RAPHIK MEHBUB PAKHALI Vs. ANANTKUMAR PRAVINKUMAR JAJAL

JUDGEMENT

(1.) HEARD all the learned Counsel.

(2.) THIS appeal was heard for admission in the month of June 1995 and notice before admission was issued. Thereafter when the matter came up before me, I thought that it was necessary to hear the matter on a priority basis having regard to the consequences which would follow if the impugned order passed by the M. A. C. T. Kolhapur (for short "tribunal") was allowed to remain in force with the possibility of similar view being taken by the learned Judges in a number of matters. Hence, I had indicated to both the learned Counsel appearing for the respondents that I would like to hear the appeal itself finally. Hence, appeal admitted.

(3.) BY consent appeal taken up for hearing and final disposal forthwith. Paper book and printing dispensed with. Heard all the learned Counsel.