Bombay High Court
Uday Sanjia Kanchan vs Pfizer Employees Co-Operative Credit ... on 8 May, 2026
Author: Amit Borkar
Bench: Amit Borkar
909-wp6466-2026.doc
AGK
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.6466 OF 2026
Uday Sanjiva Kanchan ... Petitioner
V/s.
Pfizer Employees Cooperative
Credit Society Limited & Ors. ... Respondents
ATUL Mr. Sachin Chavan for the petitioner.
GANESH
KULKARNI
Digitally signed by
Dr. G.R. Sharma with Mr. Gaurav Sharma and Mr.
ATUL GANESH
KULKARNI
Date: 2026.05.08
Rushikesh Bhadre for respondent Nos.3 to 5-Union of
13:37:40 +0530
India.
CORAM : AMIT BORKAR, J.
DATED : MAY 8, 2026
P.C.:
1. Prima facie it appears that this Court directed Central Government to hold an inquiry under Section 83 of the Multi State Cooperative Societies Act, 2002. The Central Registrar after inquuiry recorded a finding that there is misappropriation of amount to the extent of Rs.2,24,79,692.37/-. However, that report does not spell out persons responsible for such misappropriation.
2. It appears that the Liquidator in exercise of purported powers under Section 89 of the Act appears to have held petitioner responsible for such misappropriation. Prima facie, there is no record placed on record indicating holding of adjudicatory process by the Liquidator, and as to whether the Liquidator can exercise such adjudication.
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3. In that view of the matter, in my opinion, the petitioner has made out a case for grant of ad-interim relief.
4. Hence, until further orders there shall be ad-interim relief in terms of prayer clauses (b) and (c).
5. Issue notice to the respondent Nos.1 and 2, returnable on 9 June 2026.
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