DEOGIRI NAGRI SAHAKARI BANK LIMITED Vs. POWERUP ELECTRICALS

JUDGEMENT

(1.) These writ petitions have been preferred against two separate orders against the common defendant bank, who has also preferred the Writ Petition No. 3770/1995.

(2.) Respondent No.4 in W.P. No. 3770/95 preferred the revision bearing Case No.170 of 1994, respondent No.5 had preferred the revision bearing Case No.232 of 1995, respondent No.6 had preferred the revision bearing Case No.176 of 1994 and the present petitioner had preferred the revision bearing Case No.194 of 1994 before the Divisional Joint Registrar, Co-operative Societies, under Sec. 154 of the Maharashtra Co-operative Societies Act, againt the certificate of Deputy Registrar under Sec. 101 of the Maharashtra Co-operative Societies Act, dtd. 20/7/1994.

(3.) In cases No.176 of 1994 and 170 of 1994, the Divisional Joint Registrar discharged them from liability for paying the debt because the bank had extended the time to repay the loan without their consent. He dismissed the revision of the present petitioner bearing No.190 of 1994 and confirmed the certificate issued against the principal debtor.