REGENT COMPUTRONICS PVT. LTD.

PRADEEP KUMAR Appellant

V/S

Co-Operative Tribunal U. P. Respondents

Referred Judgements :-

NEW OKHLA INDUSTRIAL DEVELOPMENT AUTHORITY AND ANOTHER VS. ARVIND SONKAR [REFERRED TO]
PARMESHWARI PRASAD GUPTA VS. UNION OF INDIA [REFERRED TO]
A K ROY VS. STATE OF PUNJAB [REFERRED TO]
STATE OF MIZORAM VS. BIAKCHHAWNA [REFERRED TO]
K SHANTHARAJ VS. M L NAGARAJ [REFERRED TO]
MYURDHWAJ COOPERATIVE GROUP HOUSING SOCIETY LIMITED VS. PRESIDING OFFICER DELHI COOPERATIVE TRIBUNAL [REFERRED TO]
JT RAGISTRAR OF COOPERATIVE SOCIETIES KERALA VS. T A KUTTAPPAN [REFERRED TO]
HARYANA FINANCIAL CORPORATION VS. JAGDAMBA OIL MILLS [REFERRED TO]
DELHI ADMINISTRATION VS. MANOHAR LAL [REFERRED TO]
BHAVNAGAR UNIVERSITY VS. PALITANA SUGAR MILL PRIVATE LIMITED [REFERRED TO]
HIGH COURT OF JUDICATURE FOR RAJASHTAN VS. P P SINGH [REFERRED TO]
CLAUDE LILA PARULEKAR VS. SAKAL PAPERS P LTD [REFERRED TO]
MAHARASHTRA STATE MINING CORPORATION VS. SUNIL [REFERRED TO]
A JITENDERNATH VS. JUBILEE HILLS COOP HOUSE BLD SOC [REFERRED TO]
RAM RAKHI VS. UNION OF INDIA [REFERRED TO]
NALINI MAHAJAN VS. DIRECTOR OF INCOME TAX INV [REFERRED TO]
SUNIL VS. MAHARASHTRA STATE MINING CORPORATION [REFERRED TO]
HANSA V. GANDHI VS. DEEP SHANKAR ROY [REFERRED TO]
NATIONAL INSTITUTE OF TECHNOLOGY AND ORS. VS. PANNALAL CHOUDHURY AND ORS. [REFERRED TO]
MODERN DENTAL COLLEGE AND RESEARCH CENTRE VS. STATE OF MADHYA PRADESH [REFERRED TO]

JUDGEMENT

(1.) This is a batch of 24 petitions preferred under Article 226 of the Constitution of India assailing the order dtd. 27/1/2014 passed by the Co-operative Tribunal, Uttar Pradesh whereby the award passed by the Arbitrator in proceedings under Sec. 70 of the U.P. Co-operative Societies Act, 1965 (hereinafter referred to as the Act of 1965) has been affirmed.

(2.) The issue involved in the aforesaid 24 petitions is common and is based, by and large, on almost similar facts and the issue of law involved in all petitions is same, hence, all petitions were connected and were heard together and are being decided by this common judgment.

(3.) To put the controversy in a perspective, the Court shall be considering the facts from the leading petition bearing No.1001289 (M/S) of 2014 alongwith W.P. bearing No. 1003095 (MS) of 2014. However, the submissions of the respective counsel for the parties which are almost the same in all petitions have been noticed and wherever necessary facts of the other petitions is required it will also be noticed at the appropriate place.

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PRADEEP KUMAR Vs. CO-OPERATIVE TRIBUNAL U. P.

Referred Judgements :-

JUDGEMENT

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