STATE TRANSPORT EMPLOYEES CO-OPERATIVE CREDIT AND THRIFT SOCIETY LIMITED Vs. BHAVESHBHAI BHAGWATIPRASAD BHATT

JUDGEMENT

(1.) Heard learned advocate Mr.Dipen Desai for the petitioner.

(2.) What is prayed in this petition by the petitioner Co- operative Society is to set aside proceedings of the Lavad Suit, further to set aside the order dtd. 24/8/2021 passed by the Board of Nominees in the Lavad Suit.

(3.) It appears that Lavad Suit No.217 of 2021 came to be filed by one of the members of the petitioner Society. The prayer was to declare the agenda dtd. 18/8/2021 of the managing committee meeting to be convened on 26/8/2021. As per the said agenda, the managing committee was inter alia to discuss about the holding of elections to the managing committee. As per the impugned order dtd. 24/8/2021, the Joint Registrar and the Board of Nominees, Mehsana stayed the agenda to restrain the managing committee from proceeding therewith of taking decision in respect of the agenda item.