REGENT COMPUTRONICS PVT. LTD.

SANJAY Appellant

V/S

State Co-Operative Election Authority Respondents

Referred Judgements :-

JUDGMENT OF TATA CHEMICALS LIMITED VS. COMMISSIONER OF CUSTOMS (PREVENTIVE) [REFERRED TO]
PUNDALIK VS. DISTRICT DEPUTY REGISTRAR CO OPERATIVE SOCIETIES CHANDRAPUR [REFERRED TO]
SANT SADGURU JANARDAN SWAMI MOINGIRI MAHARAJ SAHAKARI DUGDHA UTPADAK SANSTHA VS. STATE OF MAHARASHTRA [REFERRED TO]
PUNDLIK VS. STATE OF MAHARASHTRA [REFERRED TO]
V S KRISHNAN VS. WESTFORT HI TECH HOSPITAL LTD [REFERRED TO]
SOMESHWAR SAHAKARI SAKHAR KARKHANA LIMITED VS. SHRINIVAS PATIL [REFERRED TO]
MANCHAK VS. STATE OF MAHARASHTRA [REFERRED TO]
BABASAHEB BAPUSAHEB PATIL AND ORS. VS. THE STATE OF MAHARASHTRA AND ORS. [REFERRED TO]
SHIVAJI APPASAHEB SHEJUL & ORS. VS. THE DISTRICT DEPUTY REGISTRAR CO-OPERATIVE SOCIETIES & ORS. [REFERRED TO]
JALINDAR TUKARAM KHARAT VS. STATE OF MAHARASHTRA [REFERRED TO]
DHANRAJ DATTATRAY PATIL VS. STATE CO-OPERATIVE ELECTIONS AUTHORITY [REFERRED TO]

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally with the consent of the parties.

(2.) By these writ petitions, an order dtd. 14/12/2023 of District Co-operative Election Officer cum Regional Assistant Director (Sugar), (DCEO for short), Chattrapati Sambhaji Nagar (Aurangabad)/respondent No.2 passed on 14/12/2023 has been impugned.

(3.) The petitioner, namely Sanjay Yadavrao Waghchaure, had raised the following objections to the provisional voters list published on 24/11/2023 for the elections of Managing Committee of Sant Eknath Sugar Factory Ltd, Taluka Paithan, District Chattrapati Sambhajinagar:

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SANJAY @ RAOSAHEB Vs. STATE CO-OPERATIVE ELECTION AUTHORITY

Referred Judgements :-

JUDGEMENT

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