NARESH CHANDRA JAIN Vs. DEPUTY REGISTRAR COOPERATIVE SOCIETIES

JUDGEMENT

(1.) ARGUMENTS heard.

(2.) BEING aggrieved with the Show Cause Notice dated 25.11.2004 issued by Deputy Registrar, Co-operative Societies, Raisen u/s 19-C (1) of M.P. Co-operative Societies Act,1960 (for short the Act), the applicant has preferred this revision u/s 77 (14) of the Act.

(3.) THE counsel appearing for the applicant has submitted as under: