Gujarat High Court
The Registrar, Cooperative Societies vs Vipulbhai M Chaudhary on 23 July, 2019
Author: Bela M. Trivedi
Bench: Bela M. Trivedi
C/SCA/12382/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 12382 of 2019
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THE REGISTRAR, COOPERATIVE SOCIETIES
Versus
VIPULBHAI M CHAUDHARY
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Appearance:
MR. P.K. JANI, A.A.G. (1) for the Petitioner(s) No. 1,2
for the Respondent(s) No. 1,2
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CORAM: HONOURABLE MS.JUSTICE BELA M. TRIVEDI
Date : 23/07/2019
ORAL ORDER
Notice to the respondents returnable on 31.07.2019.
It is sought to be submitted by the learned A.A.G. Mr. P.K. Jani appearing for the petitioners that the respondent has filed Revision Application before the Tribunal under section 150(9) of the Gujarat Cooperative Societies Act challenging the show-cause notice dated 13.12.2018 and the order dated 05.01.2019 passed by the Inquiry Officer, and the Tribunal has passed an ex-parte interim order on 18.01.2019 practically stalling the inquiry proceedings initiated by the Registrar against the respondent No. 1 after following the due process of law. The learned A.A.G. also submitted that the Tribunal does not have the jurisdiction to entertain the Revision Application.
In view of the above submissions, the operation of the impugned order dated 18.01.2019 is stayed till the returnable date. Direct service is permitted.
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