RAMDAS DNYANDEO GHAVATE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard both the sides for a while.

(2.) The issue is as to if the appointment of the respondent no.4 as a liquidator has come to an end by the efflux of the statutory period as contemplated under Sec. 109 of the Maharashtra Co-operative Societies Act, 1960 [for short 'the Act"].

(3.) It is being brought to the notice that this liquidation process has commenced way back in the year 2005 and still has not been taken to the logical end. The liquidator has been changed from time to time. The incumbent has been appointed in the year 2016.