ANANTA MADHUKARRAO BHUIBHAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally by consent of the learned counsel appearing for the parties.

(2.) Heard Mr. Ghare, learned counsel for the petitioners, Mr. Madiwale, learned AGP for respondent Nos.1 and 2 and Mr. Samarth, learned Senior Counsel along with Mr. Tambde, learned counsel for respondent Nos.3 and 4. Mr. Tapas, learned counsel for respondent Nos.5 and 6, is absent.

(3.) The present petition challenges the order dated 16/7/2020 passed by the respondent No.1 in appeal Nos.14 of 2020 and 15 of 2020 whereby the de-registration of the respondent Nos.3 and 4, has been set aside and so also the orders of putting the societies in liquidation has been set aside.