REGENT COMPUTRONICS PVT. LTD.

Deepak Ananda Patil Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

KRISHNA CHANDRA TANDON VS. UNION OF INDIA [REFERRED TO]
KHUDIRAM DAS VS. STATE OF WEST BENGAL [REFERRED TO]
UNION OF INDIA VS. MOHAMMAD RAMZAN KHAN [REFERRED TO]
MANAGING DIRECTOR ECIL HYDERABAD VS. B KARUNAKAR [REFERRED TO]
STATE BANK OF PATIALA VS. S K SHARMA [REFERRED TO]
STATE OF UTTAR PRADESH VS. RAMESH CHANDRA MANGALIK [REFERRED TO]
KOTHARI FILAMENTS VS. COMMISSINER OF CUSTOMS PORT KOLKATA [REFERRED TO]
KANWAR NATWAR SINGH VS. DIRECTOR OF ENFORCEMENT [REFERRED TO]
T. TAKANO VS. SECURITIES AND EXCHANGE BOARD OF INDIA [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) These appeals arise from a judgment dtd. 22/9/2022 of a Single Judge of the High Court of Judicature at Bombay.

(3.) The ninth respondent, Shri Chhatrapati Rajaram Sahakari Sakhar Karkhana Limited, is a cooperative society registered under the Maharashtra Co-operative Societies Act 1960. The society has its own bye-laws and is engaged primarily in the production of sugar. The jurisdiction of the cooperative society extends to 122 villages in seven talukas of District Kolhapur and it has 17,173 cultivator members.

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DEEPAK ANANDA PATIL Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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