Bombay High Court
Navlai Majoor Sahakari Sanstha Mydt. ... vs Ld. Ld. District Co Op Election Officer ... on 3 July, 2023
Author: N.R. Borkar
Bench: N.R. Borkar
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19-cwp-7141-23 @G.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 7141 OF 2023
Prathamesh Majoor Sahakari
Sanstha Mydt Vervali Khurd ...Petitioner
V/s.
Ld. Ld. District Cooperative Election
Officer and ors. ...Respondents.
WITH
WRIT PETITION NOS. 7146, 7162, 7161, 7164, 7149, 7151,
7152, 7148, 7144, 7145, 7142, 7163, 7165, 7143, 7153,
7154, 7155, 7156, 7170, 7169 AND 7171 OF 2023
Mr. Manoj Patil for the Petitioners.
Mr. Deelip P. Bankar, Chief Standing Counsel for SCEA a/w.
Ms.Pooja Deelip Patil for Respondent No.1-DCEO.
Ms. M.S. Srivastava, AGP for the Respondent/ State.
Mr. P.D. Dalvi for the Respondent No.3 in all Writ Petition.
CORAM : N.R. BORKAR, J.
DATE : 03.07.2023. P.C. :
The learned counsel for respondent No.1 seeks time to take instructions in relation to Circular issued by State Cooperative Election Authority dated 28 June 2023 and the Ordinance dated 7 June 2023. At his request, list on 18 July 2023.
[N.R.BORKAR, J.] Dinesh S. Sherla 1/1 ::: Uploaded on - 03/07/2023 ::: Downloaded on - 04/07/2023 22:35:47 :::