- (1.) Heard learned counsel for the appellant and learned advocate who appeared for the respondents.
(2.) Challenge in this appeal is the order passed by learned Single Judge dated 16.4.2013 by which writ petition filed by the respondents no.1 and 2 was allowed.
(3.) Challenge in the writ petition was to the order dated 3.10.1996 passed by the Assistant Registrar, Firm Societies and Chits.;