SHAH NAWAZ HUSSEIN Vs. ASST. REGISTRAR

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) The question arises for consideration is, whether the 'dispute' referred to the Registrar for its adjudication was touching the management and/or business of the Society within the meaning of Sec. 83(2) of the Goa Co-operative Societies Act, 2001.

(3.) The Assistant Registrar declined to entertain the dispute vide order dtd. 21/4/2021.