ASHOK DADAJI RECHANKAR Vs. AGRICULTURAL PRODUCE MARKET
LAWS(BOM)-2019-11-188
HIGH COURT OF BOMBAY
Decided on November 08,2019

Ashok Dadaji Rechankar Appellant
VERSUS
Agricultural Produce Market Respondents

JUDGEMENT

- (1.) Petitioners were elected as Director and Vice- Chairman respectively of respondent 1 - Agricultural Produce Market Committee ("APMC" for short) in the election held on 18.1.2017.
(2.) As on the date of the election of the APMC, petitioner 1 was a member of the Managing Committee of Seva Sahakari Society, Satnur and petitioner 2 was a member of Managing Committee of Seva Sahakari Society, Nandwardhan.
(3.) It is not in dispute, that the petitioner 1 sought reelection, and was defeated in the election of Seva Sahakari Society, Satnur the result of which was declared on 29.4.2017 and petitioner 2 did not contest the election to the Managing Committee of the Seva Sahakari Society, Nandwardhan.;


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