SHANKERBAG CO OPERATIVE HOUSING SOCIETY LIMITED Vs. KUMARI SAROJBEN MAGANBHAI BY HER NEXT FRIEND MAGAN

JUDGEMENT

(1.) The appellant in this group of three appeals has invoked the aids of the provisions of Section 96 of the Civil Procedure Code ('Code for short hereinafter).

(2.) Since a group of these three appeals arise out of a common judgment and raise identical questions with the consent of the learned Counsels for the parties they are being disposed of by this common judgment.

(3.) The sole question which is posed for consideration before this Court in this group of three appeals is: Whether an act of taking deposits by a co-operative society would be an act of business of the defendant-co-operative society and if yes whether a notice under Section 167 of the Gujarat Co-operative Societies Act ('Act for short hereinafter) is mandatory