(1.) THIS appeal is focused as against the order of the third respondent dated 12.10.2007, passed in Proceedings No.MU.MU.No.45394/N4/07.
(2.) HEARD both sides. At the time of admission, both sides agreed to argue the matter on merits. Accordingly, the matter is taken up for disposal.
(3.) THE point for consideration is as to whether there is any infirmity in the order passed by the third respondent in Proceedings No.MU.MU.No.45394/N4/07, dated 12.10.2007"