Madhya Pradesh High Court
M.P. Rajya Sahakari Upbhokta Sangh ... vs The State Of Madhya Pradesh on 2 July, 2012
Writ Petition No. 9652 / 2012 (s)
2.7.2012:
Shri Ajit Singh, learned counsel for the petitioner.
Shri Ashish Shroti, learned Government Advocate for the
State.
As an appeal under the provisions of M.P. Cooperative
societies Act, 1960 is pending before respondent Nos.1 & 2,
challenging the impugned recovery and as an application for stay is also pending consideration before the said authority, for the present it is not appropriate for this court to interfere in the matter when the appellate authority, namely respondent Nos. 1 & 2 are seized of the matter.
Considering the same it is directed that on petitioner's filing a certified copy of this order respondent Nos.1 & 2 shall decide the said application of petitioner in accordance to law after hearing all concerned within a period of 15 days.
With the aforesaid the petition stands disposed of.
Certified copy as per rules.
(Rajendra Menon) Judge ss/-