Section 149(10) in The Maharashtra Co-Operative Societies Act, 1960
(10)Where [an appeal or application is made to the [Co-operative Appellate Court] [These words were substituted for the words 'and appeal is made to the Tribunal under section 97' by Maharashtra 33 of 1963, Section 29(a).] under this Act, it may, in order to prevent the ends of justice being defeated, make such interlocutory order pending the decision of the appeal [or application as the case may be] [These words were Inserted by Maharashtra 20 of 1986, Section 29(b).], may appear to it to be just and convenient, or such orders as may be necessary for the ends of justice, or to prevent the abuse of the process of the [Co-operative Appellate Court] [These words were substituted for the word 'Tribunal', by Maharashtra 3 of 1974, 38(c).].
