MOHAMMED HUSSAIN WAREKAR Vs U.O.I. .
Bench: ANIL R. DAVE,KURIAN JOSEPH
Case number: W.P.(C) No.-000037-000037 / 2013
Diary number: 1012 / 2013
Advocates: SUJATA KURDUKAR Vs
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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.