SUNIL SUDHAKAR FEGDE Vs. KISHOR DEVRAM RANE

JUDGEMENT

(1.) Appeal admitted. Notice after admission made returnable forthwith.

(2.) The proceeding is filed to challenge the judgment and order of learned Single Judge of this Court delivered in Writ Petition No. 2950/2010. Heard both the sides.

(3.) The aforesaid petition was filed by respondent Nos. 1 and 2 of the present proceeding only. The counsel of these two respondents are heard. Other respondents had filed other petitions, though the petitioners of those other petitions are made party respondents hearing to them was not necessary as the present appellants are interested in getting relief only in respect of one institution of which present respondent Nos. 1 and 2 were directors.