SUNIL CHHATRAPAL KEDAR Vs. Y S BAGDE

JUDGEMENT

(1.) HEARD learned Counsel for 2005 (1)ALLMR-Jan. the Parties. Very small controversy is raised in this petition as to which defendants should be allow to cross-examine first, those who support, the plaintiff or those who opposes the plaintiff.

(2.) THE petitioner herein, the Ex-: chairman, along with other Ex-Directors of the Nagpur District Central Co-operative Bank, respondent no. 2 herein, are charge-sheeted under the provisions of Maharashtra Co operative Societies Act, 1960 and Maharashtra co-operative Societies Rules, 1961 (for short the Act and the Rules respectively ).

(3.) AN application has been filed by the petitioner to cross-examine the witnesses of respondent Bank, after the completion of cross-examination of other respondents. The Respondent no. 2 and other respondents have resisted the same basically, on the ground that, initially, when the matter was fixed for the cross-examination there was no such objection from the petitioner, to proceed with the matter with such a mode of cross-examination. However, on the date of the cross-examination itself, such application was filed. The whole purpose of such application and/or conduct of the petitioner was to prolong the matter. There were various other applications filed to delay the proceedings and same were disposed of from time to time.