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Judgment
5 paragraphs · 189 wordsLeave granted.
The only issue which has been raised in the present appeals is that the High Court, by its impugned order dated 4 October 2018, directed that the names of those of the members of the appellant, who reside within the jurisdiction of the Aurangabad Bench and the Nagpur Bench, shall stand deleted.
The petition was filed by the appellant in a representative capacity. The issue which has been raised in the writ petition relates to all the members of the appellant, irrespective of the place where they reside within the State of Maharashtra. Hence, it is appropriate and proper that the petition, which has been filed, in a representative capacity, be heard on that basis so as to bring finality to the dispute.
Consequently, we allow the appeals and set aside the direction contained in the impugned order dated 4 October 2018 for deletion of the names of the members of the appellant, who reside within the jurisdiction of the Aurangabad Bench and the Nagpur Bench of the High Court of Judicature at Bombay. No order as to costs.
Pending applications, if any, shall stand disposed of.