R K JAIN Vs. MILK CO OPERATIVE SOCIETY

JUDGEMENT

(1.) PARTIES heard and record of Asstt Registrar, Co-op. Societies, Shajapur, surcharge case no 50/93-94 perused.

(2.) APPELLANT has preferred this first appeal against the impugned order of the learned Asstt Registrar, Shajapur passed under the then existing provisions of section 63(3) of the M.P. Co-operative Societies Act, for short hereinafter referred to as Act, on 30.9.99.

(3.) ON the basis of audit report the learned Asstt Registrar, Shajapur directed special enquiry under section 63 (1) of the Act. On receipt of enquiry report he registered the surcharge case under section 63(2) of the Act against the appellant and after sending him notice, passed impugned order, surcharging the appellant for the amount of cheque with interest thereon @ 18 per annum, till the date of payment.