Section 77E(5) in The Maharashtra Cooperative Societies Rules, 1961
(5)The [*] [Deleted 'Registrar or the' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).] Court may not ordinarily grant more than two adjournments to each party to the dispute at its request. The [*] [Deleted 'Registrar or the' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).] Court may, however, at his or its discretion grant such further adjournments on payment of such costs to the other side and such fees to the [***] [Deleted 'Registrar or the' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).] Court as the Registrar or the Court, as the case may be, may direct.
