C/M AGRAWAL SIKSHA MANDAL,MATHURA Vs. STATE OF U P
LAWS(ALL)-2013-10-296
HIGH COURT OF ALLAHABAD
Decided on October 08,2013

C/M Agrawal Siksha Mandal,Mathura Appellant
VERSUS
STATE OF U P Respondents

JUDGEMENT

- (1.) Heard Sri R.K. Ojha, learned Senior Advocate assisted by Sri Upadhya for the appellant and Sri Gajendra Pratap, learned Senior Advocate assisted by Sri Mritunjay Singh and learned Standing Counsel.
(2.) Challenge in this appeal is the order passed by learned Single Judge dated 6.8.2013 by which writ petition filed by the appellant has been disposed of.
(3.) The writ petition was filed challenging the order dated 28.5.2013 passed by the Deputy Registrar, Firms Societies & Chits, Agra Region, Agra by which the objection filed by petitioner no.2 Gaurav Agarwal and Vinod Agarwal was rejected and a direction was given for holding an election to constitute the Committee of Management of the Society known as " Babu Shiv Nath Agarwal Mahavidyalaya, Mathura from the list of 11 members sent by the parent Society, two members nominated by Babu Shiv Nath Agarwal Trust and two ex-officio members namely Principal of the Institution and Representative of the Teachers.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.