REGENT COMPUTRONICS PVT. LTD.

AJIT RAMCHANDRA INAMDAR Appellant

V/S

DIVISIONAL JOINT REGISTRAR Respondents

Referred Judgements :-

DAYAWATI VS. INDERJIT [REFERRED TO]
LAXMI AND COMPANY VS. ANANT R DESHP NDE [REFERRED TO]
PASUPULETI VENKATESWARLU VS. MOTOR AND GENERAL TRADERS [REFERRED TO]
HASMAT RAI VS. RAGHUNATH PRASAD [REFERRED TO]
VARIETY EMPORIUM VS. V R M MOHAMMAD IBRAHIM NAINA [REFERRED TO]
GOVIND VS. JEETSINGH [REFERRED TO]
RAMESH KUMAR VS. KESHO RAM [REFERRED TO]
LAXMI COOPERATIVE HOUSING SOCIETY LIMITED VS. KANTILAL CHAMPAKLAL KOTHARI [REFERRED TO]
R B RAJPUT VS. HIRALAL BHAGWANDAS RAJPUT [REFERRED TO]
HARISH G BULCHANDANI VS. SUBHASH MANCHARLAL ARORA [REFERRED TO]
WADALA SHRI RAM INDUSTRIAL PREMISES CO OPERATIVE SOCIETY LIMITED VS. KOTECHA AND COMPANY [REFERRED TO]

JUDGEMENT

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

(2.) This petition, filed under Article 227 of the Constitution of India, is directed against the Order dated 3.5.2008, passed in revision application under section 154 of the Maharashtra Co-operative Societies Act, 1960 ("the M.C.S. Act" for short) by the Divisional Joint Registrar, Pune Division Pune, whereby the order dated 24.3.2006 passed by the Deputy Registrar, Co-operative Societies, Pune City (the Revisional Authority) came to be set aside.

(3.) The facts, in nutshell, are that originally Late Shri Ramchandra G. Inamdar, father of the petitioner and respondent No. 4, was the member of the Girija Co-operative Housing Society Ltd. (respondent No. 3) ("the Hsg. Society" for short). Mr. Ramchandra and Mr. Anil, thus, became the members of the Co-operative Society.

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AJIT RAMCHANDRA INAMDAR Vs. DIVISIONAL JOINT REGISTRAR

Referred Judgements :-

JUDGEMENT

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