JAIHIND SAHKARI UPBHOKTA BHANDAR Vs. KENDRIYA SAHKARI UPBHOKTA

JUDGEMENT

(1.) IT is a writ filed under Article 227 of the Constitution of India. In substance, the petitioner has sought to question the legality and validity of the order passed by respondent No. 3, i.e., Deputy Registrar, dated 29.8.2002 (Annexure P-3) as also sought a writ of mandamus directing the respondent No. 2 to hear the appeal and stay filed by the petitioner expeditiously.

(2.) HEARD Shri S.M. Dagaonkar, learned counsel for the petitioner.

(3.) HAVING heard the learned counsel for the petitioner and having perused the record of the case, I am inclined to give some direction while disposing of the writ in limine.