LAWS(BOM)-1990-8-133

JANARDHAN BHIMRAO KADAM Vs. STATE OF MAHARASHTRA

Decided On August 22, 1990
JANARDHAN BHIMRAO KADAM Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) THE petitioner seeks to challenge the order dated 23rd april, 1990 passed by the Assistant Registrar, Co-operative Societies (Milk)Solapuf whereby action under Section 78 was thought un-necessary. After hearing the patties, the Assistant Registrar thought that it was not necessary to appoint an Administrator under Section 78 of the Maharashtra Co-operative Societies Act.

(2.) ADMITTEDLY, there is an appeal provided under Section 152 of the said Act. Under the circumstances, without going into the marits of to matter, we permit the petitioner to withdraw the petition with liberty to file an appeal, if so advised.

(3.) THE Appellate Authority will condone the delay in the peculiar facts and circumstances of the case and consider the appeal on merit.