(1.) APPLICATION for intervention filed by advocate Shri A. H. Joshi is allowed. On the request of learned Counsel for the petitioners, respondent no. 3 is allowed to be deleted.
(2.) HEARD Shri A. Y. Pandule, learned Counsel for the petitioners, Shri E. P. Sawant, learned Government Pleader for Respondents No. 1, 2 and 4 and Shri A. H. Joshi, learned Counsel for intervenors. Rule. Rule made returnable forthwith and heard finally by consent of the parties. Learned Counsel for respective respondents waive service of rule.
(3.) THE petitioners claim to be the members of the managing committee of a Society, term of which is to expire in 2002-2003. The Respondent No. 2 passed an order under Section 78 of the Maharashtra Cooperative Societies Act, 1960 against the petitioners. Being aggrieved thereby, an appeal has been preferred before the Respondent No. 4 and the same is pending.