REGENT COMPUTRONICS PVT. LTD.

Kalaskarwadi Vividh Karyakari Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

K. C. GAJAPATI NARAYAN DEO VS. STATE OF ORISSA [REFERRED TO]
NILDHWAJ MOTIRAMJI KAMBLE VS. STATE OF MAHARASHTRA [REFERRED TO]
MAHARASHTRA STATE BOARD OF SECONDARY AND HIGHER SECONDARY EDUCATION ALPANA V MEHTA VS. PARITOSH BHUPESHKUMAR SHETH:MAHARASHTRA STATE BOARD OF SECONDARY EDUCATION [REFERRED TO]
MAHARAJA CHINTAMANI SARAN NATH SHAHDEO VS. STATE OF BIHAR [REFERRED TO]
NALLAM VEERA STAYANANDAM VS. PUBLIC PROSECUTOR HIGH COURT OF A P [REFERRED TO]
STATE OF RAJASTHAN VS. J K UDAIPUR UDYOG LIMITED [REFERRED TO]
STATE OF TAMIL NADU VS. P KRISHNAMURTHY [REFERRED TO]
P V GEORGE VS. STATE OF KERALA [REFERRED TO]
M R F LTD VS. MANOHAR PARRIKAR [REFERRED TO]
STATE OF U P VS. HIRENDRA PAL SINGH [REFERRED TO]
GANESHRAO KISHANRAO DESHMUKH VS. DEVSINGH VENKATASINGH [REFERRED TO]
ASHWIN PRAFULLA PIMPALWAR VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) Rule. Since, the pleadings are completed, by consent of the parties, all three petitions are heard finally.

(2.) These three writ petitions mounts a common challenge to the Government Corrigendum No.SSV-911/Case no.1047/2-dtd. 14/2/2017 issued by Respondent No.1- Ministry of Cooperation, Marketing & Textile. Since the issues raised in all the petitions are common, same is disposed of by common order.

(3.) Petitioners are registered Co-operative Societies in various villages who are aggrieved by the impugned corrigendum. There are three Civil Applications filed in Writ Petition No.3712 of 2017 who are seeking to intervene in the present lis to oppose the Petitioner and in support of the impugned corrigendum.

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KALASKARWADI VIVIDH KARYAKARI Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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