VIJAY TIWARI Vs. M P STATE COOPERATIVE TRIBUNAL

JUDGEMENT

(1.) Shri Sanjay K. Agrawal, learned counsel for petitioner.

(2.) Since the affected party is already represented, the matter is finally heard with the consent of learned counsel for the parties.

(3.) Order dated 27-9-2014 passed by M.P. State Co-operative Tribunal, Bhopal is being assailed vide this petition under Article 227 of the Constitution of India.