Jalgaon Zilla Sahkari Dudh ... vs The State Of Mah And Ors
2022 Latest Caselaw 3576 Bom

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       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   BENCH AT AURANGABAD

          902 WRIT PETITION NO.11138 OF 2010
WITH WP/8204/2021 WITH CA/4671/2021 IN WP/11138/2010
WITH PIL/72/2021 WITH CA/7080/2021 IN WP/11138/2010 WITH
CA/7079/2021 IN WP/11138/2010 WITH WP/11431/2018 WITH
CA/907/2020 IN CA/14334/2019

JALGAON ZILLA SAHKARI DUDH UTPADAK SANGH MARYADIT
JALGAON
VERSUS
THE STATE OF MAH AND ORS

                           ...

Senior counsel Mr. V.D. Hon for Petitioner Mr. N. J. Patil, party-in-person Mr. A. B. Girase, a/w Mr. P. B. Rakhunde i/b Advocate for Respondent No.5 : Mr. S. B. Bhapkar ...

CORAM : R. D. DHANUKA & S.G. MEHARE JJ.

DATE : 01.04.2022.

PER COURT :-

Place all these matters on board for fnal hearing on

11th April 2022 at 2.30 p.m.

2. Parties are directed to fle brief written notes of

arguments along with copies of the Judgments relied upon by

them in support of their rival contentions. Copies of the written

notes of arguments and Judgments relied upon by them shall be

served on other sides simultaneously. Parties are also directed

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to make their sincere eforts to conclude their arguments on

same day.

(S.G. MEHARE J.) ( R.D. DHANUKA J. )

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