HASAN ALI SHAIKH Vs. SANDIPAN MATE

JUDGEMENT

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

(2.) The Petitioner has challenged the orders passed by the Respondent No.1 - the Assistant Deputy Registrar, Co-operative Society dtd. 3/11/2022 and the communication addressed to Respondent No.5 by the Respondent No.1dtd. 10/1/2023 and the show cause notice dtd. 16/1/2023.

(3.) Having heard the learned Counsel for the parties, we are of the opinion that the dispute that is sought to be presented before us is a dispute within a Co-operative Housing Society between its members and therefore it is a dispute within the term of Sec. 91 of the Maharashtra Co-operative Societies Act, 1960 which will have to be appropriately adjudicated upon by the Co-operative Court under the said Act. This is also so as various disputed questions of fact have arisen regarding validity or otherwise of the Annual General Meeting.