AMBAJOGAI SAHAKARI SAKHARI KARKHANA LTD Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) Heard Shri.K.J.Suryawanshi, Advocate holding for Shri.D.N. Suryawanshi, Advocate for petitioner and Shri.V.D.Hon, Advocate for respondent No.1.

(2.) Rule, returnable forthwith. With the consent of Advocates of both the parties, the petition is taken up for final hearing.

(3.) This is a petition filed by sugar factory being aggrieved by refusal to condone delay in preferring appeal before the Member, Maharashtra State Co-operative Appellate Court, Mumbai, Bench at Aurangabad (hereinafter referred to as "Co-operative Appellate Court" for brevity).