VAIBHAV WASUDEV BHALAVI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Not on board. Upon mentioning, taken on board on a praecipe as moved on behalf of the petitioners.

(2.) Issue notice to the respondents, returnable on 16 November, 2021. Mr. Kankal, learned AGP waives notice for respondent nos. 1 to 3.

(3.) Mr. Dalvi, learned counsel for the petitioners has prayed for urgent relief of an ad-interim stay on the order dated 14 October, 2021 passed by respondent no. 6 under the provisions of Section 77A of the Maharashtra Cooperative Societies Act, 1960.