Section 145 in The Delhi Co-operative Societies Rules, 2007
145. Mode of making attachment before judgment.
(1)Attachment of property prior to award for decree shall be made in the manner provided in the foregoing rules of this Chapter.(2)Attachment made under sub-rule (1) shall not affect the rights existing prior to the attachment of persons or parties to the proceedings in connection with which the attachment was made, nor bar any person holding a decree against the person whose property is attached from applying for the sale of property under attachment in execution of such decree.(3)In case property is under attachment by virtue of the provisions of this rule and a decree is subsequently passed against the person whose property is attached, it shall not be necessary to file an application for execution of such decree and to apply for reattachment of the property.
