wp15682-2023 with wp4264-2026-J-F.doc

AGK

IN THE HIGH COURT OF JUDICATURE AT BOMBAY

CIVIL APPELLATE JURISDICTION

WRIT PETITION NO.15682 OF 2023

Kanika Dang, Age 50 years,

Flat No.401, Bhagtani Heights CHSL.,

Yari Road, Versova, Andheri West,

Mumbai 400 061 …  Petitioner

Vs.

1.Divisional Joint Registrar, Mumbai

6th Floor, Malhotra House,

Opposite GPO, Mumbai 400 001

2.Laxmi Nagrath,

16th Floor, Bhagtani Heights CHSL.,

Panch Marg, Versova, Andheri West,

Mumbai 400 051 …  Respondents

WITH

WRIT PETITION (ST.) NO.4264 OF 2026

Kanika Dang, Age 57 years,

Flat No.401, Bhagtani Heights CHSL.,

Yari Road, Versova, Andheri West,

Mumbai 400 061 …  Petitioner

Vs.

1.The State of Maharashtra,

through the Hon’ble Minister,

Cooperation, Marketing & Textile

Department, Hutatma Rajguru Chowk,

Madam Cama Marg, Mantralaya,

Mumbai 400 032

1

ATUL

GANESH

KULKARNI

Digitally signed by

ATUL GANESH

KULKARNI

Date: 2026.05.05

11:29:47 +0530

wp15682-2023 with wp4264-2026-J-F.doc

2.Divisional Joint Registrar, Cooperative

Societies, Mumbai Division, Mumbai,

6th Floor, Malhotra House,

Opposite GPO, Mumbai 400 001

3.Deputy Registrar of Cooperative

Societies, K/West Division, Mumbai,

Gruha Nirman Bhavan, Ground Floor,

Room No.69A, MHADA Building,

Bandra (East), Mumbai 400 051

4.Chairman/Secretary of Bhagtani

Heights, Yari Road, Versova,

Andheri (West), Mumbai 400 063

5.Laxmi Nagrath,

Age Adult, Flat No.1601/1602,

16th Floor,  Bhagtani Heights CHSL.,

Panch Marg, Versova, Andheri West,

Mumbai 400 061 …  Respondents

Mr. Girish S. Godbole, Senior Advocate with Mr. Aditya 

Joshi and Ms. Niharika Chandurkar for the petitioner.

Mr. Y.D. Patil, AGP for respondent No.1-State.

CORAM :AMIT BORKAR, J.

RESERVED ON :APRIL 29, 2026.

PRONOUNCED ON:MAY 5, 2026

JUDGMENT:

1.In view of the fact that both these writ petitions involve 

identical questions of law as well as substantially similar factual 

background, it is considered appropriate to decide and dispose of 

2

wp15682-2023 with wp4264-2026-J-F.doc

both the petitions by this common judgment. 

2.By Writ Petition No.15682 of 2023, instituted under Articles 

226 and 227 of the Constitution of India, the petitioner has called 

in question the legality and propriety of the stay order dated 28 

March 2023 passed by respondent No.1 in Appeal No.90 of 2023. 

The petitioner has further prayed for setting aside the selection of 

respondent No.2 as an elected member, as reflected in the Minutes 

of   Meeting   dated   23   April   2023,   and   for   a   declaration   that 

respondent No.2 was ineligible to contest and be elected to the 

Managing Committee. By Writ Petition No.4264 of 2026, also filed 

under Articles 226 and 227 of the Constitution of India, the 

petitioner has impugned the order dated 12 July 2023 passed by 

respondent No.1 in Revision Application No.264 of 2023 under 

Section 154 of the Maharashtra Cooperative Societies Act, 1960, 

whereby the said revision application preferred by respondent 

No.4 came to be allowed, resulting in quashing and setting aside of 

the order dated 3 February 2022 passed by respondent No.2, as 

well as the order dated 13 September 2021 passed by respondent 

No.3. 

3.For the sake of convenience, the parties shall hereinafter be 

referred to as per their description in Writ Petition No.4264 of 

2026. 

4.The factual matrix, as set out by the petitioner and forming 

the basis of the present proceedings, indicates that a complaint 

was lodged before respondent No.3 on 12 July 2021. By the said 

complaint,   the   petitioner   sought   removal   of   the   Managing 

3

wp15682-2023 with wp4264-2026-J-F.doc

Committee of Bhagtani Heights CHSL on the ground that elections 

were not conducted in accordance with the directives issued by the 

State Cooperative Election Authority. It was further alleged that 

the members of the Managing Committee had indulged in serious 

financial irregularities and had acted in a manner prejudicial to the 

interest of the Society and its members, thereby warranting their 

removal and disqualification. Upon receipt of the said complaint, 

the Society submitted its written response on 17 August 2021, 

contending that the allegations made in the complaint were devoid 

of   merit   and   substance.   It   was   asserted   that   the   Managing 

Committee   was   functioning   strictly   in   accordance   with   the 

applicable statutory provisions, rules, and bye-laws governing the 

Society. After considering the material on record, respondent No.3, 

by order dated 13 September 2021 passed under Section 78A(1)

(b) of the Maharashtra Cooperative Societies Act, 1960, proceeded 

to remove the members of the Managing Committee and further 

declared them disqualified from being members of the Society for 

a period of five years. 

5.Being aggrieved by the aforesaid order dated 13 September 

2021, the Society along with respondent No.5 preferred Appeal 

No.296 of 2021 before respondent No.2 on 4 October 2021, along 

with an application seeking interim relief by way of stay. The 

appeal   sought   quashing   and   setting   aside   of   the   order   of 

disqualification.   The   said   appeal   was   admitted;   however,   the 

application for stay was rejected by order dated 14 October 2021. 

Thereafter, by a reasoned order dated 3 February 2022, respondent 

No.2 dismissed Appeal No.296 of 2021 and affirmed the order 

4

wp15682-2023 with wp4264-2026-J-F.doc

dated 13 September 2021 passed by respondent No.3. 

6.It is the case of the petitioner that during the period between 

7 April 2022 and 28 March 2023, various stages of the election 

process were undertaken, including publication of the election 

programme and voters’ lists. In all such lists, respondent No.5 was 

shown as a debarred member. Respondent No.5 raised objections 

seeking deletion of her name from the category of disqualified 

members. Despite such status, on 23 March 2023, respondent No.5 

submitted her nomination form for contesting the election to the 

Managing Committee for the term 2023-2024 to 2027-2028. The 

petitioner   lodged   objections   to   the   acceptance   of   the   said 

nomination. 

7.Thereafter, respondent No.5 instituted Appeal No.90 of 2023 

before   respondent   No.2   on   27   March   2023,   purporting   to 

challenge the order of disqualification. In doing so, respondent 

No.5 incorrectly referred to the date of the impugned order as 23 

September  2021  instead  of  13  September 2021,  and  did  not 

disclose that the earlier Appeal No.296 of 2021 had already been 

dismissed   on   3   February   2022,   thereby   affirming   the 

disqualification order. According to the petitioner, this amounted 

to suppression of material facts. In the said Appeal No.90 of 2023, 

respondent No.5 also moved an application seeking interim relief. 

By order dated 28 March 2023, respondent No.2 granted an ad-

interim stay in terms of prayer clause (b), thereby staying the 

operation of the order dated 13 September 2021, though it was 

incorrectly described as the order dated 23 September 2021. The 

petitioner   contends   that   such   interim   protection   was   granted 

5

wp15682-2023 with wp4264-2026-J-F.doc

without   consideration   of   the   fact   that   the   earlier  appeal  had 

already   been   dismissed,   and   the   disqualification   order   stood 

confirmed. 

8.On the same day, namely, 28 March 2023, the Returning 

Officer rejected the nomination of respondent No.5 on the ground 

that   she   stood   disqualified   by   virtue   of   the   order   dated   13 

September   2021   passed   under   Section   78A(1)(b)   of   the 

Maharashtra Cooperative Societies Act, 1960. Aggrieved thereby, 

respondent No.5 preferred Appeal No.49 of 2023 under Section 

152A of the said Act before respondent No.3 on 29 March 2023.

9.By order dated 31 March 2023, respondent No.3 allowed 

Appeal No.49 of 2023 and accepted the nomination of respondent 

No.5. It appears that this decision was rendered solely on the basis 

of the interim stay granted on 28 March 2023 in Appeal No.90 of 

2023, without independently examining the legality or correctness 

of the disqualification. 

10.The petitioner thereafter filed an intervention application in 

Appeal No.90 of 2023 before respondent No.2 on 10 April 2023, 

seeking   to   be   impleaded   as   a   party   respondent   in   the   said 

proceedings. In the meantime,  as reflected  in the  Minutes of 

Meeting dated 16 April 2023 and 23 April 2023, respondent No.2 

came to be elected as a member of the Managing Committee and 

was also entrusted with the charge of the office of Secretary. 

Subsequently, respondent No.5 filed Revision Application before 

respondent No.1 on 24 April 2023, challenging the order dated 3 

February   2022   whereby   Appeal   No.296   of   2021   had   been 

6

wp15682-2023 with wp4264-2026-J-F.doc

dismissed. Around the same time, the petitioner submitted written 

arguments in Appeal No.90 of 2023 on 26 April 2023, pointing out 

that respondent No.5 had suppressed material facts and seeking 

impleadment as a necessary party. 

11.The said Revision Application No.264 of 2023 came to be 

allowed by respondent No.1 by order dated 12 July 2023. By the 

said  order,   both   the   order  dated  3   February  2022  passed   by 

respondent No.2 and the order dated 13 September 2021 passed 

by respondent No.3 were quashed and set aside.

12.Being aggrieved by the order dated 28 March 2023 granting 

interim stay, as well as the consequential order dated 31 March 

2023 allowing Appeal No.49 of 2023, the petitioner instituted Writ 

Petition No.15682 of 2023 on 12 August 2023. The grievance 

raised   therein   was   that   the   said   orders   were   obtained   by 

suppression of material facts and constituted an abuse of the 

process of law. However, at that stage, the petitioner did not 

challenge the subsequent order dated 12 July 2023 passed in 

revision, allegedly due to lack of proper legal advice.

13.By judgment and order dated 11 September 2025, this Court 

dismissed Writ Petition No.15682 of 2023 on the ground that it 

had become infructuous, proceeding on an understanding that the 

dispute pertained only to rejection of nomination papers. The 

petitioner has thereafter initiated review proceedings by filing 

Review Petition (St.) No.41010 of 2025 seeking recall of the said 

judgment. In these circumstances, the present two writ petitions 

have been filed. 

7

wp15682-2023 with wp4264-2026-J-F.doc

14.Mr. Godbole, learned Senior Advocate appearing for the 

petitioner submitted that respondent No.5 had been disqualified 

from continuing as a member of the Managing Committee for a 

period of five years by order dated 13 September 2021. It was 

urged that the said order of disqualification was carried in Appeal 

No.296 of 2021 by respondent No.5 along with other members of 

the Managing Committee, which appeal came to be dismissed by 

judgment and order dated 3 February 2022, thereby affirming and 

confirming   the   disqualification.   It   was   further   submitted   that, 

thereafter, by order dated 20 March 2023, the nomination paper of 

respondent No.5 came to be rejected on account of the subsisting 

disqualification. However, respondent No.5, on 28 March 2023, 

preferred   Appeal   No.90   of   2023   under   Section   152   of   the 

Maharashtra Cooperative Societies Act, 1960, without disclosing 

the factum of dismissal of the earlier Appeal No.296 of 2021. It 

was contended that on the very same day, respondent No.2 passed 

an   ex   parte   order   granting   stay   to   the   operation   of   the 

disqualification order dated 13 September 2021. It was further 

pointed out that on 29 March 2023, respondent No.5 instituted 

Appeal   No.49   of   2023   under   Section   152A   of   the   said   Act, 

challenging the rejection of her nomination paper, and by order 

dated 31 March 2023, the said appeal came to be allowed, thereby 

permitting her nomination. As a consequence thereof, the entire 

Managing Committee came to be declared elected unopposed. 

15.Learned   Senior   Advocate   further   submitted   that   the 

aforesaid sequence of events clearly demonstrates an abuse of the 

process   of   law   and   amounts   to   fraud   upon   the   statutory 

8

wp15682-2023 with wp4264-2026-J-F.doc

authorities.   It   was   urged   that   once   the   disqualification   had 

attained   finality   upon   dismissal   of   Appeal   No.296   of   2021, 

respondent No.5 could not have been permitted to reagitate the 

same   issue   by   filing   another   appeal,   that   too   by   suppressing 

material facts. It was contended that the interim relief obtained in 

such proceedings was vitiated by such suppression. It was further 

submitted that any act of obtaining an order by concealment of 

material facts amounts to fraud on the Court, and a party guilty of 

such conduct cannot be permitted to retain the benefit derived 

therefrom. On this premise, it was urged that the declaration of 

respondent No.5 as an elected member of the Society deserves to 

be quashed and set aside. 

16.In support of the aforesaid submissions, reliance was placed 

on   the   judgment   of   the   Supreme   Court   in   the   case   of  

K. 

Prabhakaran v. P. Jayarajan

, 

(2005) 1 SCC 754, to contend that the 

eligibility of a candidate is required to be assessed with reference 

to the date of scrutiny of the nomination papers. It was submitted 

that in the present case, on the date of scrutiny, namely 28 March 

2023, the order granting stay to the disqualification had not yet 

been passed, and therefore, respondent No.5 continued to remain 

disqualified on that date.

17.Further reliance was placed on the judgment of the Supreme 

Court   in   the   case   of  

Ramchandra Ganpat Shinde v. State of 

Maharashtra

, (1993) 4 SCC 216,  to submit that where the very 

foundation of an order is tainted by fraud, the beneficiary of such 

order   cannot   be   permitted   to   retain   any   advantage   flowing 

therefrom. It was contended that any order obtained by fraud is 

9

wp15682-2023 with wp4264-2026-J-F.doc

liable to be treated as non est in the eye of law. 

18.In so far as Writ Petition No.4264 of 2026 is concerned, it 

was submitted that although the petitioner has challenged the 

order   dated   12   July   2023   at   a   belated   stage,   the   revision 

application   itself   was   filed   beyond   the   prescribed   period  of 

limitation of sixty days. It was urged that without any order 

condoning the delay, respondent No.1 proceeded to entertain and 

allow the revision application and passed the impugned order 

dated 12 July 2023. According to the learned Senior Advocate, 

such an order is rendered without jurisdiction. It was further 

submitted that when an order is without jurisdiction, the question 

of   delay   or   laches   in   approaching   this   Court   assumes   lesser 

significance, particularly when sustaining such order would result 

in perpetuating a fraud allegedly committed by respondent No.5 

upon the statutory authorities. On these grounds, it was prayed 

that the impugned order be set aside.

19.Respondent   No.5   has   tendered   written   submissions 

controverting the allegations made against her. It was contended 

that the allegations pertain to the period from 2015 to 2020, 

during which respondent No.5 was not a member of the Managing 

Committee and had no role in the affairs of the Society. It was 

further submitted that her name came to be proposed for co-option 

to the Managing Committee only in March 2021 pursuant to a 

resolution of the Society. On this basis, it was urged that she had 

no   connection   with   the   alleged   irregularities   for   the   relevant 

period. It was therefore contended that the present writ petitions, 

in so far as they concern respondent No.5, do not disclose any 

10

wp15682-2023 with wp4264-2026-J-F.doc

cause of action against her, and hence, are liable to be dismissed. 

REASONS AND ANALYSIS:

20.I   have   given   my   anxious   consideration   to   the   rival 

submissions. The matter involves question whether respondent 

No.5, after having suffered an order of disqualification dated 13 

September 2021 and after losing Appeal No.296 of 2021, could 

again   move   a   fresh   appeal   by   concealing   the   earlier   final 

adjudication, obtain an ex parte stay on 28 March 2023, secure 

acceptance of her nomination, and thereafter sustain an election 

result which was brought about on the basis of such stay. On the 

total   material   before   this   Court,   the   answer   must   be   in   the 

negative.

21.The sequence of events is of great importance. The order 

dated 13 September 2021 was passed under Section 78A(1)(b) of 

the   Maharashtra   Cooperative   Societies   Act,   1960.   That   order 

removed the Managing Committee members and declared them 

disqualified   for   a   period   of   five   years.   The   said   order   was 

challenged in Appeal No.296 of 2021. That appeal was  rejected on 

3 February 2022. The result was that the disqualification attained 

finality. The conduct of respondent No.5 in filing Appeal No.90 of 

2023 on 28 March 2023  goes to the root of the matter and creates 

serious doubt about the fairness of entire proceedings. The appeal 

was filed by suppressing material fact. The fact that Appeal No.296 

of 2021 had already been dismissed on 3 February 2022 was not 

disclosed. This suppression affects the rights of the parties. In law, 

such suppression is material because it affects the decision-making 

11

wp15682-2023 with wp4264-2026-J-F.doc

process.   The   maintainability   of   the   second   appeal   itself   was 

dependent on the earlier dismissal. The request for stay also could 

not have been considered without knowledge of that earlier order. 

A litigant approaching any judicial or quasi judicial authority is 

expected   to   disclose   all   relevant   facts.   This   obligation   is  an 

essential condition for obtaining discretionary relief. If a party 

withholds a prior order, then such party cannot later contend that 

the relief granted should be treated as binding as if everything was 

placed before the authority.

22.The   order   dated   28   March   2023   granting   stay   to   the 

disqualification order therefore based on suppression of material 

fact. An order obtained by suppression of material fact is non est. 

A person cannot derive advantage from a process which is built on 

concealment. The circumstances in which it was obtained make it 

unsustainable.

23.The subsequent conduct further strengthens this conclusion. 

On 29 March 2023, respondent No.5 filed Appeal No.49 of 2023 

challenging rejection of her nomination paper. That rejection had 

been   made   by   the   Returning   Officer   because   on   the   date   of 

scrutiny she stood disqualified. This action of the Returning Officer 

appears to be in accordance with settled legal position. It is now 

well settled that eligibility of a candidate must be seen on the date 

of scrutiny of nomination. This principle is well recognised in view 

decision   in  

K.   Prabhakaran.   On   28   March   2023,   when   the 

nomination was examined, the disqualification order was in force. 

The stay order, even if passed on the same day, no material is 

placed on record to show that order of stay was passed prior to 

12

wp15682-2023 with wp4264-2026-J-F.doc

actual scrutiny. Therefore, at the time of scrutiny, respondent No.5 

remained ineligible. The rejection of nomination was thus justified. 

Even if it is assumed that the order dated 31 March 2023 allowing 

Appeal   No.49   of   2023   and   accepting   the   nomination   was   a 

consequence of the earlier stay. If the stay order is found non est 

and void, the subsequent order accepting nomination cannot stand 

on its own.

24.The submission advanced on behalf of respondent No.5 that 

the election process had progressed and that her nomination was 

accepted pursuant to the stay order does not assist her case. The 

law does not recognise benefit obtained through concealment. The 

principle laid down in  

Ramchandra Ganpat Shinde  makes this 

position clear. If the foundation of an order is affected by fraud, 

collusion or material suppression, then the benefit flowing from 

such order cannot be retained. It is not open to argue that once an 

interim order is passed and acted upon, the situation becomes 

irreversible. Courts do not accept such argument because it would 

encourage  misuse  of process.  Fraud  cannot  be  allowed to be 

converted into a legal right. If such reasoning is accepted, then any 

party can obtain an order by suppressing facts and then claim 

protection on the ground that subsequent steps have taken place. 

That would defeat the purpose of justice. Therefore, the benefit 

claimed by respondent No.5 cannot be protected.

25.In this background, the submission of the petitioner that the 

declaration of respondent No.5 as elected member deserves to be 

set aside appears to be justified. The election in question cannot be 

said to be result of a fair process. Approval cannot be granted to 

13

wp15682-2023 with wp4264-2026-J-F.doc

such a process. The equitable consideration also does not favour 

respondent No.5. She had already faced an adverse order which 

had attained finality. It cannot be accepted that she was unaware 

of dismissal of earlier appeal. In spite of that, a second appeal was 

filed without disclosure. Such conduct amounts to abuse of legal 

process. The nomination paper therefore becomes incomplete.

26.The challenge to the order dated 12 July 2023 passed in 

Revision Application No.264 of 2023 raises a issue touching the 

authority of the revisional forum to entertain the proceedings at 

all. It is not in dispute that the revision application was filed 

beyond the prescribed period of limitation of sixty days. When a 

statute prescribes a time limit, it expects adherence unless delay is 

explained and condoned. In the present case, there is no material 

to   show   that   any   application   for   condonation   of   delay   was 

allowed. The revisional authority appears to have proceeded to 

decide the matter on merits without addressing the question of 

limitation. If the proceeding itself is time-barred, the authority 

cannot assume jurisdiction. Once this foundational defect exists, 

the exercise of power becomes without jurisdiction. The orders 

dated   3   February   2022   and   13   September   2021   had   already 

attained finality. They could not have been reopened in a revision 

which was not maintainable. Jurisdiction flows from the statute. If 

the statute does not permit exercise of power, the authority cannot 

act because it considers it appropriate. Therefore, the order dated 

12 July 2023, having been passed without jurisdiction, cannot be 

allowed to stand merely because it has been acted upon thereafter. 

An act done without jurisdiction remains void, irrespective of 

14

wp15682-2023 with wp4264-2026-J-F.doc

subsequent developments.

27.The issue regarding delay in filing the writ petitions also 

does not persuade this Court to decline relief. The principle of 

delay and laches is based on equity. Where the impugned action is 

shown to be without jurisdiction and obtained by suppression, the 

Court is not bound to refuse interference merely because some 

time has elapsed. The nature of illegality becomes relevant. If the 

order is void, allowing it to continue would result in perpetuation 

of illegality. In matters concerning election to managing committee 

of a cooperative society, such continuation would affect the rights 

of members of the society. Therefore, the passage of time cannot 

validate an order which is otherwise void. In the present case, 

considering the manner in which the orders were obtained, this 

Court is of the view that they cannot be allowed to stand.

28.The defence raised on behalf of respondent No.5, that the 

allegations pertain to a period when she was not a member of the 

Managing   Committee,   does   not   carry   the   matter   further.   The 

controversy before this Court is not confined only to the alleged 

irregularities   of   the   earlier   period.   The   question   is   whether 

respondent No.5, who stood disqualified by a valid order, could 

lawfully re-enter the election process by adopting a course which 

involved   suppression   of   material   facts   and   obtaining   interim 

protection. The focus, therefore, shifts from past conduct to the 

legality of subsequent steps. Even assuming that respondent No.5 

had no role in earlier irregularities, that circumstance does not 

cure the defects in the manner in which the later appeal was filed 

and prosecuted. The record clearly shows that the earlier dismissal 

15

wp15682-2023 with wp4264-2026-J-F.doc

of Appeal No.296 of 2021 was not disclosed, that an ex parte stay 

was obtained on suppression of facts, and that such stay became 

the sole basis for acceptance of nomination and participation in the 

election.   These   facts   stand   established.   They   are   sufficient   to 

vitiate the entire process. 

29.The   purpose   of   an   election   is   to   secure   a   lawful 

representation.   If   the   process   itself   is   distorted   by   an   order 

obtained through suppression or by acting beyond jurisdiction, 

then the Court cannot remain a silent spectator. The constitutional 

power under Articles 226 and 227 exists precisely to correct such 

situations. If the Court declines to interfere in such a case, it would 

indirectly validate a process which is contrary to law. That would 

defeat the object of judicial review. The Court is not expected to 

protect a result which is the outcome of fraud.  Therefore, in a case 

where the election is founded upon an order which is based on 

fraud, interference becomes not only permissible but necessary.

30.For these reasons, this Court is satisfied that respondent No.5 

was not entitled to the benefit of the stay order dated 28 March 

2023. The nomination accepted on the strength of that stay, and 

the consequence flowing therefrom, cannot be sustained. Likewise, 

the revisional order dated 12 July 2023, having been passed in 

proceedings   which   were   time-barred   and   without   jurisdiction, 

cannot be allowed to stand. The overall assessment of the matter 

leaves no doubt that the petitioner has made out a case for 

interference.

16

wp15682-2023 with wp4264-2026-J-F.doc

31.In the result, the following order is passed:

(i)  Writ Petition No.15682 of 2023 is allowed;

(ii)  Writ Petition No.4264 of 2026 is also allowed;

(iii)  The order dated 28 March 2023 passed in Appeal 

No.90 of 2023 is quashed and set aside;

(iv) The order dated 31 March 2023 passed in Appeal 

No.49 of 2023 is quashed and set aside;

(v)  The   order   dated   12   July   2023   passed   in   Revision 

Application No.264 of 2023 is quashed and set aside;

(vi)  The declaration of respondent No.5 as elected member 

of the Managing Committee, being founded on the aforesaid 

orders, is set aside;

(vii)  Rule is made absolute in the above terms. No order as 

to costs.

(AMIT BORKAR, J.)

17