Bombay High Court
Rahul Namdev Taru vs The Baramati Sahakari Bank Ltd And Ors on 1 November, 2023
Author: Madhav J. Jamdar
Bench: Madhav J. Jamdar
2023:BHC-AS:33231
31 WP 13693.23.doc
Dusane
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.13693 OF 2023
Mr. Rahul Namdev Taru ...Petitioner
V/s.
The Baramati Sahakari Bank Ltd. ...Respondents
& Ors.
Ms. Ashwini Gaikwad for Petitioner.
Mr. S.D. Rayrikar, AGP for Respondent-State.
CORAM: MADHAV J. JAMDAR, J.
DATE: 1st November 2023 P.C.:
1. By the present Writ Petition, the Petitioner impugns notice dated 30th November 2022 issued under Section 107 of the Maharashtra Co-operative Societies Act, 1960 (hereinafter referred to as "Said Act").
2. Ms. Gaikwad, learned Counsel appearing for the Petitioner fairly states that the recovery certificate under Section 101 of the said Act is issued on 31 st May 2022 and the same has not been challenged. By the impugned notice under Section 107 of the said Act further steps are taken to execute the recovery certificate issued under Section 101 of the said 1/1 ::: Uploaded on - 02/11/2023 ::: Downloaded on - 03/11/2023 05:44:27 ::: 31 WP 13693.23.doc Act. Therefore no interference is warranted under Article 227 of the Constitution of India.
3. Accordingly, the Writ Petition is dismissed, however, with no order as to costs.
(MADHAV J. JAMDAR, J.) 2/2 ::: Uploaded on - 02/11/2023 ::: Downloaded on - 03/11/2023 05:44:27 :::