THAKUR MATHURA SINGH Vs. JOINT REGISTRAR COOPERATIVE SOCIETIES

JUDGEMENT

(1.) BEING aggrieved with the order dated 6.8.2005 passed by Joint Registrar, Cooperative Societies, Gwalior u/s 18-A of M.P. Cooperative Societies Act, 1960 (for short 'the Act'), the appellants have preferred appeal u/s 78 of the Act.

(2.) FACTS of the case are as under :--

(3.) THE counsel for the appellant has submitted following arguments in support of his contention :--