Loknete Marutirao Ghule Patil ... vs The State Of Maharashtra And ...
2021 Latest Caselaw 781 Bom

                                                                                          957
                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              BENCH AT AURANGABAD
                            957 WRIT PETITION NO.438 OF 2021

     LOKNETE MARUTIRAO GHULE PATIL DNYANESHWAR SAHAKARI SAKHAR
                        KARKHANA LTD AND OTHERS
                                   VERSUS
                THE STATE OF MAHARASHTRA AND OTHERS
                                      ...
           Advocate for Petitioners : Mr. Deshmukh Himmatsinh D
             AGP for Respondents State: Mr. S. R. Yadav Lonikar


                                      CORAM   : S. V. GANGAPURWALA &
                                                SHRIKANT D. KULKARNI, JJ.
                                      DATE    : 13th January, 2021
ORDER:

1. Judgment under Right to Information Act is assailed on the

ground that the petitioner Cooperative Society is not amenable to the

Right to Information Act.

2. Issue notice to the respondents, returnable on 10.03.2021.

Learned A.G.P. waives notice for respondent Nos. 1 and 2.

3. Till then, no further steps shall be taken pursuant to the impugned

judgment.

(SHRIKANT D. KULKARNI, J.) (S.V.GANGAPURWALA, J.)

JPC