Vivek S/O Sudhakar Wadhai vs Assistant Registrar Of ...
2022 Latest Caselaw 9445 Bom

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            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     NAGPUR BENCH AT NAGPUR

                         WRIT PETITION NO. 5757 OF 2022
                               Vivek S/o. Sudhakar Wadhai
                                           Vs.
              Assistant Registrar of Cooperative Societies, Bhadravati & Ors.

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Office Notes, Office Memoranda of Coram,                     Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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                      Mr. R.D. Karode, Advocate for the Petitioner.
                      Mr. N.R. Patil, AGP for Respondent No.1.

                                  CORAM : MANISH PITALE, J.

DATED : 19th SEPTEMBER, 2022.

Heard learned counsel for the petitioner.

2. Specific reliance was placed on judgment of this Court dated 06.05.2022, passed in Writ Petition No. 2481 of 2022 (Yogendra S/o Tarachand Katare Vs. The Assistant Registrar Co-operative Societies cum Appellate Authority & others), to contend that the present writ petition ought to be entertained by this Court in the interest of justice.

3. Keeping the question of maintainability of writ petition open, issue notice to the respondents for final disposal, returnable on 23rd September, 2022.

4. Mr. N.R. Patil, learned AGP waives notice on behalf of respondent No.1.

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                                  5.        Hamdast    granted   for   service   on   respondent
                                  Nos.2, 3 and 4.

6. Additionally, the petitioner is permitted to effect service on respondent Nos.2, 3 and 4 by private service, registered post acknowledgment due, email, whatsapp and other such modes of communication.

JUDGE

Vijay

Digitally Signed By:VIJAY KUMAR Personal Assistant to Hon'ble JUDGE Signing Date:20.09.2022 10:40