SABARKANTHA CENTRAL COOPERATIVE BANK LTD Vs. REGISTRAR

JUDGEMENT

(1.) THIS petition has been preferred with a basic grievance that despite the Judgment and Order made by this Court quashing and setting aside the Circulars issued by the Registrar, respondent No. 1, in relation to fixation of priority of the creditors and disbursement of the funds as per directions of the Registrar, the Liquidator, respondent No. 2, is persisting with disbursing the funds in accordance with Circular / Oral Instructions issued by the Registrar. On 23rd April, 2007 the Court issued Notice making it returnable on 8th May, 2007.

(2.) THEREAFTER, the respondents have put in appearance and respondent No. 2 has filed an Affidavit dated 11th July, 2007 sworn by the then Liquidator, Shri Amrutbhai Punjabhai Patel. In paragraph No. 5 and in paragraph No. 7 of the said Affidavit-in-reply, the following averments have been made:

(3.) HENCE, on 09. 10. 2007, the following order came to be made by the Court.