REGENT COMPUTRONICS PVT. LTD.

KAWADU UNDRUJI KUNDAWAR Appellant

V/S

ADDITIONAL COLLECTOR Respondents

Referred Judgements :-

SUBHASH ANANTRAO SAWANT VS. SHRI ADINATH SAHAKARI SAKHAR KARKHANA LTD.,DISTT. SOLAPUR [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]
SOMESHWAR SAHAKARI SAKHAR KARKHANA LIMITED VS. SHRINIVAS PATIL [REFERRED TO]

JUDGEMENT

(1.) Rule.

(2.) Rule is made returnable forthwith by consent.

(3.) Heard learned Advocate Mr. Madkholkar in support of petition, learned asstt. Govt. Pleader Mr. V. A. Thakre for Respondent nos. 1 to 3 and learned Advocate mr. M. N. Thengre for the respondent No. 4.

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KAWADU UNDRUJI KUNDAWAR Vs. ADDITIONAL COLLECTOR

Referred Judgements :-

JUDGEMENT

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