Jai Malhar Hamal And Mapadi Kamgar ... vs The State Of Maharashtra Through ...
2023 Latest Caselaw 11643 Bom

                                     1                  924WP7279.2023&Ors.odt


               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         BENCH AT AURANGABAD.

                    924 WRIT PETITION NO.7279 OF 2023
             WITH C.A.No.8857 OF 2023 IN WP/7279/2023 WITH
               C.A.No.11562 OF 2023 IN WP/7279/2023 WITH
                  C.A.No.11559 OF 2023 IN WP/7279/2023

        PARASHAR HAMAL KAMGAR COOPERATIVE SOCIETY LIMITED
        THROUGH ITS VICE CHAIRMAN ASHARAF KHAN WAHID KHAN
                               VERSUS
       THE STATE OF MAHARASHTRA THROUGH THE SECRETARY AND
                              OTHERS
                                 ...
Shri V.D.Hon Senior Adv i/by Shri A.V. Hon, Adv for Petitioner
Shri S.B.Yawalkar,Addl G.P. for R/1 to 4
Shri R.N.Dhorde, Senior Adv i/by Shri R.L. Kute, Adv for Applicant
in C.A.no.8857/2023.
Shri R.L.Kute, Adv for Appicant in C.A.No.11559/2023.
Shri V.D.Sapkal Senior Adv, i/by Shri S.R.Sapkal, Adv for Applicant
in C.A.no.11562/2023
                                .......

                                WITH
         WITH WP/3681/2023 WITH WP/9408/2023 CA/12324/2023 IN
                  WP/9408/2023 WITH WP/10906/2023

                                      CORAM :     MANGESH S. PATIL
                                                      AND
                                                  NEERAJ P. DHOTE, JJ.

DATED : 9 NOVEMBER 2023

PER COURT : -

. Matters are reserved. Interim relief to continue till the

pronouncement of the judgment.

         [NEERAJ P. DHOTE]                        [MANGESH S. PATIL]
              JUDGE                                   JUDGE
SG Punde