RURAL EDUCATION SOCIETY Vs. LATIKA

JUDGEMENT

(1.) Rule. Rule made returnable forth with. Heard by consent.

(2.) Shri R.V.Naiknavare, learned counsel waives notice for Respondent No.1 and Shri V.D.Hon, learned counsel waives notice for Respondent No.2.

(3.) By way of present petition, the petitioner impugns the order dated 25th June, 2007, vide which the application of the respondent No.1 for grant of temporary relief in Appeal No.29 of 2007 below Exh.5 came to be allowed.