DWARKAPRASAD Vs. JOINT REGISTRAR CO OPERATIVE SOCIETIES

JUDGEMENT

(1.) WHAT is challenged in this writ is one revisionary order, dated 18.2.2003 (Annexure P-7), passed by Additional Registrar Co-operative Society Indore arising out of an execution case levied by the respondent No. 3 against the petitioner for realisation of balance decretal amount.

(2.) IT is not in dispute that respondent No. 3 has obtained a money decree against the petitioner under the provisions of M.P. Co-operative Societies Act and the same has attained finality. It is also not in dispute that petitioner has made some part payment against the decretal amount and balance remained. It is for the realisation of this balance amount, the execution was levied and some payment payable to petitioner is attached.

(3.) WHILE dismissing the petition, this Court grant one month's time to the petitioner to pay or deposit the balance decretal money to respondent No. 3, failing which recovery proceedings must continue.