Durgabakshsingh Rampratapsingh ... vs District Deputy Registrar, ...
2023 Latest Caselaw 2281 Bom

Citation : 2023 Latest Caselaw 2281 Bom
Judgement Date : 9 March, 2023

Bombay High Court

Durgabakshsingh Rampratapsingh ... vs District Deputy Registrar, ... on 9 March, 2023

Bench: Avinash G. Gharote

                                                      1                               34.WP.7166-2019.odt




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

                            WRIT PETITION NO. 7166 OF 2019
                 ( Durgabakshsingh Rampratapsingh Thakur
                                     Vs.
      District Deputy Registrar, Cooperative Societies, Amravati & Ors. )

Office Notes, Office Memoranda                            Court's or Judge's orders
of Coram, Appearances, Court's
orders     or    directions and
Registrar's orders


                                  Mr. (Dr.) Anjan De, Advocate for the Petitioner.
                                  Ms. Tajwar Khan, AGP for the Respondent No.1/State.
                                  Mr. Harish D. Dangre, Advocate for the Respondent No.3.




                                  CORAM:        AVINASH G. GHAROTE, J.

DATED : 9th MARCH, 2023

Heard.

2. In view of the direction as contained in para 21 of the judgment dated 09.04.2019 in Writ Petition No. 3442/2018 (page 84), it was necessary for the respondent No.1 to provide copies of the two reports as indicated therein as well as such other material that the respondent No.1 desires to rely upon, while calling upon the petitioner to explain the charges levelled against him. It is contended, that though the report of the Board dated 14.05.2018 ; 30.05.2018 and 23.09.2019 have been relied upon in the impugned order (page 27), copies thereof were not supplied to the petitioner, which vitiates the impugned order.

3. Learned AGP for the respondent No.1/State, 2 34.WP.7166-2019.odt

to indicate whether the quoted portion in page 27 (page 9 of the impugned order) is the opinion of the respondent No.1 or is merely quoted from somewhere else.

4. List the matter on 16.03.2023.

JUDGE SD. Bhimte

Signed By:SHRIKANT DAMODHAR BHIMTE

Signing Date:09.03.2023 20:03