DATTA DIGAMBAR SAHAKARI DOODHA VYAVASAYIK SANSTHA LIMITED Vs. PHALTAN TALUKA SAHAKARI DOODHA PURAVATHA SANGH LIMITED PHALTAN

JUDGEMENT

(1.) HEARD Shri Singhvi for the petitioners and Shri Dharmadhikari for the respondent.

(2.) HAVING regard to the nature of the controversy, and the urgency of the reliefs claimed, this petition has to be disposed of at the stage of admission itself. Hence, Rule. By consent, rule made returnable forthwith. Heard Counsel.

(3.) THE 15 petitioners are the primary societies and the respondent-Sangh is the Taluka Federation (for short, the Sangh ). The petition is by the 15 societies, who are desperately trying to become the members of the respondent-Sangh. However, in view of the forth coming elections, the Sangh wants to somehow deny the benefits of membership to the petitioners, as will be evident from the facts mentioned below.