Bombay High Court
Pandurang S/O Mahade Shejole And ... vs The Divisional Joint Registrar, ... on 5 January, 2021
Author: Manish Pitale
Bench: Manish Pitale
wp4118.20 and others.odt 1/1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
WRIT PETITION No.4118 OF 2020
(Pandurang s/o. Mahadev Shejole and others Vs. The Divisional Joint Registrar, Co-
operative Societies, Amravati Division and others)
WRIT PETITION No.4119 OF 2020
(Pandurang s/o. Mahadev Shejole and another Vs. The Divisional Joint Registrar, Co-
operative Societies, Amravati Division and others)
WRIT PETITION No.4121 OF 2020
(Pandurang s/o. Mahadev Shejole and another Vs. The Divisional Joint Registrar, Co-
operative Societies, Amravati Division and others)
WRIT PETITION No.4122 OF 2020
(Pandurang s/o. Mahadev Shejole and another Vs. The Divisional Joint Registrar, Co-
operative Societies, Amravati Division and others)
WRIT PETITION No.4123 OF 2020
(Pandurang s/o. Mahadev Shejole and another Vs. The Divisional Joint Registrar, Co-
operative Societies, Amravati Division and others)
WRIT PETITION No.4124 OF 2020
(Pandurang s/o. Mahadev Shejole and another Vs. The Divisional Joint Registrar, Co-
operative Societies, Amravati Division and others)
__________________________________________________________________________
Office Notes, Office Memoramda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
Shri C.R. Sharma, counsel for petitioners.
CORAM : MANISH PITALE, J.
DATE : 5th JANUARY, 2021.
Learned counsel for the petitioners submits that in view of the subsequent developments, these writ petitions have been rendered infructuous.
2. Hence, disposed of as infructuous.
JUDGE Wadode ::: Uploaded on - 06/01/2021 ::: Downloaded on - 06/02/2021 18:51:18 :::