TARACHAND MANNADE Vs. DHARAM DAS MAHILAANG

JUDGEMENT

(1.) HEARD.

(2.) THE Petitioner impugns the order dated 9.1.2009 (Annexure P/1), passed by the Registrar, Cooperative Societies, Chhattisgarh, Raipur in Appeal Case No. 77(1)/652/M/2008 Dharamdas Mahilange v. Tarachand Mannade and Ors.

(3.) BEING aggrieved the Respondents No. 1 to 3 preferred an appeal before the Registrar, Cooperative Societies, Chhattisgarh, Raipur under Section 77(1) of the Act, 1960, which was allowed by the impugned order dated 9.1.2009 (Annexure P/1), passed by the Court of Registrar, Cooperative Societies, Chhattisgarh. Thus, the Petitioner has filed this petition.