KARAN VISHNU KHANDELWAL Vs. HONOURABLE CHAIRMAN/SECRETARY VAIKUNTH (ANDHERI) COOPERATIVE HOUSING SOCIETY LTD

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent of the parties, taken up for hearing forthwith.

(2.) This petition under Article 227 of the constitution of India takes exception to order passed in revision by the Revisional Joint Registrar Co-operative Societies, Mumbai Division Mumbai, by which the revision application filed by the Petitioner was dismissed by confirming the order dtd. 8/2/2021 passed by the Deputy Registrar Cooperative Societies under Sec. 23 (2) of the Maharashtra Cooperative Societies Act, 1960.

(3.) In brief facts of the case are as under: