REGENT COMPUTRONICS PVT. LTD.

AABEDINBHAI S BALDIWALA Appellant

V/S

REGISTRAR, CO-OPERATIVE SOCIETIES Respondents

Referred Judgements :-

GULLAPALLI NAGESWARA RAO VS. ANDHRA PRADESH STATE ROAD TRANSPORT CORPORATION [REFERRED TO]
JOSEPH KURUVILLA VELLUKUNNEL D CHACKO KAPPON VS. RESERVE BANK OF INDIA:REGISTRAR KERALA HIGH COURT [REFERRED TO]
MOHINDER SINGH GILL VS. CHIEF ELECTION COMMISSIONER NEW DELHI [REFERRED TO]
LIBERTY OIL MILLS VS. UNION OF INDIA [REFERRED TO]
OLGA TELLIS VAYYAPVRI KUPPUSAMI VS. BOMBAY MUNICIPAL CORPORATION:STATE OF MAHARASHTRA [REFERRED TO]
CHARAN LAL SAHU RAKESH SHROUTI RAJKUMAR KESWANI NASRIN BI VS. UNION OF INDIA [REFERRED TO]
SCHEDULED CASTE AND WEAKER SECTION WELFARE ASSOCIATION REGD VS. STATE OF KARNATAKA [REFERRED TO]
AJIT KUMAR NAG VS. GENERAL MANAGER P J INDIAN OIL CORPORATION LTD [REFERRED TO]
ANILBHAI M PATEL VS. SURYAPUR BANK AGENT D B H SAMITI [REFERRED TO]
RESERVE BANK OF INDIA VS. M HANUMAIAH [REFERRED TO]
SAHARA INDIA FIRM LUCKNOW VS. COMMISSIONER OF INCOME TAX CENTRAL [REFERRED TO]
AMRELI DIST CO OPERATIVE SALE AND PURCHASE UNION LIMITED VS. STATE OF GUJARAT [REFERRED TO]
RESERVE BANK OF INDIA BOMBAY VS. HARISIDH CO OPERATIVE BANK LIMITED [REFERRED TO]

JUDGEMENT

(1.) The appeal is directed against the judgment of learned Single Judge dated 14-7-2009 passed in Special Civil Application No. 7043 of 2009.

(2.) The appellants were the original petitioners. In the petition, they had challenged an order dated 19-12-2008 passed by the Registrar of the Cooperative Societies by which the Board of Directors of Alavi Co-operative Bank Limited, Vadodara ("the Bank" for short) were removed and an Administrator was appointed for a period of one year in exercise of powers under Sec. 115A of the Gujarat Co-operative Societies Act, 1961 ("the Cooperative Societies Act" for short). The petitioners had also challenged a subsequent communication dated 6-5-2009 from the Assistant General Manager of the R.B.I, conveying to the petitioners that their request for restoration of the earlier Board of Directors of the Bank has been examined but found not acceptable at present.

(3.) Facts in short are as follows :

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AABEDINBHAI S BALDIWALA Vs. REGISTRAR CO OPERATIVE SOCIETIES

Referred Judgements :-

JUDGEMENT

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