NATWARLAL PITAMBARDAR PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) All the petitions being interconnected with each other, were heard together with the consent of the learned advocates appearing for the parties and hence this common order is being passed.

(2.) Special Civil Application No. 19715 of 2015 was filed by Natwarlal Pitambardas Patel and 8 others on 26.11.2015, apprehending that the respondent-State Authorities would nominate/appoint the Directors in the Board of Directors of Mehsana District Central Co-operative Bank Limited (hereinafter referred to as "the Bank"). Hence, following prayers were sought:

(3.) It appears that initially there was no interim order passed by the Court and the Custodian had scheduled to hold election of the Chairman and the Vice Chairman of the Managing Committee of the respondent Bank on 29.12.2015. The petitioners therefore had moved the Civil Application No. 13447 of 2015, seeking an interim relief. The Single Bench on 28.12.2015 passed the following order: