PUNDALIK Vs. VASUDEO S. PATIL

JUDGEMENT

(1.) Heard.

(2.) Rule. The Rule is made returnable forthwith and with the consent of the learned Advocates for the parties, the matter is heard finally at the stage of admission.

(3.) The petitioner, who is a debtor of respondent No.2 - Credit Cooperative Society, has filed this petition being aggrieved and dissatisfied by the judgment and order passed by the learned Divisional Joint Registrar, Cooperative Societies, Nashik Division, Nashik, dated 25.01.2018, whereby a Revision preferred by him under Section 154 of the Maharashtra Cooperative Societies Act, 1960 ("the Act", for short) has been dismissed by refusing to condone the delay, which, according to the petitioner, was of two years and six months.