REGENT COMPUTRONICS PVT. LTD.

Meenakshitai Arjunrao Watti Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

AMALGAMATED TEA ESTATES CO LIMITED MALAYALAM PLANTATIONS LIMITED VS. STATE OF KERALA [REFERRED TO]
AMRIT BANASPATI COMPANY LIMITED VS. UNION OF INDIA [REFERRED TO]
STATE OF ANDHRA PRADESH VS. MCDOWELL AND CO [REFERRED TO]
HYDERABAD VANASPATHI LIMITED VS. ANDHRA PRADESH STATE ELECTRICITY BOARD [REFERRED TO]
ASHUTOSH GUPTA VS. STATE OF RAJASTHAN [REFERRED TO]
STATE OF M P VS. RAKESH KOHLI [REFERRED TO]
B K PAVITRA AND ORS VS. UNION OF INDIA AND ORS [REFERRED TO]
APARNA ABHITABH CHATTERJEE VS. UNION OF INDIA [REFERRED TO]
DR. JAYA THAKUR VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Rule. At the request of and with the consent of the learned counsel for the parties, the Rule is made returnable immediately. Even otherwise, there are orders posting this matter for final disposal.

(3.) The petitioners at the time of the institution of this petition were the Directors of the Maharashtra State Cooperative Tribal Development Corporation Limited, Nashik (Respondent No.2) ('Corporation'). This is a society registered under the Maharashtra Co-operative Societies Act, 1960 ('MCS Act') and is concerned with the welfare of the tribals.

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MEENAKSHITAI ARJUNRAO WATTI Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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