Shrimant Rajaram Deokar vs The Divisional Joint Registrar ...
2026 Latest Caselaw 5381 Bom

Bombay High Court

Shrimant Rajaram Deokar vs The Divisional Joint Registrar ... on 21 May, 2026

                                                                             2-2090-26-wp.doc


                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           CIRCUIT BENCH AT KOLHAPUR
                          CIVIL APPELLATE JURISDICTION
                                WRIT PETITION NO. 2090 OF 2026


                                       Shrimant Rajaram Deokar
                                                 vs
        The Divisional Joint Registrar Co-Operative Societies, Kolhapur and
                                        Ors

        Mr. Santosh Koli a/w Ms. Maya Khavle, advocate for the Petitioner
        Mr. Avinash Naik, AGP for the State

                                             CORAM :    SACHIN S. DESHMUKH, J.

                                             DATE :     21st MAY, 2026
                                                        (VACATION C0URT)

        P. C. :

        1.        Heard.

2. Learned counsel for the Petitioner submits that, in relation to

the loan availed by the Petitioner, 'No dues certificate' had already

been issued by the concerned Co-operative Credit Society as far

back as in the year 2014. It is further submitted that the Revision

preferred by the Petitioner raising an exception to the order issuing

the recovery certificate under Section 101 is pending before the

Revisional Authority. Inspite of the pendency of the said Revision,

the authorities have proceeded further; and the auction is scheduled

today i.e. on 21/05/2026.

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                                                                                           2-2090-26-wp.doc

3. In that view of the matter, there shall be ad-interim relief in

terms of prayer clause (B) which reads as under:

"Pending the final hearing and disposal of this petition, this Hon'ble Court be pleased to grant Ad-Interim Ex- parte stay on the operation, execution, and implementation of the public auction scheduled on 21/05/2026 at 11.00 A.M., in respect of the petitioner's said property".

4. Stand over to 23/06/2026.

                                                                 [SACHIN S. DESHMUKH, J.]




             IRESH         Digitally signed by
                           IRESH MASHAL

             MASHAL        Date: 2026.05.21
                           16:56:29 +0530




Iresh                                                       2 of 2