ASHOK LAXMAN BALKAWADE Vs. PUNE ZILLA SAHAKARI DUDH UTPADAK SANGH, HAVING ITS OFFICE AT KATSAJ, DAIRY SATPUR, PUNE-SATARA ROAD, PIME-46, STATE OF MAHARASHTRA, PUNE JILHA SAHAKARI DUDH UTPADAK SANGH LTD, PUNE

JUDGEMENT

(1.) Rule. In Writ Petition No. 1102 of 2004, Mr. V. P. Malvankar, learned Assistant Government Pleader, on behalf of respondent Nos. 1 and 2, and dr. V. K. Chowdhari, learned counsel, on behalf of respondent No. 3, appear and waive service of notice of Rule. In Writ Petition No. 1179 of 2004, Dr. V. K. Chowdhari, learned counsel, on behalf of respondent no. 1, and Mr. R. M. Patne, learn assistant Government Pleader, on behalf of respondent Nos. 2 and 4 to 6, appear and waive service of notice of Rule. In Writ Petition No. 9640 of 2003, Mr. P. M. Patil, learned Assistant Government Pleader, on behalf of respondent Nos. 1 to 3, and Dr. V. K. Chowdhari, learned counsel, on behalf of respondent No. 4, appear and waive service of notice of Rule.

(2.) In the facts and circumstances, the matters are taken up for final healing today.

(3.) In all these petitions, common questions of fact and law have been raised, and they can, therefore, conveniently be dealt with and decided by a common judgment.