KUNTINATH APPANNA NILAPGOL Vs. GADHINGLAJTALUKA AHAKARI SAKHARKARKHANA LTD

JUDGEMENT

(1.) RULE , Returnable forthwith.

(2.) MR. Nargolkar, the Learned Asstt. Government Pleader, waives service on behalf of the Respondents and Mr. Thorat, Learned Counsel, waives service on behalf of the Interveners. By consent, Rule is taken up for final disposal. Heard both the parties.

(3.) THE Petitioners have filed this Petition claiming to be the representatives of about 200 shareholders who were enrolled as members on or about 20th November, 1998. They were so enrolled to be members of Respondent No. 1 Society. Respondent No. 1 is a Sakhar Karkhana and is registered as such under the maharashtra Co-operative Societies Act, 1960 (for short the said Act ).