REGENT COMPUTRONICS PVT. LTD.

Madhavnagar Cooperative Housing Society Limited And Another Appellant

V/S

Joint Registrar And Member, Board Of Nominees, Surat And Others Respondents

Referred Judgements :-

DAMAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
STATE OF UTTAR PRADESH VS. C O D CHHEOKI EMPLOYEES COOPERATIVE SOCIETY LIMITED [REFERRED TO]
ZOROASTRIAN CO OPERATIVE HOUSING SOCIETY LTD VS. DISTRICT REGISTRAR CO OPERATIVE SOCIETIES [REFERRED TO]
UTTAR BHARTIYA NAGAR CO OPERATIVE HOUSING SOCIETY LIMITED VS. STATE OF GUJARAT [REFERRED TO]
SARJAN CO OPERATIVE HOUSING SOCIETY LTD VS. SURAT MUNICIPAL CORPORATION [REFERRED TO]
N E MERCHANT VS. STATE OF MAHARASHTRA [REFERRED TO]
KARVENAGAR SAHAKARI GRIHA RACHANA SANSTHA MARYADIT VS. STATE OF MAHARASHTRA [REFERRED TO]
AMBICA NAGAR CO-OP HOUSING SOCIETY LTD VS. STATE OF GUJARAT [REFERRED TO]

JUDGEMENT

(1.) By this writ-application under Article 226 of the Constitution of India, the writ-applicants have prayed for the following reliefs:

(2.) The facts giving rise to this writ-application may be summarised as under :

(3.) The writ-applicant no.1 is a society registered under the provisions of the Gujarat Cooperative Societies Act, 1961. The writ-applicant no.2 is the Chairman of the Society. One Niranjanaben Manubhai Patel was the member of the Society. She was the owner of the Bungalow No.40 in the Society. Niranjanaben decided to sell her Bungalow No.40 to the respondent no.2 herein, namely, Shri Pankaj A.Karnavat.

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MADHAVNAGAR COOPERATIVE HOUSING SOCIETY LIMITED & ANOTHER Vs. JOINT REGISTRAR AND MEMBER, BOARD OF NOMINEES, SURAT & OTHERS

Referred Judgements :-

JUDGEMENT

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