Sashikant Jadhav vs Deputy Registrar Co Op. Soc. R North And ... on 12 March, 2026

[Cites 2, Cited by 0]

Bombay High Court

Sashikant Jadhav vs Deputy Registrar Co Op. Soc. R North And ... on 12 March, 2026

Bench: Amit Borkar

2026:BHC-AS:12116
                                                                     905-906-WP-3375-26+.doc



                                                                                    Sayali


                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                 CIVIL APPELLATE JURISDICTION

                                     WRIT PETITION NO. 3375 OF 2026

              Sashikant Jadhav                                 ... Petitioner
                         V/s.
              Deputy Registrar Co-operative Societies
              R-North Ward and Others                          ... Respondents

                                                 AND
                                     WRIT PETITION NO. 3376 OF 2026

              Priya Rajesh Pujari                              ... Petitioner
                         V/s.
              Deputy Registrar Co-operative Societies
              R-North Ward and Others                          ... Respondent


              Ms. Mr. Nikhil Rajeshirke with Ankur Kalal, for
              Petitioners.
              Mr. S. S. Jadhav, AGP for Respondent no. 1.
              Ms. Mamta S. Srivastava, AGP for Respondent no. 1.



                                                  CORAM   : AMIT BORKAR, J.

DATED : MARCH 12, 2026 P.C.:

1. The petitioners are challenging the order rejecting the application for condonation of delay in filing an Appeal under Section 152A of the MCS Act, whereby the petitioners' nomination paper has been rejected.

1 ::: Uploaded on - 12/03/2026 ::: Downloaded on - 12/03/2026 20:52:33 :::

905-906-WP-3375-26+.doc

2. It is undisputed that the list of validly nominated candidates has already been published. Only the stage remains is that of voting. Therefore, at this stage, no interference with the impugned order is called for. However, it shall be open for the petitioners to institute an election petition under Section 91 of the MCS Act on all available grounds.

3. It is made clear that this Court has not considered the merits of all the contentions raised by the petitioners in the present petitions.

4. Both the petitions stand disposed of.

(AMIT BORKAR, J.) 2 ::: Uploaded on - 12/03/2026 ::: Downloaded on - 12/03/2026 20:52:33 :::

Unlock Advanced Research with PRISMAI

Bombay High Court