REGENT COMPUTRONICS PVT. LTD.

CHALISGAON EDUCATION SOCIETY Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

GOA CRICKET ASSOCIATION VS. STATE OF GOA AND OTHERS [REFERRED TO]
HARINAGAR SUGAR MILLS LIMITED VS. SHYAM SUNDER JHUNJHUNWALA [REFERRED TO]
COMMISSIONER OF SALES TAX J AND K VS. PINE CHEMICALS LTD [REFERRED TO]
PARENA SWARUP VS. UNION OF INDIA [REFERRED TO]
INDRA DAS VS. STATE OF ASSAM [REFERRED TO]
VIRENDER KUMAR VS. P S RANA [REFERRED TO]
NAMIT SHARMA VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. NAMIT SHARMA [REFERRED TO]

JUDGEMENT

(1.) Heard the learned Advocates for the respective parties at length.

(2.) Rule. By consent, Rule made returnable forthwith and the petition is taken up for final disposal.

(3.) The basic contention, by way of a grievance of the petitioners is that the Division Bench of this Court, having concluded that the State Information Commission ought to be a multi member Bench, the State Government, as yet, has either not taken a note of the pronouncement of this Court or is not taking steps for appointing a multi member State Information Commission.

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CHALISGAON EDUCATION SOCIETY Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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