LAWS(MHCDRC)-2004-6-2

SUNIL GOPINATH RAUT Vs. SHRIRAM P PINGALE

Decided On June 29, 2004
SUNIL GOPINATH RAUT Appellant
V/S
Shriram P Pingale Respondents

JUDGEMENT

(1.) PERUSED the application, which is moved by original O.P. in the above complaint.

(2.) VIDE this application, the applicants, who are original O.Ps. in the above complaint have sought transfer of Case No. 44/2002 from the file of District Forum, Beed to some other Forum.

(3.) WE have perused the application, which is as would be pointed out made mere on apprehension. In para 4 of the application, it is stated that some relation of the O.P. has friendly relation with the President of the District Forum and that being so, O.P. apprehends that he would not get a justice.