Shatruhan Maurya vs State Of U.P.Through Principal ...
2012 Latest Caselaw 3012 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 1
 

 
Case :- MISC. BENCH No. - 5830 of 2012
 

 
Petitioner :- Shatruhan Maurya
 
Respondent :- State Of U.P.Through Principal Secy. Co-Operative Lko.& Ors.
 
Petitioner Counsel :- P.N.Gupta
 
Respondent Counsel :- C.S.C.,Ganga Singh
 

 
Hon'ble Uma Nath Singh,J.

Hon'ble Saeed-Uz-Zaman Siddiqi,J.

Order (Oral)

We have heard learned counsel for parties and perused the pleadings of writ petition.

Admittedly, the impugned order having been passed under Section 38(1) of the U.P. Cooperative Societies Act, 1965, is an appeallable order. Learned counsel for petitioner submitted that the petitioner feels handicapped in the absence of copy of resolution to file appeal against the impugned order. If that is so, upon filing of appeal before the appellate authority, the authority shall be directed to supply a copy of resolution to petitioner in order to take up proper grounds/additional grounds.

Writ Petition is, thus, dismissed as withdrawn with directions as aforesaid.

Order Date :- 18.7.2012

Irfan