JANAKALYAN SAHAKARI BANK LTD Vs. SHIVAJI PAHINKAR

JUDGEMENT

(1.) Rule. Learned A.G.P. waives notice for respondent Nos. 1, 2 and 6, Mr.Hakani waives notice for respondent No.3, Mr.Gandhi waives notice for respondent Nos. 4 and 5.

(2.) By consent of parties, rule made returnable forthwith. By this petition under Articles 226 and 227 of Constitution of India, petitioner is challenging an order passed by the Divisional Joint Registrar, Coop.Societies, confirming that of the Assistant Registrar of Coop.Societies, Mumbai Division.

(3.) The Divisional Joint Registrar by the order under challenge has, upon an application for condonation of delay filed by the petitioner, not only refused to condone the delay in filing of revision application before him but also upheld the order of Assistant Registrar on merits.