Samata Nagari Sahakari Patsanstha ... vs The State Of Maharashtra Through Its ...
2024 Latest Caselaw 13774 Bom

Bombay High Court

Samata Nagari Sahakari Patsanstha ... vs The State Of Maharashtra Through Its ... on 2 May, 2024

Author: Vibha Kankanwadi

Bench: Vibha Kankanwadi

2024:BHC-AUG:9407-DB


                                                    {1}
                                                                           925 sr.no..odt

                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       BENCH AT AURANGABAD

                                   WRIT PETITION NO. 3993 OF 2024
                    SAMATA NAGARI SAHAKARI PATSANSTHA MARYADIT
                   KOPARGAON THROUGH ITS CHIEF EXECUTIVE OFFICER
                                                          ....Petitioner
                                      VERSUS

                 THE STATE OF MAHARASHTRA THROUGH ITS PRINCIPAL
                                    SECRETARY AND OTHERS
                                                                 .....Respondent
                                                 .....
              Advocate for the Petitioner : Mr. Kute Rajendra L.
              AGP for Respondents: Mrs. M.N. Ghanekar.


                                           CORAM : SMT. VIBHA KANKANWADI
                                                   & S.G. CHAPALGAONKAR, JJ.

DATE : 2ND MAY, 2024.

P.C. :-

Heard learned advocate for the petitioner and learned AGP for respondent Nos.1 to 3.

2. The learned counsel for the petitioner places on record judgment and order dated 5.4.2024 passed by the respondent No.3 for which, in fact, the prayer clause (A) was made in the petition. Therefore, he states that it does not survive.

3. In view of the said decision, consequences would follow and therefore, said decision is taken on record by marking Exh.X, Petition therefore stands disposed of.

[S.G. CHAPALGAONKAR, J] [ SMT. VIBHA KANKANWADI, J] grt/-