IVO ALMEIDA COUTINHO Vs. P M NAIK

JUDGEMENT

(1.) Heard Mr. D. Pangam, learned Advocate for the petitioners, Mr. S. S. Kantak, learned Advocate General for the respondent nos. 1 and 2, Mr. D. Lawande, learned Advocate for respondent nos. 3 to 7 and Mr. A. N. S. Nadkarni, learned Senior Advocate for respondent no.8.

(2.) Rule. By consent of the learned Counsel for the parties, heard forthwith.

(3.) Briefly, the case of the petitioners is as follows:- Respondent no. 8 Bank is a Co-operative Society registered under the Goa Co-operative Societies Act, 2001 ( the Act for short). Initially the society was registered under the Maharashtra Co-operative Societies Act, 1960 as applicable to the State of Goa and after coming into force of the Act, respondent no. 8 continues to be a Co-operative Society registered under the Act.