REGENT COMPUTRONICS PVT. LTD.

ASHOK SHRAVAN PATIL Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

CHAPADGAON VIVIDH KARYAKARI SEVE SAHAKARI SOCIETY LTD. AND ORS. V. THE COLLECTOR OF AHMADNAGAR AND ORS. [REFERRED TO]
WASUDEO GULABRAO DESHMUKH V. STATE OF MAHARASHTRA AND ORS. [REFERRED TO]
HARIPRASAD SHIVSHANKER SHUKIA AND ANOTHOR BARSI LIGHT RAILWAY COMPANY LIMITED VS. A D DIVELKAR:K N JOGLEKAR [REFERRED TO]
GULRAJ SINGH VS. MOTA SINGH [REFERRED TO]
VIDYA CHARAN SHUKLA VS. PURSHOTTAM LAL KAUSHIK [REFERRED TO]
J K COTTON SPINNING AND WEAVING MILLS LIMITED VS. UNION OF INDIA [REFERRED TO]
KHALIL AHMED BASHIR AHMED VS. TUFELHUSSEIN SAMASBHAJI SARANGPURWALA [REFERRED TO]
RANJEET SINGH VS. RAVI PRAKASH [REFERRED TO]
PANDURANG HINDURAO PATIL VS. STATE OF MAHARASHTRA [REFERRED TO]
MURLIDHAR BHAULAL MALU VS. SUDHAKAR HONAJI PATIL [REFERRED TO]
BHAULAL S O RAJDHAR SONAVANE VS. RETURNING OFFICER [REFERRED TO]
SAMBHA VS. STATE OF MAHARASHTRA [REFERRED TO]
JAIRAM VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) RULE. Respondents waive service. By consent, rule made returnable forthwith.

(2.) THIS writ petition challenges an order passed by the Divisional commissioner, Nashik Division on 6th July, 2004 in Election Petition No. 28 of 2003.

(3.) FACTS necessary for disposal of the present petition are few. Respondent Nos. 4, 5 and 6 are original petitioners in the election petition. Petitioners in the present petition are respondent Nos. 1 to 3 in the same, respondent Nos. 1 to 3 herein filed the said election petition challenging election of petitioners as Directors to the Board of Jalgaon Zilla Sarkari naukaranchi Sahakari Patpedhi Maryadit, Jalgaon, a specified society under section 73g of Maharashtra Co-operative Societies Act, 1960 (hereinafter referred to as MCS Act ).

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ASHOK SHRAVANPATIL Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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