Grivhaj Cotton Limited ... vs The State Co Operative Election ...

Citation : 2026 Latest Caselaw 5397 Bom
Judgement Date : 21 May, 2026

[Cites 0, Cited by 0]

Bombay High Court

Grivhaj Cotton Limited ... vs The State Co Operative Election ... on 21 May, 2026

                                    1 of 3            Sr. Nos.931-936



                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            BENCH AT AURANGABAD

                      931 WRIT PETITION NO. 5318 OF 2026

           AKASHWANI DURDARSHAN KARMACHARI SAHAKARI PATSANTHA
                              MARY. CHH. SAMBHAJINAGAR
                                          VERSUS
           THE STATE CO OPERATIVE ELECTION AUTHORITY MS PUNE AND
                                          OTHERS
                                             ...
          Mr. Laxman H. Kawale, Advocate for the Petitioner.
          Mr. S. K. Kadam, Advocate for Respondent Nos.1 and 2.
          Mr. V. H. Pathade, Advocate for Respondent No3.
                                             ...
                                            AND
                          932 WRIT PETITION NO. 5319 OF 2026

          MARATHWADA VIBHAG SAHAKARI PATSANSTHA SAHAKARI SANGH
                                           MARY.
                                          VERSUS
           THE STATE CO OPERATIVE ELECTION AUTHORITY MS. PUNE AND
                                          OTHERS
                                             ...
          Mr. Laxman H. Kawale, Advocate for the Petitioner.
          Mr. S. K. Kadam, Advocate for Respondent Nos.1 and 2.
          Mr. V. H. Pathade, Advocate for Respondent No3.
                                             ...
                                            AND
                          933 WRIT PETITION NO. 5320 OF 2026

               GRIVHAJ COTTON LIMITED KARMACHARYANCHI SAHAKARI
                       PATSANSTHA MARY. CHH. SAMBHAJINAGAR
                                          VERSUS
           THE STATE CO OPERATIVE ELECTION AUTHORITY MS PUNE AND
                                          OTHERS
                                             ...
          Mr. Laxman H. Kawale, Advocate for the Petitioner.
          Mr. S. K. Kadam, Advocate for Respondent Nos.1 and 2.
          Mr. V. H. Pathade, Advocate for Respondent No3.
                                             ...
                                            AND
                          934 WRIT PETITION NO. 5321 OF 2026

              SHRI GURUNANKAJI PRATHMIK SAHKARI SANTHA MARY.

Tauseef
                                            2 of 3                 Sr. Nos.931-936



                                          VERSUS
           THE STATE CO OPERATIVE ELECTION AUTHORITY MS. PUNE AND
                                          OTHERS
                                             ...
          Mr. Laxman H. Kawale, Advocate for the Petitioner.
          Mr. S. K. Kadam, Advocate for Respondent Nos.1 and 2.
          Mr. V. H. Pathade, Advocate for Respondent No3.
                                             ...
                                            AND
                          935 WRIT PETITION NO. 5323 OF 2026

          NRB BEARING LTD. EMPLOYEES CO-OPERATIVE CREDIT SOCIETIES
                                        LTD. WALUJ
                                          VERSUS
           THE STATE CO OPERATIVE ELECTION AUTHORITY MS PUNE AND
                                          OHTERS
                                             ...
          Mr. Laxman H. Kawale, Advocate for the Petitioner.
          Mr. S. K. Kadam, Advocate for Respondent Nos.1 and 2.
          Mr. V. H. Pathade, Advocate for Respondent No3.
                                             ...
                                            AND
                          936 WRIT PETITION NO. 5330 OF 2026

           LOKHIT MA. GRAHAK SAHAKARI SANSTHA MARY. BUKKALGUDA
                                          VERSUS
          THE STATE CO- OPERATIVE ELECTION AUTHORITY M.S. PUNE AND
                                          OTHERS
                                             ...
          Mr. Laxman H. Kawale, Advocate for the Petitioner.
          Mr. S. K. Kadam, Advocate for Respondent Nos.1 and 2.
          Mr. V. H. Pathade, Advocate for Respondent No3.
                                             ...

                                  CORAM :           SIDDHESHWAR S. THOMBRE, J.
                                  DATE      :       21st MAY, 2026
                                                    (VACATION COURT)
          P.C.:-

1. The Petitioners are allowed to file service affidavit.

2. Issue notice to the Respondents, returnable on 26.05.2026.

Tauseef 3 of 3 Sr. Nos.931-936

3. Mr. S. K. Kadam, learned Advocate waives service of notice for Respondent Nos.1 and 2.

(SIDDHESHWAR S. THOMBRE, J.) Tauseef