VIPULBHAI M. CHAUDHARY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE petitioner, the Chairperson of Respondent No. 3 -Gujarat Co -operative Milk Marketing Federation Limited, Anand, has challenged the action of the Managing Director of the respondent Federation, of calling the meeting of the Board of Directors on 26.10.2013 to consider the No Confidence Motion moved by the majority of the Board of Directors against him, and all subsequent actions, including passing of the said No Confidence Motion on 05.12.2013 and his consequential removal from the said post.

(2.) TAKING into consideration the above principal contention and the decision of this Court in the case of Babubhai Kalidas Patel (supra), while issuing Notice on 25.10.2013, this Court had granted stay in favour of the petitioner in terms of Para -15(E) of the petition. The said para reads as under.

(3.) BEING aggrieved, the contesting respondents had filed Letters Patent Appeals No. 1413 of 2013 and cognate matters. Those Appeals were admitted vide order dated 04.12.2013 and the stay order granted by this Court on 29.11.2013 in terms of Para -15(E) of the petition was modified as under.