KAPIL DEO Vs. VIRENDRA KUMAR RASTOGI

JUDGEMENT

(1.) We have heard learned Counsel for the Appellant and learned Counsel for the Respondents.

(2.) The issue before us is as to whether this appeal is maintainable.

(3.) In the instant case, admittedly the appeal was preferred against an order passed by the statutory authority under a local Act, namely The U. P. Cooperative Societies Act. 1965. The appellate order and the order passed by the authority were challenged before the learned single Judge.