JAYA ASRANI Vs. REGISTRAR OF COOPERATIVE SOCIETIES

JUDGEMENT

(1.) The present application under Sec. 151 of the Code of Civil Procedure, 1908, has been instituted on behalf of the petitioners, praying as follows :-

(2.) A perusal of the relief prayed for in the present application reflects that it is akin to the final relief prayed for in the subject writ petition.

(3.) In view of the foregoing, with the consent of the learned counsel appearing on behalf of the parties, the date of hearing of the writ petition is advanced; and the same is being taken up for hearing finally today itself.