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Judgment
Bhargav D. Karia, J
Heard learned advocate Mr.Dipen Desai for the petitioner and learned Assistant Government Pleader Mr.Kurven Desai for the respondent No.1.
Learned advocate Mr.Dipen Desai submitted that the petitioner has expired in February, 2020 and therefore the petition has abetted so far as prayer A is concerned whereby, it was prayed to set aside the show cause notice dated 20th July, 2016 issued by the respondent No.2-Registrar for removal of the petitioner as Chariman and Director of the Mehsana District Central Co-operative Bank Limited. It was submitted that so far as prayer B is concerned with regard to inquiry report under Section 86 dated 23rd May, 2016, the rights and contentions of the legal heirs of the petitioner may be kept open.
Considering the above request, the petition is disposed of as having been abetted with the aforesaid liberty.