SANGEETA B. VANMALI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Deshmukh, learned counsel for the petitioner; Mr. Mali, learned AGP for respondent Nos. 1 and 3-State and Mr. Deogirikar, learned counsel for respondent No. 2.

(2.) By filing this Petition under Article 226 of the Constitution of India, petitioner has assailed the legality and correctness of order dated 23. 08. 2017 passed by respondent No. 3 under Section 101 of the Maharashtra Co-operative Societies Act, 1960 whereby and whereunder respondent No. 3 has issued recovery certificate for an amount of Rs. 4,59,456. 00 to be paid by the petitioner to respondent No. 2.

(3.) From the pleadings and other materials on record, it is seen that there is a long litigation history between the petitioner and respondent No. 2. However, for the purpose of deciding the present writ petition, it may not be necessary to refer to in detail the previous litigation between the parties.