Bombay High Court
Aai Tuljabhavani Matsya And Zinga ... vs The Commissioner Of Fisheries And Add. ... on 15 February, 2021
Author: V.M. Deshpande
Bench: V.M. Deshpande
1 wp898.21.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR
WRIT PETITION NO.898/2021
Aai Tulijabhavani Matsya and Zinga Vyavsay Cooperative Society Ltd. .vs. The
Commissioner of Fisheries and Add. Registrar Cooperative Society (Fisher),
Maharashtra, Mumbai and ors.
_______________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
Mr. A. P. Kalmegh Advocate for petitioner.
Mr. K. L. Dharmadhikari, A.G.P. for respondent nos. 1 to 3.
CORAM : V.M. DESHPANDE, J.
DATED : FEBRUARY 15, 2021 Heard Mr. Kalmegh, learned counsel for petitioner. Petitioner is challenging order passed by respondent no.1 in revision filed by respondent no.4. By the impugned order dated 08.02.2021, respondent no.1 allowed the revision filed on behalf of respondent no.4 cancelling the registration of the petitioner-society.
Counsel for the petitioner invited my attention to page no.29 of this writ petition, which is no objection certificate by respondent no.4 on 15.12.2007 giving no objection for registration of the petitioner-society.
Respondent No.2 vide order dated 24.12.2019 has dismissed the proceedings filed on behalf of respondent no.4 seeking cancellation of the registration of the petitioner.
In that view of the matter, issue notice to the respondents, returnable after four weeks.
Learned A.G.P.waives notice for respondent nos.1 to 3. In the meanwhile, there shall be stay to the effect and operation of the order dated 08.02.2021 passed by respondent no.1 in Revision No. 8/2020.
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