NEETA RATNAKAR SALUNKE (PATIL) Vs. DEPUTY REGISTRAR CO-OPERATIVE SOCIETIES, NASHIK TALUKA, DISTRICT NASHIK

JUDGEMENT

(1.) Rule. Mr.Kankal, learned AGP waives service for the respondent nos.1 & 3. The respondent no.2 is in liquidation. The petition is heard finally.

(2.) By this petition filed under Article 227 of the Constitution of India, the petitioners have impugned the order and judgment dated 19th October 2015 passed by the Divisional Joint Registrar, Nashik Division, Nashik rejecting the revision application filed by the petitioners and also the impugned order dated 12th April 2013 passed by the Deputy Registrar Co-operative Societies, Nashik imposing the condition of deposit of 50% of the alleged dues while granting leave to implead the liquidator in pending dispute filed by the petitioners against Nashik Cooperative Credit and Capital Society Limited who was the lender and admittedly was in liquidation.

(3.) The petitioners had applied for leave under Section 107 of the Maharashtra Cooperative Societies Act, 1960 (for short "the said Act") before the Deputy Registrar, Nashik. Learned Deputy Registrar passed an order dated 12th April 2013 and imposed condition against the petitioners to deposit 50% of the alleged dues while granting leave to implead the liquidator in the dispute before the Co-operative Court, Nashik. The revision application filed by the petitioners came to be dismissed by the Divisional Joint Registrar, Nashik by an order dated 19th October 2015.