REGENT COMPUTRONICS PVT. LTD.

Vipulbhai M. Chaudhary Appellant

V/S

Gujarat Cooperative Milk Marketing Federation Ltd. And Ors. Respondents

Referred Judgements :-

COROCRAFT LTD. V. PAN AMERICAN AIRWAYS INC. [REFERRED TO]
JYOTI BASU VS. DEBI GHOSAL [REFERRED TO]
RATTAN CHAND HIRA CHAND VS. ASKAR NAWAZ JUNG [REFERRED TO]
STATE OF WEST BENGAL VS. COMMITTEE FOR PROTECTION OF DEMOCRATIC [REFERRED TO]
BHANUMATI VS. STATE OF UP [REFERRED TO]
PRATAP CHANDRA MEHTA VS. STATE BAR COUNCIL OF M P [REFERRED TO]
HINDURAO BALWANT PATIL VS. KRISHNARAO PARSHURAM PATIL [REFERRED TO]
JAGDEV SINGH VS. REGISTRAR CO OPERATIVE SOCIETIES HARYANA [REFERRED TO]
USHA BHARTI VS. STATE OF U.P. [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) Whether in the absence of a specific provision on removal by no confidence in the Act, Rules or even Bye-laws of a Cooperative Society, the Chairperson/elected office bearer can be removed by a motion of no confidence, is the short but complex question.

(3.) Appellant was removed from the office of the Chairperson of the first respondent-cooperative society through a no confidence motion. Aggrieved, appellant filed a writ petition which was dismissed as per the impugned judgment and thus the appeal.

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VIPULBHAI M. CHAUDHARY Vs. GUJARAT COOPERATIVE MILK MARKETING FEDERATION LTD. AND ORS.

Referred Judgements :-

JUDGEMENT

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