KAILAS SHALIKRAO BORODE Vs. REGISTRAR MONEY LENDING

JUDGEMENT

(1.) The limited grievance in the petition is that in revision preferred under Sec. 9 of the Maharashtra Money Lending (Regulation) Act, 2014 (Act) the application for stay to the direction that possession of the agricultural field be delivered to the respondents 5 to 13, is not being heard.

(2.) Issue notice for final disposal.

(3.) Ms. T. H. Khan, the learned Assistant Government Pleader waives service for respondents 1 to 4/State.