2013 AIR CC 2828 (MP)

Madhya Pradesh High Court

Hon'ble Judge(s): A. K. Shrivastava, B. D. Rathi , JJ

( A ) M. P. Co-operative Societies Act (17 of 1961) S. 53 (1) Second Proviso — Supersession of Committee — Validity — Request made by Co-operative bank to RBI to sent opinion in terms of Second Proviso to S. 53(1) — Copy of notice however not sent along with request letter — Such type of consultation with RBI would not mean effective, proper and meaningful consultation — Order superseding elected body of Co-operative Bank without complying S. 53(1) with Second proviso, improper. W. P. No. 8518 of 2011, dated 16-1-12 (M.P.), Reversed. (Paras10)