RAMDEEN Vs. DEPUTY REGISTRAR

JUDGEMENT

(1.) THIS order shall also dispose of Revisions No. 80/04,81/04.82/04, 83/04, 87/04 and 88/04.

(2.) BEING aggrieved with the order dated 7.2.2004 passed by Dy. Registrar, Coop. Societies. Sehore, the applicant has preferred revision u/s 77 (14) of M.P.Coop. Societies Act, 1960 (for short the Act).

(3.) SHORT question for consideration is whether Dy. Registrar committed any illegality or irregularity in passing the impugned order.