OM PRAKASH VERMA Vs. GUJARAT MERCHANTILE

JUDGEMENT

(1.) WITH consent heard and finally disposed of.

(2.) THIS is a petition filed under Article 226 of the Constitution of India challenging the order dated 1.12.2008 (Annexure P-2) passed by M.P. State Co-operative Tribunal, Bhopal (for short, the Tribunal) in F.A.No. 274 of 2004.

(3.) THE prayer appears to be reasonable and has rightly not been opposed by the counsel appearing for the respondents.