Andhra Pradesh High Court grants relief to Margadarsi Chit Fund; restricts State from taking coercive action
The Court was of the view that “Insofar as balance of convenience and irreparable loss are concerned, the petitioner is not a defaulter as of now and there is no complaint by any subscriber to that effect. Even the authorities did not complain receiving of any complaint qua default in payment prized money or any irregularity.”
