AKBAR MULLA Vs. STATE OF GOA

JUDGEMENT

(1.) HEARD Mr. Sardessai, learned Counsel appearing on behalf of the petitioners and Mr. Rodrigues, learned Additional Government Advocate appearing on behalf of the respondents.

(2.) RULE . Rule made returnable and heard forthwith.

(3.) BY this petition, the petitioners have challenged the Summons dated 18/07/2013 issued by the respondent no. 2, under Section 82 of the Goa Co -operative Societies Act, 2001 (the Act, for short), directing the petitioners and others to appear before the respondent no. 3 in person or by a pleader or duly authorized person to answer all material questions relating to the matter, as mentioned in the said Summons, on 31/07/2013 at 3.00 p.m. and the order dated 15/11/2013 whereby the preliminary objections raised by the petitioners to the proceedings under Section 82 of the Act were rejected. The petitioners have prayed to declare that the the said proceedings under Section 82 of the Act are null and void and to be treated as dropped.