R. Manickavasagam, Vithya Sankari and Saranya vs The Secretary Attur Town Bank Co. operative Bank Ltd. and The Deputy Registrar Co. operative Societies

A.C. Arumugaperumal Adityan, J.—Heard the learned Counsel for the revision petitioners.

This revision has been filed, seeking the indulgence of this Court to direct the Appellate Tribunal for Cooperative Cases, Salem to dispose of

I.A. No. 79 of 2008 which is pending from 17.12.2008. was filed by the petitioners/appellants for a direction to the first respondent to produce

the relevant documents which are in its custody. The grievance of the revision petitioners is that even after the filing of the counter by the contesting

respondents, the learned Appellate Tribunal is adjourning the same without any valid reasons. At this juncture the learned Counsel appearing for

the revision petitioners would represent that the matter now stands posted to 26.3.2009.

In fine, the Appellate Tribunal for Cooperative Cases, Salem is directed to dispose of I.A. No. 79 of 2008 in CMA (CS) No. 48 of 2005

pending on its file on 26.3.2009 itself without adjourning the same. With the above direction, this civil revision petition is disposed of. Connected

M.P. No. 1 of 2009 is closed.