ALPABEN SHRENIKBHAI SHAH Vs. NARENDRA MAGANLAL PATEL

JUDGEMENT

(1.) Heard learned Senior Advocate Mr. R.S. Sanjanwala for learned advocate Ms. Archana R. Acharya for the petitioner and learned advocate Mr.Baiju Joshi for respondent no.1.

(2.) By this petition, the petitioner has challenged the legality, validity and propriety of the common order dtd. 12/1/2022 passed below applications Exh.1 and 2 by the Gujarat State Cooperative Tribunal (For short "the Tribunal") in Misc. Application No. 71 of 2021 filed by respondent no.1.

(3.) In 2021, Respondent no.1 filed two applications along with the appeal challenging the judgment and order dtd. 14/8/2012 passed by the Board of Nominees in Lavad Case No.204 of 2008 filed by one Shrenikkumar Champaklal Shah. One application was filed seeking leave to appeal against the order dtd. 14/8/2012 and another application was filed for condonation of delay.