SUNIL SETH Vs. NIRANJAN D WOODY

JUDGEMENT

(1.) We heard Dr.Virendra Tulzapurkar, senior counsel, for the appellants for sometime and considered his submissions in the context of rule 107 of the Maharashtra Co-operative Societies Rules, 1961.

(2.) Rule 107 provides for procedure for attachment and sale of property under section 156.

(3.) To the extent rule 107 is relevant, we reproduce it as it is:-