Vasant Yashwant Kale And Others vs The State Cooperative Election ...
2024 Latest Caselaw 438 Bom

Bombay High Court

Vasant Yashwant Kale And Others vs The State Cooperative Election ... on 9 January, 2024

                               1                  905-7,5-WP-371-24.odt




     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                BENCH AT AURANGABAD


              905 WRIT PETITION NO. 371 OF 2024

        SULOCHANA SURESH DASPUTE AND ANOTHER
                        VERSUS
 THE STATE COOPERATIVE ELECTION AUTHORITY AND OTHERS
                          ...

              906 WRIT PETITION NO. 372 OF 2024

                DIPAK DEVICHAND MORE
                        VERSUS
   STATE COOPERATIVE ELECTION AUTHORITY THROUGH ITS
          COMMISSIONER SECRETARY AND OTHERS
                           ...

              907 WRIT PETITION NO. 380 OF 2024

   RANJANGAON DANDGA VIKAS KARYAKARY SEVA SAHAKARI
           SANSTHA LTD THROUGH ITS CHAIRMAN
                        VERSUS
    STATE CO OPERATIVE ELECTION AUTHORITY THROUGH
          COMMISSIONER SECRETARY AND OTHERS
                           ...

                5 WRIT PETITION NO. 6 OF 2024

      SANJAY ALIAS RAOSAHEB YADAVRAO WAGHCHAURE
                             VERSUS
STATE COOPERATIVE ELECTION AUTHORITY M.S. PUNE AND ORS
                                ...
             WITH WRIT PETITION NO. 23 OF 2024
             WITH WRIT PETITION NO. 31 OF 2024
              WITH WRIT PETITION NO. 8 OF 2024
                                ...
Advocate for the Petitioners : Mr. S. S. Gangakhedkar (in WP/371,
  23 and 31/2024), Mr. D. S. Patil (in WP/372,380 and 5, 6 and
                             8/2024)
            Advocate for Respondents No.1 and 2 :
       Mr. V. H. Dighe (in WP/372,380 and 6/2024) and
          Mr. S. K. Kadam (in WP/6, 23 and 31 /2024)
                                ...
                                                                   2                905-7,5-WP-371-24.odt



                                                                      CORAM : S. G. MEHARE, J.

                                                                      DATE    : 09-01-2024

                              PER COURT :-

1. A common statement has been made that the division bench

has pronounced a judgment yesterday, which has bearing in these

cases, however, it is not uploaded. The learned counsel for the

respondents seeks time to go through the said judgment and make

a statement and file affidavit.

2. Time granted to file short affidavit.

3. Office to accept the affidavit.

4. Stand over to 10.01.2024, at 2.30 p.m.

( S. G. MEHARE ) JUDGE

rrd

Signed by: Rajesh Rameshrao Davane Designation: PA To Honourable Judge Date: 09/01/2024 18:33:02