Gujarat High Court
Chinmay Premalkumar Gandhi & vs Adarsh Multi State Cooperative Bank Ltd ... on 2 December, 2014
Author: Akil Kureshi
Bench: Akil Kureshi, Vipul M. Pancholi
C/LPA/1237/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
LETTERS PATENT APPEAL NO. 1237 of 2014
In
SPECIAL CIVIL APPLICATION NO. 7659 of 2013
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CHINMAY PREMALKUMAR GANDHI & 1....Appellant(s)
Versus
ADARSH MULTI STATE COOPERATIVE BANK LTD & 2....Respondent(s)
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Appearance:
MR UDAYAN P VYAS, ADVOCATE for the Appellant(s) No. 1 - 2
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CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI
and
HONOURABLE MR.JUSTICE VIPUL M. PANCHOLI
Date : 02/12/2014
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE AKIL KURESHI) The appellant original petitioner has challenged the decision of the Learned Single Judge dated 4.12.2013 holding that even after the merger of a cooperative society registered under the Gujarat Cooperative Societies Act, 1961 with the multi State cooperative society registered under the Multi State Co operative Societies Act, 2002, pending the proceedings of Lavad suit instituted by cooperative society before the Board of Nominees would continue before the said authority.
Learned counsel relied on decision of Division Bench of this Court in case of Jagdishbhai Ishwarbhai Rochani v. Cosmos Cooperative Bank ltd. and ors. reported in 2013(1) GLH 477 to contend that once a cooperative society is registered Page 1 of 2 C/LPA/1237/2014 ORDER under the Gujarat Cooperative Societies Act merges with a multi State cooperative society, proceedings under section 96 of the Gujarat Cooperative Society Act would no longer be competent.
Notice returnable on 22.12.2014.
(AKIL KURESHI, J.) (VIPUL M. PANCHOLI, J.) raghu Page 2 of 2