Bombay High Court
Rajendra Tukaram Shinde vs The Assistant Registrar, Co-Operative ... on 4 December, 2019
Author: Ujjal Bhuyan
Bench: Ujjal Bhuyan
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CIVIL JURISDICTION
WRIT PETITION NO. 1741 OF 2019
Rajendra Tukaram Shinde ....Petitioner
V/S
The Assistant Registrar, Co-operative Societies, ....Respondent
And Ors.
WITH WRIT PETITION NO. 1789 OF 2019 Shriram Tukaram Rananaware ....Petitioner V/S The Asstt. Registrar, Co-op. Soc. Vaduj , ....Respondent Khatav, Dist. Satara And Ors WITH WRIT PETITION NO. 1798 OF 2019 Shambhajirao Mansingrao Phadtare ....Petitioner V/S The Asst. Registrar, Co-op. Soc. Vaduj, Khatav ....Respondent And Ors CORAM : UJJAL BHUYAN, J DATE : 4th December, 2019 Page 1/2 ::: Uploaded on - 05/12/2019 ::: Downloaded on - 06/12/2019 00:28:10 ::: P.C. :
Due to paucity of time the matter is adjourned to 05/02/2020 . In case any ad-interim/interim relief is operating till today, the said order will continue to operate till the next date. If ad-interim/interim relief is not granted for a limited period, the said order will remain unaffected.
( FOR REGISTRAR JUDICIAL - I ) Page 2/2 ::: Uploaded on - 05/12/2019 ::: Downloaded on - 06/12/2019 00:28:10 :::