LOK CENTRE CORPORATE PARK PREMISES CO-OPERATIVE SOCIETY LIMITED Vs. LOK HOUSING & CONSTRUCTIONS LTD.

JUDGEMENT

(1.) Heard Mr. Rajeshwar, learned counsel for the petitioners and Mr. Mali, learned AGP for respondent Nos.2 and 3.

(2.) None has appeared for respondent No.1 though served.

(3.) This petition has been filed under Article 227 of the Constitution of India for quashing of order dated 06.07.2005 passed by the Divisional Joint Registrar of Co-operative Societies, Mumbai Division, Mumbai in Application No.17 of 2005 filed by respondent No.1 by de-registering the petitioner i.e. Lok Centre Corporate Park Premises Co-operative Society Limited.