NATIONAL SALES AGENCIES Vs. COMMISSIONER (SUGAR)

JUDGEMENT

(1.) Rule made returnable forthwith. Heard by consent.

(2.) Learned Assistant Government Pleader waives service for respondent no.1. None appears for respondent no.2 though duly served.

(3.) By way of present petition, the petitioner challenges the order dated 15th December 2006 passed by respondent no.1 thereby rejecting the application of the present petitioner for permission to institute a suit against Balaghat Shetkari Sahakari Sakhar Karkhana Ltd., Ujana (Taluka : Ahmedpur, District : Latur), for recovery of its dues.