REGENT COMPUTRONICS PVT. LTD.

Uday B.Prabhu Appellant

V/S

STATE OF GOA Respondents

Referred Judgements :-

TAYLOR VS. TAYLOR [REFERRED TO]
JOHN VS. REES [REFERRED TO]
RAVI S.NAIK: SANJAY BANDEKAR VS. UNION OF INDIA [REFERRED TO]
STATE OF UTTAR PRADESH VS. SINGHARA SINGH [REFERRED TO]
A K KRAIPAK VS. UNION OF INDIA [REFERRED TO]
S L KAPOOR VS. JAGMOHAN [REFERRED TO]
STATE OF MAHARASHTRA VS. KARVANAGAR SAHKARI GRIHA RACHANA SANSTHA MARYADIT [REFERRED TO]
CANARA BANK VS. DEBASIS DAS [REFERRED TO]
BACHAN SINGH VS. UNION OF INDIA [REFERRED TO]
PRAKASH RATAN SINHA VS. STATE OF BIHAR [REFERRED TO]
IVO ALMEIDA COUTINHO VS. P M NAIK [REFERRED TO]
LT GEN MANOMOY GANGULY, VSM VS. UNION OF INDIA AND OTHERS [REFERRED TO]

JUDGEMENT

(1.) Heard Mr.V. Naik for the Petitioner and Mr.D.J. Pangam, learned Advocate General with Ms Maria Correia, learned Addl. Govt. Advocate for Respondents No.1 and 2.

(2.) Rule. The rule is made returnable immediately with the consent of and at the request of the learned Counsel for the parties.

(3.) The Petitioner challenges the order dtd. 8/9/2023, purporting to disqualify or disable the Petitioner as a Director of the Goa State Co-operative Union Ltd. (Union) in the purported exercise of powers Sec. 68 of the Goa Co-operative Societies Act, 2001 (said Act) on the eve of consideration of a no-confidence motion against the Chairperson of the Union, scheduled to be held on 11/9/2023 at 3.30 p.m.

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UDAY B.PRABHU Vs. STATE OF GOA

Referred Judgements :-

JUDGEMENT

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