VADHASAR DUDH UTPADAK SAHAKARI MANDLI LIMITED Vs. MOMAIPURA MAHILA DUDH UTPADAK SAHAKARI MANDLI LIMITED

JUDGEMENT

(1.) Learned advocate for the appellant seeks leave of the Court to delete respondent No.4. Permission to delete respondent No.4 is granted since it is a formal party.

(2.) Admit. By consent of learned advocates appearing for the parties, present appeal is taken up for final disposal.

(3.) By way of present appeal under Clause 15 of the Letters Patent, Vadhasar Dudh Utpadak Sahakari Mandli Limited, who is original respondent No.2 in Special Civil Application No.16443 of 2020 has challenged the CAV judgment dtd. 30/9/2022 passed by the learned Single Judge in six different writ petitions. By the said decision, the learned Single Judge has quashed and set aside the orders passed by the appellate authority by which registration of respondent No.1 society was cancelled. By the said order passed in Appeal No.53 of 2019, registration No.NDHN/01/K/115/2019 of respondent No.1 came to be quashed and set aside. The effect of the order of learned Single Judge would be the aforesaid registration number would come in existence qua respondent No.1 society.