SHANTILAL JINABHAI GANDHI Vs. LIQUIDATOR SARDAR NAGRIK CO

JUDGEMENT

(1.) Heard learned advocate Mr. G.M.Joshi for the petitioner and learned advocate Mr.B.S.Patel, for the respondent No.3Sardar Nagrik Cooperative Bank Limited, subsequently added as party. Learned advocate Mr. H.D.Vasavda filed appearance for respondent No.1 liquidator.

(2.) This Petition Was Filed When Sardar Nagrik Cooperative Bank Limited was under liquidation and its accounts were controlled by respondent No.1liquidator. The petitioner challenged the action of recovery of Rs. 85,463.45/- initiated by respondent No.1liquidator by passing order under Section 110(1)(h) of the Gujarat Cooperative Societies Act, 1961.

(3.) The Petition Did Not Culminate In The Final Decision And Remained pending. It appears that during the pendency of the present petition, the Sardar Nagrik Cooperative Bank Limitedin liquidationcame to be revived and started functioning. This material development was pointed out by learned advocate for the petitioner to the Court as recorded in order dated 28.06.2017.