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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.  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.