RAMBHAU S O RAMCHANDRA SAMARTH Vs. ARTI

JUDGEMENT

(1.) RULE. RULE made returnable forthwith. Heard by consent. This writ petition takes exception to the order passed by the Member of the Maharashtra State Co-operative Appellate Court, Mumbai, Nagpur Bench, Nagpur in Appeal Nos. 105 of 1996 and 108 of 1996 dated 8th July, 1999. The learned member has passed that order on the application filed by the respondents 1 and 2 in the said appeal, praying for the following relief :

(2.) LEARNED Counsel for the respondent Nos. 1 and 2 now contends that they would move appropriate application before the President of the Tribunal with a request to place the matter before the Division Bench at Mumbai. It is not necessary to make any observation with regard to the said request and it is open to the respondents 1 and 2 to take out necessary application before the President, which will be decided in accordance with law. Respondent Nos. 1 and 2 undertake to file the said application before the President within two weeks from today and if such an application is filed, appropriate orders be passed on the said application within two weeks from the date of its presentation. The writ petition is disposed of in the above terms with no order as to costs. Order accordingly.