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Jai Siddheshwari Mata Fisheries ... vs State Of Maha., Thr. Secy., Dairy ...
2022 Latest Caselaw 9034 Bom

Citation : 2022 Latest Caselaw 9034 Bom
Judgement Date : 8 September, 2022

Bombay High Court
Jai Siddheshwari Mata Fisheries ... vs State Of Maha., Thr. Secy., Dairy ... on 8 September, 2022
Bench: S.B. Shukre, Valmiki Sa Menezes
                                     1                    wp5296.2022

     IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                    NAGPUR BENCH : NAGPUR

                 WRIT PETITION NO.5296/2022

Jai Siddheshwari Mata Fisheries Cooperative
Society, through its President Shri Anil Dhanraj
Parise, aged about 35 Yrs., Occ. Business,
R/o Tembhurkheda, Tah. Warud,
Dist. Amravati.                                  ...     Petitioner

      - Versus -

1.   The State of Maharashtra,
     through its Secretary, Dairy Development
     & Fisheries, Mantralaya, Mumbai 400 032.

2.   The Divisional Joint Registrar of Dairy
     Development and Fisheries, Mumbai.

3.   The Cooperative Society (Padum),
     through its Assistant Registrar,
     Amravati, Tah. and Dist. Amravati.           ...   Respondents


              -----------------
Ms. Prachi Joshi, Advocate with Mr. G.N. Khanzode, Advocate
for the Petitioner.
Ms. N.P. Mehta, Assistant Government Pleader for Respondent
Nos.1 to 3.
              ----------------
                                                              2                   wp5296.2022



                                     CORAM : SUNIL B. SHUKRE AND
                                             VALMIKI SA MENEZES, JJ.

DATE : 8.9.2022

ORAL JUDGMENT (Per Sunil B. Shukre, J.)

The communication tendered before the Court by the

learned Assistant Government Pleader is taken on record and

marked "A" for identification.

2. Heard. Rule. Rule made returnable forthwith. Heard

finally by consent of learned counsel for the parties.

3. In view of communication "A", we direct respondent No.1

to decide the appeal dated 14.12.2021 within a period of twelve

weeks from the date of receipt of the order of this Court. Rule is

made absolute in the above terms. No costs.

(VALMIKI SA MENEZES, J.) ( SUNIL B. SHUKRE, J.)

Tambaskar.

Signed By:NILESH VILASRAO TAMBASKAR Private Secretary Date:08.09.2022 15:04

 
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