DEVENDRA KUMAR SETH Vs. ASSTT REGISTRAR

JUDGEMENT

(1.) THIS order shall also govern the disposal of Revision No. 67/02 as the question involved in both the revision is the same.

(2.) APPLICANT has preferred revision u/s 77 (14) of M.P. Cooperative Societies Act, 1960 (for short the Act), challenging the proceedings of surcharge pending in the Court of Asstt. Registrar, Coop. Societies, Damoh.

(3.) THE only question for consideration in both the revisions is whether the Court below can proceed in respect of surcharge proceedings or not?