NATPUR COOPERATIVE BANK LTD Vs. MANISHA PANKAJKUMAR SONI

JUDGEMENT

(1.) This group of petitions under Article227 of the Constitution of India has been preferred, challenging the common judgment dated 24.12.2014, passed by the Gujarat Cooperative Tribunal ("the Tribunal", for short) in Appeal No.129/2010 and connected appeals, as described on pages12 to 87 of the paperbook, in different Lavad Suits filed by the petitioner herein (who is also the petitioner in the other petitions), whereby the judgments of the Board of Nominees passed in the above Lavad Suits have been quashed and set aside.

(2.) The petitioner is the Liquidator appointed for the Natpur Cooperative Bank Limited, which is a cooperative society established under the Gujarat Cooperative Societies Act, 1961 ("the Act", for short) and is presently under liquidation.

(3.) Briefly stated, the facts emerging from the present petitions are as follows :