PARSHARAM GAVADU PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) In this natter, Mr. Gangs! states that he represents rei- pondents 1, 2, 3 and 5. Respondent No. 3 in the present Administrator of respondent No. 4 Society. It is aad was clear to us that since there was an Administrator appointed, respondent No. 4 Society, can only appear through some Advocate appointed and instructed by its Administrator. Dispite this fact some Advocate purporting to act for respondent No. 4 Society had appeared on the last occasion and persisted in appearing despite the clear position being pointed out to him. Today he has chosen to remain absent when the matter was called out.

(2.) Mr. Gingal cm now represent respondents 1 to 5, Accordingly Mr. Gangal appears for respondents 1 to 5.

(3.) This petition can be disposed of at the stage of admission. Accordingly Rule is issued. Respondents Waive notke. Advocates heard.