TINAJIRAO RAMRAO KALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) WE have heard the learned counsel for the respective parties and the learned Government Pleader for the State respondents.

(2.) RULE, Respective parties waive service. Petition taken up for final hearing forthwith by the consent of the parties.

(3.) THIS petition, which came to be filed on 31. 7. 2000, originally sought a relief for directions to hold elections for the managing committee of respondent No. 4 karkhana and protection for a period of fifteen days from the date of service of an order to be passed under Section 73-H or Section 77-A of the Maharashtra Co-operative Societies Act, 1960.