench: B.P. Dharmadhikari, Nitin R. Borkar
32-apl-899.2015.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPLN U/S 482 NO. 899 OF 2015
Valathi Thevar Udayar ... Applicant
Versus
The State of Maharashtra and anr. ... Respondents
Mr. A.H. Ponda i/by Indrajeet Suryawanshi for the applicant.
Mr. Ashutosh Thipsay a/w Mr. Dhaval Patil i/by M/s. K. Ashar & Co.
for respondent no. 2.
Ms. A.S. Pai, APP for the respondent State.
CORAM : B.P. DHARMADHIKARI &
NITIN R. BORKAR, JJ.
DATE : JANUARY 30, 2020 P.C.:
We find that the enquiry under section 88 of Maharashtra Cooperative Societies Act was in relation to functioning of the Cooperative Bank by name "South Indian Cooperative Bank Limited" which according to the applicant is now merged with Saraswat Cooperative Bank Ltd. In this situation, we direct the applicant to implead Saraswat Cooperative Bank Ltd with proper description and address as party respondent no. 3. The necessary amendment to be carried out within one week.
2. Issue notice to added respondent returnable on 17/3/2020.
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