Section 350 in The U.P. Co-operative Societies Rules, 1968
350.
Where any property has been attached in execution of an award or order but by reason of the decree-holder's default, the Sale Officer or Recovery Officer is unable to proceed further with the application for execution, such officer shall either dismiss the application or for any sufficient reason adjourn the proceedings to a future date. Upon the dismissal of such application, the attachment shall cease.
