GAJRAJ SAHAKARI DADH UTPADAK AND PURAVATHA SOC LTD Vs. PROPOSED YUVANI SAHAKARI DUDH UTPADAK SANSTHA LTD

JUDGEMENT

(1.) RULE, returnable forthwith. Respondents Nos. 1 to 4 waive service. Name of respondent No. 5 deleted.

(2.) HEARING Counsel on either side and considering the facts and circumstances, we find the instant case to be squarely covered by a Division Bench ruling of this Court in Writ Petition No. 1180 of 1989, decided on 21st April, 1989.

(3.) IN the circumstances and for reasons stated in the aforesaid judgment, the following order is passed on this petition :