Aurangabad Zilla Krushi Va ... vs The State Of Maharashtra And ...
2021 Latest Caselaw 12140 Bom

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                          31 Writ Petition No.9532 Of 2021

Aurangabad Zilla Krushi Va Audyogik
Bahuudeshiya Sarva Seva Sahakari
Sansthancha Sahakari Sangh                      .. Petitioner
      Versus
The State of Maharashtra and Others             .. Respondents
                                  ...
      Mr Kamlakar J. Suryawanshi, Advocate for the Petitioner
       Mrs V.N. Patil - Jadhav, AGP for Respondent Nos.1 & 2
                                  ...

                                      CORAM : S. V. GANGAPURWALA
                                                       AND
                                              R.N. LADDHA, JJ.

DATE : 30-08-2021

PER COURT : -

1. The learned Counsel for the petitioner submits that though the

petitioner is granted 'A' Class membership of respondent no.3

pursuant to the judgment of Director of Marketing, Maharashtra

State, Pune, respondent no.3 has not yet issued the share certificate.

2. Issue notice to the respondents, returnable on 25-10-2021.

The learned AGP waives notice for Respondent Nos.1 & 2. Hamdast

allowed.

      [ R.N. LADDHA ]                          [ S. V. GANGAPURWALA ]
          JUDGE                                         JUDGE
                                         ...

Gajanan