PRAKASH MAHADEO DOIJAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Respondent No.2, borrower received recovery certificate under Sec. 101 of the Maharashtra Co-operative Societies Act, 1960 thereby directing recovery of Rs.6,29,57,229.00.

(3.) Pursuant to the aforesaid recovery certificate the bank initiated procedure for attachment and sale of property under sec. 156 and Rule 107 of the said Act and the house of respondent No.2 came to be attached subsequent thereto.