Full Judgment Text
Non-Reportable
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
WRIT PETITION (C) No. 37 OF 2013
MOHAMMED HUSSAIN WAREKAR Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
J U D G M E N T
ANIL R. DAVE, J.
1. It has been submitted by the learned counsel for
the petitioner that two appeals which have been filed
by the petitioner, being CCI/568/1988 and
CCI/569/1988, are pending before the First
Cooperative Court at Mumbai.
2. We direct the said Court to dispose of the
aforesaid appeals within four months from the date of
intimation of this order to it.
3. Till the appeals are decided, ad-interim relief
granted by this Court shall continue.
JUDGMENT
4. In view of the above directions, this Writ
Petition is disposed of.
5. An intimation of this order be sent to the
aforesaid Court forthwith.
.......................J.
[ ANIL R. DAVE ]
.......................J.
[ KURIAN JOSEPH ]
New Delhi;
March 10, 2015.
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