SOMESHWAR SAHAKARI SAKHAR KARKHANA Vs. NATHOBA PATILBUA GITA

JUDGEMENT

(1.) PRAYER for extension of stay made by filing note dated 26th November, 1991 is rejected. It is rejected for two reasons viz. (i) already stay for sufficiently long time was given to the Petitioner when the order was passed by me on 29th October 1991, (ii) the matter arises out of interlocutory proceedings.

(2.) THE order under challenge directed the Petitioner to produce certain documents. I have taken the view that the Petitioners are trying to postpone elections by adopting the delaying tactics and want to retain power. Further by refusing to produce the documents, they are trying to conceal or cover its various illegalities by declining to submit those documents for scrutiny of the court. Therefore, I feel that in the interest of justice it is not necessary to extend the stay.