Kishor Bhikan Patil vs The State Of Maharashtra And ...
2021 Latest Caselaw 15181 Bom

                                                                          937.WP.10998.21.odt


                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            BENCH AT AURANGABAD

                            WRIT PETITION NO.10998 OF 2021

                              KISHOR BHIKAN PATIL
                                       VERSUS
                   THE STATE OF MAHARASHTRA AND OTHERS
                                           ...
                 Advocate for Petitioner : Mr. Patil (Borse) Paresh B.
                   AGP for Respondent/State: Mr. Y.G. Gurajathi
                                           ...
                                 CORAM         :  MANGESH S. PATIL, J.

                                    DATE    :    21.10.2021

PER COURT :
                 Heard.

2. The petitioner who is a director of a Credit Co-operative Society duly registered under the Maharashtra Co-operative Societies Act is seeking to impugn the judgment and order passed by the Divisional Joint Registrar in an Appeal under Section 152 of the Act.

2. On the last date a query was put to the learned advocate as to if the petitioner has been authorized by the Credit Co-operative Society to prefer this Writ Petition on its behalf. The learned advocate Mr. Patil had sought time. Today he makes a statement that no resolution has been passed by the Society authorizing him to file this Writ Petition on its behalf challenging the judgment and order passed in the Appeal.

3. In view of above state of affairs, the Writ Petition is dismissed for the sole reason of locus standi of the petitioner to file the Writ Petition on behalf of the Credit Co-operative Society.

(MANGESH S. PATIL, J.) habeeb