SAGAR SANGEET AND CONVERSION SCHEME CHS LTD Vs. MINISTER FOR CO OPERATION MARKETING AND TEXTILES GOVERNMENT OF MAHARASHTRA

JUDGEMENT

(1.) Heard Counsel for the parties.

(2.) Rule. Rule made returnable forthwith by consent. Mr. Pradeep Jadhav waives notice for respondent Nos. 1 to 3. Mr. C.U. Singh waives notice for respondent No. 4. Mr. V.Y. Sanglikar waives notice for respondent No. 6. Respondent No. 5 in person waives notice.

(3.) As short question is involved, petition is taken up for final disposal forthwith by consent.