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Raosahebdada Pawar Ghodganga ... vs The State Of Maha. Thr. Sec. Co-Op ...
2022 Latest Caselaw 11155 Bom

Citation : 2022 Latest Caselaw 11155 Bom
Judgement Date : 20 October, 2022

Bombay High Court
Raosahebdada Pawar Ghodganga ... vs The State Of Maha. Thr. Sec. Co-Op ... on 20 October, 2022
Bench: Nitin Jamdar, Sharmila U. Deshmukh
JPP                    1   NOB- WPSt. 22824.22 with connected matters.doc


   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
         CIVIL APPELLATE JURISDICTION

        WRIT PETITION (ST.) NO. 22824 OF 2022

Raosahebdada Pawar Ghodganga
Sahakari Sakhar Karkhana Limited                        ... Petitioner
     V/s.
The State of Maharashtra and Ors.                       ... Respondents

                          with
           WRIT PETITION (ST.) NO. 22826 OF 2022

Narendra Annasaheb Mane and Ors.                        ... Petitioners
     V/s.
The State of Maharashtra and Ors.                       ... Respondents

                         with
              WRIT PETITION NO. 9499 OF 2022

Raosahebdada Pawar Ghodganga
Sahakari Sakhar Karkhana Limited                        ... Petitioners
     V/s.
The State of Maharashtra and Ors.                       ... Respondents

                        and
             WRIT PETITION NO. 9503 OF 2022

Narendra Annasaheb Mane and Ors.                        ... Petitioners
     V/s.
The State of Maharashtra and Ors.                       ... Respondents

Mr. Sagar A. Rane for the Petitioners in WP (St.) No. 22824/22 and
WP 9499/22 and for Respondent No. 6 in WP (St.) No. 22826 and
WP 9503/22
 JPP                     2   NOB- WPSt. 22824.22 with connected matters.doc

                   CORAM : NITIN JAMDAR &
                          SHARMILA U. DESHMUKH, JJ.

DATE : 20 OCTOBER 2022

P.C. :-

Mentioned. Not on board. Taken on board by way of praecipe for Speaking to Minutes of the judgment and order dated 17 October 2022.

2. In the judgment following corrections be carried out :-

(1) At page 21, paragraph 17, line 14, the word 'not' be added before the word 'included'.

(2) The appearances mentioned in the Judgment dated 17 October 2022 be substituted with the following appearances :

Mr. Sagar Amrut Rane for the Petitioner in WP(St.) No. 22824/22 and WP No. 9499/22 and for Respondent No. 6 in WP (St.) No. 22826/22 and WP No. 9503/22

Mr. Y.S. Jahagirdar, Senior Advocate with Ms. Sharvari Kanetkar i/b. Mr. Ashish Pawar for the Petitioners in WP (St.) No. 22826/22

Mr. Y.S. Jahagirdar, Senior Advocate i/b. Mr. Ashish Pawar for the Petitioners in WP No. 9503/22

Mr. P.P. Kakade, G.P. with Ms. Kavita N. Solunke, AGP for the State JPP 3 NOB- WPSt. 22824.22 with connected matters.doc

Mr. Ajinkya Udane with Ms. Jenny Somaiyya for the Applicant - Intervener

Mr. Deelip Patil Bankar, Chief Standing Counsel with Ms. Pooja Deelip Patil for Respondent Nos. 3 and 5

3. Judgment and order dated 17 October 2022 stands corrected accordingly. Rest of the judgment and order stands as it is.

SHARMILA U. DESHMUKH, J. NITIN JAMDAR, J.

          Digitally signed
          by JYOTI
JYOTI     PRAKASH
PRAKASH   PAWAR
          Date:
PAWAR     2022.10.21
          18:04:58 +0530
 

 
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