NAKSHTRA TOWERS Vs. NANDURA URBAN CO-OP BANK

JUDGEMENT

(1.) Heard Mrs. Smita Deshpande, learned Counsel for the petitioners, Shri Rahul Tajne, learned Counsel for the respondent no.1 and Ms Tajwar Khan, learned Assistant Government Pleader for respondent/Assistant Registrar. Shri S.R. Dambhare, learned Counsel for respondent nos.2 to 4 is absent.

(2.) Rule. Rule made returnable forthwith. Heard finally with the consent of the learned Counsel for the rival parties.

(3.) All these writ petitions, raise an interesting issue regarding the question of territorial jurisdiction of the respondent no.5 in exercising the powers as vested in him under the various provisions of the Maharashtra Co-operative Societies Act, 1960 (for short 'the MCS Act', hereinafter).