REGENT COMPUTRONICS PVT. LTD.

Macchindranath Adiwasi Masemari Sahkari Sanstha Appellant

V/S

State Of Maharashtra, Through The Secretary, Department Of Fisheries Respondents

Referred Judgements :-

ANUSAYABAIRAMCHANDRA LANDE AND OTHERS VS. UNION OF INDIA AND ANOTHER [REFERRED TO]
STATE OF MADHYA PRADESH VS. PRADEEP KUMAR [REFERRED TO]
MADHAO SOMAJI SARODE VS. JOTIBA DHYAN UPASAK SHIKSTHA DUDHALA [REFERRED TO]

JUDGEMENT

(1.) Heard.

(2.) Admit. By consent of the parties, the appeal is taken up for final hearing.

(3.) Heard Smt. Sirpurkar, learned counsel appearing for the appellants, Shri M.K.Pathan, learned AGP for respondents 1 to 5 and Smt. Sonali Saware, learned Advocate for respondent no.9.

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MACCHINDRANATH ADIWASI MASEMARI SAHKARI SANSTHA Vs. STATE OF MAHARASHTRA, THROUGH THE SECRETARY, DEPARTMENT OF FISHERIES

Referred Judgements :-

JUDGEMENT

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