Bombay High Court
Annabhau Sathe Magasvargiya ... vs The State Of Maharashtra Through The ... on 26 June, 2024
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
921 WRIT PETITION NO. 5522 OF 2024
Annabhau Sathe Magasvargiya Mastyavaivsay Sahakari
Sanstha Limited Through Its Chairman
VERSUS
The State Of Maharashtra Through The Secretary And
Others
...
Advocate for the Petitioner : Mr. S. N. Lale Yelwatkar
AGP for Respondents: Mr. A S Shinde
Advocate for Respondent 7 : Mr. Mahesh R. Sonawane
...
CORAM : S. G. CHAPALGAONKAR, J.
Dated : June 26, 2024 PER COURT :-
1. Heard learned advocate appearing for the petitioner, Learned AGP for respondent nos.1 to 6 and learned advocate appearing for the respondent no.7 Caveator.
2. Learned advocate appearing for the petitioner relying upon the law laid down by this Court in case of Wadala ShriramIndustrial Premises Cooperative Society Limited, Mumbai Vs. Kotecha and Company and others reported in 2001 (4) Mh.L.J. 616 submits that respondent no.7 could not have challenged the order in revision. In fact, the remedy is to file the dispute in terms of section 91 of the Maharashtra Cooperative Societies, Act.
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3. Considering the submissions advanced, issue notice to the Respondents, returnable on 7.8.2024. Learned AGP waives notice for respondent nos. 1 to 6. Mr Sonvane, learned advocate waives notice for respondent no.7.
( S. G. CHAPALGAONKAR, J. ) ...
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