KUMBHARGAON VIVIDH KARYAKARI SAHAKARI SEVA SOCIETY LIMITED Vs. ASSISTANT REGISTRAR CO OP SOCIETIES PATAN

JUDGEMENT

(1.) RULE returnable forthwith. Respondents through respective advocates waive service. By consent rule deemed to be on todays board for final hearing, called out and heard.

(2.) BY this writ petition, the petitioner impugns an Order of the Assistant Registrar, Co-operative Societies, Patan, dated 19th August, 1992, by which the fourth respondent has been granted registration as a multi-purpose co-operative society.

(3.) THE petitioner is a registered multi-purpose co-operative society, and is carrying on its business within the area of village Kumbhargaon, Taluka Patan, District Satara.