BOARD OF DIRECTOR Vs. JOINT REGISTRAR

JUDGEMENT

(1.) THIS order shall also govern the disposal of revision No. 934/04 and No. 1001/04 as appeal is offshoot of them.

(2.) BEING aggrieved with the order dated 29.6.2005 passed by Joint Registrar, Co-operative Societies, Rewa under section 53 (13) of'MP. State Co-operative Societies Act, 1960 (for short 'the Act'), the appellants have preferred this appeal under section 78 (1) of the Act.

(3.) FOR the reasons stated above, the inpugned order dt. 29.6.2005 passed by the Jt. Registrar u/s 53 (13) of the Act is hereby quashed.