REGENT COMPUTRONICS PVT. LTD.

RAHUL Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

RAMKISHAN SHINDE VS. STATE OF MAHARASHTRA [REFERRED TO]
S T MUTHLJSAMI VS. K NATARAJAN [REFERRED TO]
SANT SADGURU JANARDAN SWAMI MOINGIRI MAHARAJ SAHAKARI DUGDHA UTPADAK SANSTHA VS. STATE OF MAHARASHTRA [REFERRED TO]
AHMEDNAGAR ZILLA SDV AND P SANGH LIMITED VS. STATE OF MAHARASHTRA [REFERRED TO]
PUNDLIK VS. STATE OF MAHARASHTRA [REFERRED TO]
SHATAGEPPA PARRAPA MUGERI VS. M R NAIK [REFERRED TO]
SHIREEN SAMI GADIALI VS. SPENTA CO OP HSG SOC LTD [REFERRED TO]

JUDGEMENT

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

(2.) Petitioner, Rahul Patare has filed these two Writ Petitions. In Writ Petition No.4196 of 2016, he has impugned the order dtd. 6/4/2016 of respondent no.4/ /The District Deputy Registrar Co-Operative Societies, Ahmednagar.

(3.) The prayers in this writ petition read thus :

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RAHUL Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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