CENTRAL WAREHOUSING CORPORATION EMPLOYEES COOPERATIVE SOCIETY LTD., Vs. JOINT SECRETARY TO THE GOVERNMENT OF INDIA

JUDGEMENT

(1.) While considering matters relating to the interpretation of Sec. 60 of the Multi-State Co-operative Societies Act, 2002 ('the MS Co-operative Societies Act'), a Single Judge of this Court, by order dtd. 8/11/2023 in these writ petitions, observed as under:

(2.) On account of the observations in paragraph 6 of the order to the effect that it would be appropriate to constitute a larger bench of this Court, by letter dtd. 2/10/2024, learned counsel for the Central Warehousing Corporation requested that a Full Bench be constituted to decide the matter. Pursuant to the administrative order dtd. 10/2/2026 of the Hon'ble Chief Justice, the present Bench was constituted.

(3.) The question of law arising for consideration in view of the perceived inconsistency between the judgments referenced in the above extracted order may be framed as under: