SUDHIR KUMAR SHARMA Vs. STATE OF U P
LAWS(ALL)-1950-12-23
HIGH COURT OF ALLAHABAD
Decided on December 14,1950

SUDHIR KUMAR SHARMA Appellant
VERSUS
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

- (1.) Heard Sri Raghvendra Singh assisted by Sri Dhirendra Singh for the petitioner, Sri Rakesh Bajpai for the State, Sri Devesh Pathak for respondents No. 4 and 5 and Sri Manish Kumar for the intervenor.
(2.) The elections to the District Co-operative Bank, Siddharthanagar, were notified initially by the Registrar on 1.6.09, fixing 5th and 6th October, 2009 for elections of Committee of Management of the District Co-operative Banks of the State, including the present Bank.
(3.) A Civil Misc. Writ Petition No. 45749 of 2009 was filed at Allahabad, wherein an interim order was passed on 2.9.09 saying that the members enrolled by the Administrator shall not be allowed to participate in the elections.;


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