VIRENDRA KUMAR ROY Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE petitioner no. 1 is the chairperson of the petitioner no. 2, namely, Tirhut Dugdh Utpadak Sahkari Sangh Limited.

(3.) AFTER amalgamation of the two societies and registration of a new society, the Deputy Registrar (Judicial) issued yet another order described in Memo No. 5893 on 8.11.2004 and required the Managing Director, Bihar State Co -operative Milk Producers Federation Limited, Patna to provide the name/names of certain person/ persons to look after the work and management of the society and for conducting the election of the Managing Committee. The petitioner is aggrieved by the said order as contained in Annexure -4.