DHANJIBHAI HIRJIBHAI NASIT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS Appeal preferred under clause 15 of the Letters Patent arises from the order dated 8th May, 2007 made by the learned Single Judge pending the above Special Civil Application No. 12310/2007.

(2.) THE appellant has taken out the above Special Civil Application for a relief against the respondents nos. 7, 8 and 9 to restrain them from participating in the meeting of the Board of Directors of the respondent no. 6 Una Taluka Khand Vechan Sangh Limited, a cooperative society, scheduled on 10th May, 2007.

(3.) BY order dated 8th May, 2007, the learned Single Judge has referred the matter to the Larger Bench and has refused to grant interim relief. Therefore, the present Appeal.