Sanjeevani Sandeep Sawant And Anr vs Mhada New Pmgp Chs Ltd. And Ors
2022 Latest Caselaw 9830 Bom

                   Tikam                             1/2           29-IA-18421-2022

VAISHALI
ANIL                       IN THE HIGH COURT OF JUDICATURE AT BOMAY
TIKAM
Digitally signed
by VAISHALI                        CIVIL APPELLATE JURISDICTION
ANIL TIKAM
Date:
2022.09.27
11:06:51 +0530                 INTERIM APPLICATION NO. 18421 OF 2022
                                                IN
                                  WRIT PETITION NO. 1495 OF 2020
                   Sanjeevani Sandeep Sawant and anr.            ...Applicants
                        V/s.
                   Mhada New PMGP CHS. Ltd and Ors.         ....Respondents
                                             -----
                   Mr. V.S. Kapse, Advocate for the Applicants
                   Mr. Sameer Singh i/b. Akshay Jadhav for Respondent
                   Smt. M.S. Srivastava, AGP for State


                                         CORAM : SANDEEP K. SHINDE, J.

MONDAY, 26TH SEPTEMBER, 2022. P.C. :

1. In view of the judgment of this Court in the case Devsing Ramchandra Chavan Vs. The State of Maharashtra and Ors. in Writ Petition No. 5483 of 2021, the operation of the order dated 18th August, 2022 in Appeal No. 138 of 2022 passed by the Divisional Joint Registrar, Cooperative Societies, Mumbai Division, Mumbai is stayed.

Tikam 2/2 29-IA-18421-2022

2. Stand over to 23rd November, 2022.

(SANDEEP K. SHINDE, J.)