NORBERT JOSEPH RODRIGUES Vs. DIVISIONAL REGISTRAR JOINT REGISTRAR

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and, with the consent of the learned Counsel for the parties, heard finally.

(2.) The petitioner takes exception to a judgment and order dtd. 8/7/2022 passed by Divisional Joint Registrar, Co- operative Societies, Mumbai, in Revision Application No.69 of 2021, whereby the revision application preferred by respondent Nos.2 to 5 came to be partly allowed and the order of disqualification of the then office bearers of Shivkrupa Co- operative CHS Ltd. for the period of four years passed by the Assistant Registrar, Co-operative Society, under Sec. 75(5) of the Maharashtra Co-operative Societies Act, 1960 ("the Act, 1960"), came to be set aside.

(3.) The petition arises in the backdrop of the following facts: