Pankaj Subhash Tatar And Anr vs The State Of Maharashtra , Dept. Of ...
2023 Latest Caselaw 5012 Bom

                                                                          10-WP-6659-2023.odt


           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         CIVIL APPELLATE JURISDICTION
                        WRIT PETITION NO. 6659 OF 2023
 Pankaj Subhash Tatar and another                    ...       Petitioners
           Versus
 The State of Maharashtra and others                 ...       Respondents
                                          .........
 Mr. P.N. Joshi instructed by Mr. Rahul Motkari for the Petitioners.
 Mr. P.G. Sawant, AGP for the Respondent-State.
 Mr. Sumedh Modak for Respondent No.14.
                                   .........
                                              CORAM : N.R. BORKAR, J.

DATED : 5 JUNE 2023 P.C. :-

1. Issue notice to the Respondents, returnable on 27 June 2023.

2. The learned AGP waives notice for Respondent Nos.1 to 3.

3. Advocate Modak waives notice for Respondent No.14.

4. Till next date, there shall be ad-interim relief in terms of prayer clause (b), which reads thus :

"(b) That pending the hearing and final disposal of this Writ Petition this Honorable Court be pleased to stay the execution, operation and implementation of the impugned Judgment and Order dated 12.04.2023 passed by the Ld. Minister of Co-operation, State of Maharashtra in Revision Application No.148/2022 and the Order dated 01.11.2018 passed by the District Deputy Registrar, Co-operative Societies, Nashik u/s. 85 of the Act."

( N.R. BORKAR, J. )

Kanchan P Dhuri 1 / 1