Bombay High Court
Gondia District Centrall Co- ... vs State Of Maha., Through Secretary ... on 22 March, 2016
Bench: V.A. Naik
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
WRIT PETITION NO.1180 OF 2016
Gondia District Central Co-operative Bank Ltd., thr its General Manager, Gondia, Tahsil and
District Gondia
-vs-
State of Mah., thr its Secretary of Ministry of Co-operation Department, Mantralaya, Mumbai
and anr
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Office notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders.
or directions and Registrar's orders.
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Mr.A.M. Ghare, counsel for the petitioner.
Mr.P.V. Bhoyar, AGP for the R-1 & 2.
ig CORAM : SMT. VASANTI A. NAIK &
V. M. DESHPANDE, JJ.
DATE : MARCH 22, 2016.
Heard.
By this writ petition, the petitioner seeks a
direction to the respondent Nos.1 and 2 to conduct the
election to the Board of Directors of the petitioner society in
view of the old by-laws of the petitioner society. The
petitioner seeks a direction that the amendment for
constituting the Board of Directors with 20 members should
be permitted.
It is stated that in an appeal filed by the
Chairman of the Bhandara Central Co-operative Bank Limited
before the State Government, the State Government had
permitted 20 members on the Board of Directors of the said
Bank. It is stated that if the State Government takes a similar
view in respect of the petitioner/Gondia District Central Co-
operative Bank Limited, the petitioner's grievance would
stand redressed.
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Shri P.V. Bhoyar, the learned Assistant
Government Pleader appearing on behalf of the respondents,
on instructions, states that the petitioner Bank may file an
appeal to the State Government, as was done by the
Chairman of the Bhandara Central Co-operative Bank
Limited, and an appropriate order would be passed in the
said appeal.
Shri A.M. Ghare, the learned counsel for the
petitioner states that the petitioner Bank would file an appeal
before the State Government within a period of two weeks
and the State Government may be directed to take
appropriate decision on the same within a time frame.
In view of the aforesaid, the petitioner may file
an appeal before the State Government within a period of
two weeks. If such an appeal is filed by the petitioner, the
State Government should decide the same in accordance with
law as early as possible and positively, within a period of six
weeks from the date of the receipt of the same.
The petition is disposed of in the aforesaid terms.
No costs.
JUDGE JUDGE
!! BRW !!
