PRAVIN YASHWANT DHANAWADE Vs. JAWALI SAHAKARI BANK LTD

JUDGEMENT

(1.) Heard Mr. Deshmukh with Ms. Ketkar, the learned counsel for the petitioner.

(2.) Rule. Respondent No.4 be deleted forthwith. The other respondents waive service. Rule is taken up for final hearing forthwith.

(3.) This petition takes exception to the order passed by the respondent No.3 on 15/1/2005. By the said order the Revision Application has been returned to the petitioner on the ground that the requirements of Sec. 154(2A) of the Maharashtra Co-operative Societies Act, 1960 ("the Act" for short), were not complied with.