Com. Minakshitai Sane Mahila Vidi ... vs The State Of Maharashtra Through ...
2021 Latest Caselaw 5774 Bom

                                                                               18-wpst-98146-2020.doc




                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        CIVIL APPELLATE JURISDICTION


                       WRIT PETITION (ST.) NO. 98146 OF 2020

Com.Minakshitai Sane Mahila Vidi & Ors.                                 ...Petitioners

            Versus

The State of Maharashtra & Ors.                                         ...Respondents
                               ......

Dr. R.P. Sabban a/w. Mr. Shrikant Kompell for the Petitioners.
Mr. R.S.Pawar, AGP for the Respondent -State.

                                                   ......

                                        CORAM : R.D. DHANUKA &
                                                V.G.BISHT, JJ.

                                        DATE   :    30th March, 2021

P.C.:

Rule. Learned AGP for the respondent -State waives service.

2. During the pendency of this petition, the petitioners- society should

continue to pay the statutory audit fees at the rate of Rs. 6/- per member

as decided in their respective Annual General Body Meetings as prescribed

under Section 81 (1) (f) of the Maharashtra Co-operative Societies Act,

1960, subject to outcome of this petition.

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18-wpst-98146-2020.doc

3. It is made clear that if the petitioners are liable to pay any

additional amount in the final judgment, the petitioners will pay the

deferential amount as may be directed by this Court.

4. If the statutory audit fees is paid at the rate of Rs. 6/- per member

during the pendency of this petition, the respondents shall not take any

coercive action against the petitioners for recovery of the additional

amount.

5. Hearing is expedited.

         (V.G.BISHT, J.)                    (R.D.DHANUKA, J.)




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