HARYANA NAGAR GRAH NIRMAN SAHKARI SAMSTHA Vs. ABHISHEIKH

JUDGEMENT

(1.) THIS order shall also govern the disposal of SA No. 52/08, (Haryana Nagar Grah Nirman Sahakari Samstha Mydt., Indore v. Prahlad Kishore Mishra, Indore), SA No. 53/08 (Haryana Nagar Grah Nirman Sahakari Samstha Mydt., Indore v. Smt. Kavita Mishra, Indore), and SA No. 54/08 {Haryana Nagar Grah Nirman Sahakari Samstha Mydt., Indore v. Smt. Shilpa Mishra, Indore), as similar question of facts and law are involved.

(2.) BEING aggrieved with the order dated 28.2.2008 passed by the Joint Registrar Cooperative Societies, Indore in FA No. 130/07, the appellant has preferred this Second Appeal u/s 78 (2) of MP Cooperative Societies Act, 1960 (for short, 'the Act').

(3.) FOLLOWING substantial question of law were formulated: