REGENT COMPUTRONICS PVT. LTD.

Ganpat Gaonkar Appellant

V/S

STATE OF GOA Respondents

Referred Judgements :-

RAVANNA SUBANNA VS. G S KAGGEER APPA [REFERRED TO]
SAKHAWANT ALL VS. STATE OF ORISSA [REFERRED TO]
D P CHADHA VS. TRIYUGI NARAIN MISHRA [REFERRED TO]
SHIBU SOREN VS. DAYANAND SAHAY [REFERRED TO]
RAM BALI VS. STATE OF UTTAR PRADESH [REFERRED TO]
JAYA BACHCHAN VS. UNION OF INDIA [REFERRED TO]
JAGVIR SINGH VS. STATE OF DELHI ADMN [REFERRED TO]
AMOL ALIAS AMOLKUMAR GAJANAN NAIK VS. DIRECTOR OF MUNICIPAL ADMINISTRATION GOA [REFERRED TO]
MURLIDHAR BHAULAL MALU VS. SUDHAKAR HONAJI PATIL [REFERRED TO]
MAHADEO VS. SHANTIBHAI [REFERRED TO]
STATE ELECTION COMMISSIONER, BIHAR PATNA & OTHERS VS. JANAKDHARI PRASAD AND OTHERS [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. Deepak Gaonkar for the Petitioner and Mr. Manish Salkar, Government Advocate for the Respondents.

(2.) The challenge in this Petition is mainly to the order dated 10th January 2019, made by the Assistant Registrar of Co-operative Societies, Bicholim, disqualifying the Petitioner to continue as the Director on the Board of Directors of Sattari Taluka Farmers Service Co-operative Society Ltd. (Society), by invoking the provisions of Section 60(i)(e) and Section 59(11) of the Goa Co-operative Societies Act, 2001 (said Act).

(3.) The Petitioner, by amending the Petition has also challenged the inquiry report dated 15th May 2018 submitted by the Senior Auditor/Inspector, which report has been taken into consideration by the Assistant Registrar whilst making the impugned order dated 10th January 2019.

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GANPAT GAONKAR Vs. STATE OF GOA

Referred Judgements :-

JUDGEMENT

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