CONSULATE GENERAL OF SWITZERLAND Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned Counsel for the parties.

(2.) This is an Interim Application taken out in the pending Writ Petition. The Writ Petition seeks following prayers :-

(3.) The Petitioner is a member of Damodar Bhuvan Premises Co-operative Housing Society Ltd. The Petitioner, by way of this Petition, raised certain grievances regarding the functioning of this Housing Society. By order dtd. 21/3/2022 under Sec. 77(A)(b-1) of the Maharashtra Co-operative Societies Act, 1960. The Deputy Registrar of the Co-operative Societies has appointed an Administrator on the said Co-operative Society in place of the Managing Body. The Administrator is also directed to conduct the elections of the Managing Committee of the Society within six months.