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Arya Hybrid Seeds Thro. Its ... vs Mitra-Mandal Housing ...
2022 Latest Caselaw 3801 Bom

Citation : 2022 Latest Caselaw 3801 Bom
Judgement Date : 7 April, 2022

Bombay High Court
Arya Hybrid Seeds Thro. Its ... vs Mitra-Mandal Housing ... on 7 April, 2022
Bench: Mangesh S. Patil
                                                                           907-CA NO.5353 OF 2022.odt



                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             BENCH AT AURANGABAD

                    CIVIL APPLICATION NO.5353 OF 2022
          IN SA/398/2017 WITH CA/3523/2021 IN SA/398/2017 WITH
                       CA/6248/2020 IN SA/398/2017

 ARYA HYBRID SEEDS THRO. ITS MANAGER-MANOHAR TRIMBAK BANSOD
                              VERSUS
 MITRA-MANDAL HOUSING SOCIETY, OSMANPURA THRO. ITS CHAIRMAN-
                       V. N. GONDHALEKAR

                                            ...
                         Advocate for Applicant : Mr. Ajeet B. Kale
                          Advocate for Respondent : Mr. P. F. Patni
                                            ...


                                      CORAM : MANGESH S. PATIL, J.
                                      DATED     : 07 APRIL 2022.



PER COURT :


1. Learned Advocate Mr. Patni submits that, the Civil Application No.

5323 of 2021 has been filed for adding liquidator as a party respondent on the

ground that the respondent society has undergone liquidation. However, by

the order of the competent authority, the order passed by the Deputy Registrar,

Co-operative Societies has been quashed and set aside.

2. Learned advocate Mr. Kale submits that he will have to verify the

facts.

907-CA NO.5353 OF 2022.odt

3. Learned advocate Mr. Patni also points out that the copy of a

judgment passed by the trial court, which was ex parte has been subsequently

set aside and the suit was decided afresh, but the copy of that subsequent

judgment has not been annexed.

4. Office to verify. Necessary compliance to be made by the

appellant including providing a copy of testimonies and pleadings and a copy

of lower appellate court's paper-book.

5. After such compliance is made, list the second appeal for

admission on 29 June 2022.

( MANGESH S. PATIL, J.)

Tandale/-

 
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