LAXMAN THAUSAHEB THORAT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) ON application of the Petitioners' Advocate, respondent no. 5 deleted.

(2.) THIS matter can be disposed of at the stage of admission Rule, mr. Patil on behalf of respondents No. 1 to 4 waive service. Rule taken up for hearing forthwith.

(3.) WE are informed that fresh elections to the Board of Directors of original respondent No. 5 (since deleted) have already taken place. The results have been declared at the Annual General Meeting and thereafter a new Chairman and Vice-Chairman have been elected. In view of this, the show cause notice issued under Section 78 of the Act pertaining to the previous committee will not survive. For that limited reason, rule is made absolute in terms of prayer (a) (ii ). Parties to bear their respective costs. Rule made absolute.