Bombay High Court
Mateshwari Agro Chemicals Through Its ... vs The State Of Maharashtra Through Its ... on 11 July, 2022
Author: Mangesh S. Patil
Bench: Mangesh S. Patil
1 30-WP-7062-2022
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
30 WRIT PETITION NO.7062 OF 2022
MATESHWARI AGRO CHEMICALS THROUGH ITS PARTNER PRASHANT
PANDITRAO PANDE
VERSUS
THE STATE OF MAHARASHTRA THROUGH ITS ADDITIONAL
CHIEFSECRETARY AND OTHERS
...
Advocate for Petitioner : Mr V.D. Sapkal, Sr. Counsel i/by
Mr Shashikant Tukaram Chalikwar
AGP for Respondent/State : Mr S.N. Morampalle
CORAM : MANGESH S. PATIL , J.
DATE : 11 JULY 2022 PER COURT :
Heard the learned Senior Advocate for the petitioner.
2. The petitioner is aggrieved by the exercise of powers of revision under Section 154 of the Maharashtra Co-operative Societies Act, in setting aside the order passed by the Divisional Joint Registrar under section 102 of the Maharashtra Co-operative Societies Act, even when, the order was appellable under section 104 of the said Act.
3. Issue notice to the respondents, returnable on 10-08-2022.
4. The learned AGP waives service for respondents No. 1 to 3.
5. The operation of the order under challenge shall stand stayed till the next date.
[ MANGESH S. PATIL, J. ] mta ::: Uploaded on - 13/07/2022 ::: Downloaded on - 14/07/2022 00:22:14 :::