REGENT COMPUTRONICS PVT. LTD.

CHANDRAPUR ZILLA SAHAKARI KRUSHI AND GRAMIN BAHUUDESHIYA DEVELOPMENT BANK LIMITED Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

R.V.GAMING BOARD FOR GREAT BRITAIN,EX. P. BENAIM AND KHAIDA [REFERRED TO]
PEARLBERG V. VARTY [REFERRED TO]
UNION TERRITORY OF PONDICHERRY V. P.V.SURESH [REFERRED TO]
DEPUTY SECRETARY TO THE GOVT. OF ASSAM,PANCHAYAT AND COMMUNITY DEV. DEPT. V. MOYING CH. PEGU [REFERRED TO]
COMISSIONER OF POLICE BOMBAY VS. GORDHANDAS BHANJI [REFERRED TO]
MAHADAYAL PREMCHANDRA VS. COMMERCIAL TAX OFFICER CALCUTTA AND AN [REFERRED TO]
PURTABPORE CO LIMITED VS. CANE COMMISSIONER OF BIHAR [REFERRED TO]
ORIENT PAPER MILLS LIMITED VS. UNION OF INDIA [REFERRED TO]
LIBERTY OIL MILLS VS. UNION OF INDIA [REFERRED TO]
HARIBHAUDAGDUTANDALE VS. INDUSTRIAL COOPERATIVE ASSOCIATION LIMITED [REFERRED TO]
MAHASUKHLAL NANDLAL DOSHI VS. STATE OF GUJARAT [REFERRED TO]
PHALTAN SHAHAKARI SAKHAR KARKHANA LTD VS. STATE OF MAHARASHTRA [REFERRED TO]
YESHWANT BANDHKAM MAJUR SAHAKARI SOCIETY LIMITED VS. ASSISTANT REGISTRAR OF CO OP SOCIETIES [REFERRED TO]

JUDGEMENT

(1.) RULE. Rule returnable forthwith. Heard finally by consent of parties.

(2.) HEARD Mr. Madkholkar, learned counsel, for the appellant and Mr. Gawai, learned Govt. Pleader, for respondents No. 1 to 3.

(3.) BY these Letters Patent Appeals filed under clause 15 of Letters Patent, the impugned order dated 16-1-2003 passed by the learned single Judge dismissing the writ petitions filed by the appellants and confirming the order passed by respondent No. 3 directing liquidation of the banks in question by passing interim order under Section 102 (1) (c) (iv) of the Maharashtra Co-operative Societies Act, 1960 (for short, 'the Act') is under challenge. In all these appeals, common and identical questions of facts and law are involved and, as such, they are heard together and are being disposed of by this common judgments.

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CHANDRAPUR ZILLA SAHAKARI KRUSHI AND GRAMIN BAHUUDESHIYA DEVELOPMENT BANK LTD Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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