Shriram Co Op. Hsg Soc. Ltd And Ors vs The State Of Maharashtra Thru. Dept And ...
2025 Latest Caselaw 5910 Bom

Bombay High Court

Shriram Co Op. Hsg Soc. Ltd And Ors vs The State Of Maharashtra Thru. Dept And ... on 20 September, 2025

Author: Amit Borkar

Bench: Amit Borkar

2025:BHC-AS:39573
                                                                                            71-wp8444-2025.doc


                              AGK
                                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                 CIVIL APPELLATE JURISDICTION

                                                     WRIT PETITION NO.8444 OF 2025

                              Shriram Cooperative Housing
                              Society Limited & Ors.                         ... Petitioners
                                         V/s.
                              The State of Maharashtra & Ors.                ... Respondents



      ATUL                    Mr. Sarthak S. Diwan for the petitioners.
      GANESH
      KULKARNI
       Digitally signed by
                              Ms. A.A. Nadkarni, AGP for the respondents-State.
       ATUL GANESH
       KULKARNI
       Date: 2025.09.20
       18:19:45 +0530



                                                              CORAM    : AMIT BORKAR, J.

                                                              DATED    : SEPTEMBER 20, 2025
                              P.C.:

1. The petitioners have filed this writ petition challenging the order dated 9 September 2024 passed by the Deputy Registrar, Cooperative Societies. By the said order, the Deputy Registrar authorized the Administrator of the Society to operate the bank accounts of the Society in his own signature. The order was addressed to Pune District Central Cooperative Bank and GS Mahanagar Sahakari Bank Limited.

2. However, for the reasons already recorded while disposing of connected Writ Petition No.7583 of 2023, this Court finds no ground to entertain the present writ petition separately. The issues raised herein stand covered by the findings in the said judgment.

71-wp8444-2025.doc

3. Accordingly, the present writ petition stands disposed of in the above terms. There shall be no order as to costs.

(AMIT BORKAR, J.)