Section 17(3) in The M.P. Co-Operative Societies Act, 1960
(3)When an order cancelling a meeting is passed under sub-section (1) or the proviso thereof for considering any compromise or arrangement between a society and its creditors or any class of them, the Registrar may give notice of such order to a Civil Court in which proceedings, whether instituted before or after the order, in respect of any liability of the society due to a creditor to whom a copy of the order is posted, are pending and on receipt of such notice the Civil Court shall stay the proceedings. If no such compromise of arrangement is confirmed under sub-section (2), the Registrar shall inform the Civil Court accordingly and the proceedings Which may have been stayed, shall be resumed.
