Bombay High Court
Akhil Bhartiya Mathadi Kamgar Sahakari ... vs The State Of Maharashtra (Through The ... on 18 December, 2019
Author: Surendra P. Tavade
Bench: Ranjit More, Surendra P. Tavade
905.WP.12962.19.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.12962 OF 2019
Akhil Bhartiya Mathadi Kamgar
Sahakari Patpedhi Maryadit .....Petitioner
Versus
The State of Maharashtra & Ors. .....Respondents
WITH
WRIT PETITION (STAMP) NO.31026 OF 2019
The Sahyadri Sahakari Bank Ltd. .....Petitioner
Versus
The State of Maharashtra & Ors. .....Respondents
Mr. L.S. Deshmukh, Advocate for the Petitioner.
Mr. R.P. Kadam, AGP for the Respondent-State.
Mr. Kamlesh Ghumre a/w. Sandhya Lokhande, Advocate for respondent
Nos.2 to 4.
CORAM : RANJIT MORE &
SURENDRA P. TAVADE, JJ.
DATE : 18th DECEMBER, 2019. P. C. :
1. Issue involved in this petition is similar to the issue involved in Writ Petition No.5427 of 2019. In Writ Petition No.5427 of 2019 we have granted ad-interim relief and adjourned for further hearing. In that view of the matter, we issue notice to respondents, returnable on 13.01.2020.
2. Till next date, respondent Nos.2 to 16 Board are directed to deduct the amount of installment of loan of the petitioner-society from the salary/ wages of the registered workers who are borrowers of the petitioner- society and continue to credit the same in the account of the petitioner- society.
3. Stand over to 13.01.2020.
[SURENDRA P. TAVADE, J.] [RANJIT MORE, J.] Aarti Palkar 1/1 ::: Uploaded on - 20/12/2019 ::: Downloaded on - 20/12/2019 20:58:44 :::