Bombay High Court
Sangli District Central Co Op Bank Ltd. ... vs Commissioner Of Sugar And Ors on 11 May, 2022
Author: N.R.Borkar
Bench: A.K. Menon, N.R.Borkar
Digitally
signed by
CHITRA
CHITRA SANJAY
SANJAY
SONAWANE
SONAWANE
Date:
1 21-wp-6028-22.doc
2022.05.13
18:15:54
+0530
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.6028 OF 2022
Sangli District Central
Cooperative Bank Ltd.Sangli. ... Petitioner.
Vs.
Commissioner of Sugar & Ors. ... Respondents.
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Mr. Vinod Sangvikar i/b Advocate Umesh Mankapure for
petitioner.
Mr.P.P. Pujari, AGP for respondent-State.
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CORAM : A.K. MENON &
N.R.BORKAR, JJ.
DATE : 11th MAY, 2022. P.C.:
1. On behalf of the Commissioner of Sugar, learned AGP- Mr. Pujari submits that auction process has been completed. He seeks time to put it on oath.
2. In the meanwhile, copy of letter dated 11.5.2022 confirming the fact is filed on record.
3. Affidavit to be filed by learned AGP within two weeks from today.
4. List the matter in normal course. Chitra Sonawane 2 21-wp-6028-22.doc (N.R. BORKAR, J.) (A.K.MENON, J.) Chitra Sonawane