KADAMWADI DOODH UTPADAK AND PURAVATHA SAHAKARI SOC LTD Vs. PROPOSED SHIVAJIRAO SHADAGE SAHAKARI DOODH

JUDGEMENT

(1.) RULE, returnable forthwith. Respondents waive service.

(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 :