(1.) Heard.
(2.) RULE. Rule made returnable forthwith. Heard finally by consent of the learned counsel for the parties.
(3.) This petition takes exception to the order dtd. 24/02/2020, passed by the Divisional Joint Registrar, Cooperative Societies, Amravati Division, Amravati and the Divisional Joint Registrar Money Lending in appeal No. 14 of 2019 arising out of the order dtd. 27/02/2019, passed by the District Deputy Registrar, Cooperative Societies, Akola and District Deputy Registrar, Money Lending, Akola, cancelling the sale deed dtd. 02/07/2012, executed by the respondent Nos. 1 and 2 in favour of the petitioner, by holding that it was a money lending transaction.