PRAKASH DHONDIBA PAWAR Vs. STATE OF MAH.

JUDGEMENT

(1.) Not on board. At the request of Mr. Kanetkar, taken up in the production board.

(2.) Heard Mr. Kanetkar, learned Counsel for the petitioner and Mr. Kankal, learned A.G.P, for respondents No.1 to 3 and 6.

(3.) This Petition takes exception to the order dated 15th November, 2018 passed by respondent No.3, Assistant Registrar Co-operative Societies, Vadgaon Maval, District Pune as also the order dated 22 nd November, 2018 passed by respondent No.2-Divisional Joint Registrar, Co-operative Societies Pune. By order dated 15th November, 2018, respondent No.3 declared the petitioner herein disqualified as per section 73 C A of the Maharashtra Co- operative Societies Act , 1960 (for short 'Act') and ceased to be Director of respondent No.4 herein-Maval Taluka Sahakari Kharedi Vikri Sangh Maryadit Khadakala, Kamshet, Taluka Maval, District Pune. Aggrieved by that decision, the petitioner preferred appeal before 2 nd respondent herein-Divisional Joint Registrar Co-operative Societies Pune. By order dated 20th November, 2018, 2nd respondent adjourned hearing of the stay application to 22nd November, 2018. By the impugned order dated 22nd November, 2018, respondent No.2 adjourned hearing of stay application to 28th November, 2018.