DHULE GRAMIN VIKAS BHAJIPALA PHAL PHALAWAL VA PHULE KHAREDI VIKRI SAHAKARI SANSTHA LIMITED Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This matter was circulated for speaking to minutes by learned counsel appearing for respondents Nos.4 and 5.

(2.) It is pointed out by the learned counsel for respondents Nos.4 and 5 that in the operative portion of para (A) of the order dated 20th August 2007, Rule 5 of the Committee Rules was referred to, instead it should be mentioned as Rule 4 of the Committee Rules. Shri. Umakant Patil, learned Assistant Government Pleader supports the contention of the counsel appearing for respondent Nos.4 and 5.

(3.) We are convinced that it requires some correction. We direct the Registry to read para (A) of the order dated 20th August 2007 in the following manner.