VIJAY MADHAV KHER Vs. DILIP SIITARAM RAUL

JUDGEMENT

(1.) WE are proceeding to dispose of this revision at the stage of its admission itself on hearing the learned advocate for the applicant and on perusal of the material made available in this application.

(2.) THE applicant is the common original O. P. No. 1 in the aforesaid complaints and against the order of District Forum dated 29th April, 2003 passed on the application of the applicant herein rejecting his request for referring the matter to the Civil Court that this revision has been filed.

(3.) WE consider it unnecessary to have a detailed advertance to the factual matrix as obtained in the matter herein. We only mention few relevant facts to appreciate the merits of this revision.