DIPAKBHAI PRAHALADBHAI PATEL Vs. RAMESHBHAI TRIBHOVANBHAI PATEL

JUDGEMENT

(1.) By the present petition filed under Article 226 of the Constitution of India, the petitioners have challenged the order dated

(2.) 9.2015 passed by the Board of Nominee, below application mark 48 in Lavad Suit No.179 of 2015. 2. The respondent No.1 has filed Lavad Suit No.179 of 2015 initially against the Election Officer/ In -charge Manager of Mehsana District Central Co -operative Bank Ltd. and the grievance voiced in such suit is as regards election of delegates from amongst the members of the said Bank. In such suit, the petitioners and other persons were subsequently joined as defendants.

(3.) The petitioners then preferred application Mark 48 on 24.8.2015, stating that the suit is time barred and does not disclose cause of action and the suit be ordered to be rejected by framing issues on above points. The Board of Nominee has rejected such application by impugned order dated 2.9.2015.