R N DUBEY Vs. JOINT REGISTRAR COOP SOCIETIES

JUDGEMENT

(1.) THIS order shall also govern the disposal of First Appeal 26/09 (Rajendra Guru v. Joint Registrar Sagar and others) for the order and the issue being identical.

(2.) BRIEF facts of the matter are such that the appellant being a member of the respondent No. 2 Society was representing it in respondent No. 3 Bank and he was holding the post of Director in respondent No. 3 Bank. There was an allegation about a financial irregularity and an enquiry conducted by Assistant Registrar. The report was submitted to JR on 14.8.2008. The Joint Registrar thereupon issued a notice u/s 19-C (2) for him to show cause why he be not expelled from the membership of the society for six years. The appellant submitted a reply on 30.8.2008 but the Joint Registrar through the impugned order 23.9.2008 has expelled the appellant from the membership of respondent Society for six years. This is an appeal against this order.

(3.) LEARNED counsel Shri Sanjay Bajpai appearing for respondent No. 3 Bank submitted that the appeal is time barred as it has been presented on 15.12.2008 against the impugned order dated 23.9.2008.