HOUSING SOCIETY LTD Vs. DEPUTY REGI CSTRAR

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) The learned AGP submits that she requires some time to take instructions from the concerned Ofcer, how the Administrator who was appointed by order dated 02.05.2017 under Section 77A of the Maharashtra Co- Operative Societies Act, 1960 is continued till today.

(3.) As per Section 77A of the said Act, the appointment can be upto six months only. The said Section reads thus: