- (1.) P.C: Rule, made returnable forthwith. Heard finally by consent of the parties.
(2.) The Petitionerborrower and guarantors in the proceedings initiated under Section 101 of the Maharashtra Cooperative Societies Act, 1960 (for short, the MCS Act) by Respondent No.1 Society, filed an Application for the inspection and production of documents on 24 February 2014, prior to filing of the Written Statement. Respondent No.4Assistant Registrar, on the same date directed the Society to supply documents and the matter was adjourned to 10 March 2014. However, on 10 March 2014, though there is no power, the earlier order passed by the Authority was revoked indirectly and rejected the Petitioner's Application stating it to be not relevant for filing Written Statement.
(3.) The learned counsel appearing for the Petitioner makes statement that the Written Statement is filed thereafter. However, in view of above observations, and the rejection of Application so referred above, the case of Petitioner for inspection/production of documents, though referred in the Application and/or material placed on record in support of the same, now would not be inspected/produced though the Application was granted initially by order dated 10 March 2014, as it is rejected again.;