(1.) The issues involved in both the writ petitions being common, both the writ petitions are heard together and are being disposed of by this common CAV judgment. Special Civil Application No.10405 of 2020 is treated as the lead matter and the facts are derived from the said writ petition.
(2.) By this petition under Article 226 of the Constitution of India, the petitioners have, inter alia, prayed for quashing and setting aside the order dated 24.8.2020 passed by the Registrar, Cooperative Societies, i.e. the respondent No.2 (hereinafter referred to as 'the Registrar') under sub-section (2) of Section 80 of the Gujarat Cooperative Societies Act, 1961 (hereinafter referred to as the 'Act of 1961'), nominating respondent Nos.6 and 7 as the representatives of the State Government in Surat District Milk Producers Union Ltd., i.e. the respondent No.4 (hereinafter referred to as 'the Union').
(3.) Tersely stated are the facts as discernible from the record:-
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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