LAXMAN PRAJAPATI WAGHAYE Vs. RANI LAXMIOBAI KARMACHARI SAHAKARI PAT SANSTHA MARYADIT, LAKHNI & ORS
LAWS(SC)-2019-2-380
SUPREME COURT OF INDIA
Decided on
February 25,2019
Laxman Prajapati Waghaye
Appellant
VERSUS
Rani Laxmiobai Karmachari Sahakari Pat Sanstha Maryadit, Lakhni And Ors
Respondents
JUDGEMENT
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(1.) Leave granted.
(2.) We have heard learned counsel for the parties.
(3.) This appeal has been filed against the judgment dated 13.04.2015 passed by the High Court in W.P. No. 2291 of 2014, by which the writ petition filed by the respondent was allowed setting aside the order dated 11.04.2014 of the Minister, Co-operation.;
(2.) We have heard learned counsel for the parties.
(3.) This appeal has been filed against the judgment dated 13.04.2015 passed by the High Court in W.P. No. 2291 of 2014, by which the writ petition filed by the respondent was allowed setting aside the order dated 11.04.2014 of the Minister, Co-operation.;
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