Section 133(2) in The Delhi Co-operative Societies Rules, 2007
(2)In case the Registrar makes an order under clause (a) of sub-rule (1) or when a Court receives a notice under clause (b) or clause (c) of the said sub-rule, the Registrar or the Court shall, on the application of the decree-holder who has got the decree attached or his defaulter proceed to execute the attached decree and apply the net proceeds in satisfaction of the decree being executed by the Recovery Officer.
