Bombay High Court
Dilip Patiram Manegurde vs Assistant Registrar Cooperative ... on 10 April, 2019
Author: A.S.Chandurkar
Bench: A.S. Chandurkar
923-WP-2949-19 1/2
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
WRIT PETITION NO.2949 OF 2019
Shriram Ramkrushna Kapgate
-vs-
Assistant Registrar Co-operative Societies, Bhandara and ors.
WITH
WRIT PETITION NO.2951 OF 2019
Premlal Asaram Malewar
-vs-
Assistant Registrar Co-operative Societies, Bhandara and ors.
WITH
WRIT PETITION NO.2952 OF 2019
Kailash Jaydev Khobragade
-vs-
Assistant Registrar Co-operative Societies, Bhandara and ors.
WITH
WRIT PETITION NO.2953 OF 2019
Sidharth Chintaman Gharde
-vs-
Assistant Registrar Co-operative Societies, Bhandara and ors.
WITH
WRIT PETITION NO.2954 OF 2019
Ranjit Somaji Khangar
-vs-
Assistant Registrar Co-operative Societies, Bhandara and ors.
WITH
WRIT PETITION NO.2955 OF 2019
Dilip Patiram Manegurde
-vs-
Assistant Registrar Co-operative Societies, Bhandara and ors.
WITH
WRIT PETITION NO.2956 OF 2019
Sushma Baliram Tirpude
-vs-
Assistant Registrar Co-operative Societies, Bhandara and ors.
WITH
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Office notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders.
or directions and Registrar's orders.
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923-WP-2949-19 2/2
Shri A. M. Ghare, Advocate for petitioners.
Shri A. Joshi, AGP for respondent No.1.
CORAM : A.S.CHANDURKAR, J.
DATE : April 10, 2019 Heard.
It is submitted by the learned counsel for the petitioners that there is a serious dispute as regards disbursement of the loan amount. However, the applications moved by the petitioners for dismissal of the proceedings have not been considered and the Recovery Certificates under Section 101 of the Maharashtra Co- operative Societies Act, 1960 have been issued. Alleging breach of procedure and violation of principles of natural justice the petitioners have approached this Court without availing statutory remedy.
Issue notice for final disposal of the writ petitions, returnable on 30/04/2019.
Shri A. Joshi, learned Assistant Government Pleader waives notice for respondent No.1.
Humdast for service on other respondents. On the petitioners depositing an amount of Rs.2,00,000/- (Rupees Two lakhs) each in this Court by the returnable date, no coercive steps be taken to execute the Recovery Certificate.
JUDGE Asmita ::: Uploaded on - 12/04/2019 ::: Downloaded on - 12/04/2019 23:44:01 :::