NITINBHAI PRATAPBHAI CHAUDHARY Vs. ELECTION OFFICER/ MANAGER, SHRI ARBUDA CO-OPERATIVE CREDIT SOCIETY LIMITED

JUDGEMENT

(1.) Heard learned advocate Mr. Dipen Desai for the petitioner and learned advocate Mr. Ashish Shah, who appears on caveat for respondent No.1.

(2.) At the outset, learned advocate Mr. Desai submitted under instructions that the petitioner is not pressing this petition if the Board of Nominees is directed to decide the Lavad Suit No. 267 of 2022 filed by the petitioner under Sec. 96 of the Gujarat Co-operative Societies Act,1961 challenging the election held on 11/12/2022 by the respondent No.1.

(3.) Learned advocate Mr. Shah for the respondent No.1 does not object to such request.