Madhya Pradesh High Court
Ram Manohar Shah vs Districat Cooperative on 26 September, 2022
Author: Vivek Agarwal
Bench: Vivek Agarwal
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
WP No. 16757 of 2014
(RAM MANOHAR SHAH Vs DISTRICAT COOPERATIVE AND OTHERS)
Dated : 26-09-2022
Shri Manikant Sharma, learned counsel for the petitioner.
Shri NeerajSingh Chouhan, learned counsel for the respondent Nos.1 to
3.
Shri Sanjay Singh, learned counsel for the respondent No.5. The issue involved in this writ petition is as to whether against the impugned order Annexure P/5 16.5.2014 passed by learned Deputy Registrar, Cooperative Societies, Singrauli confirming the sale, there exists an alternative statutory remedy of filing appeal before the Registrar or not.
Shri Neeraj Singh Chouhan, learned counsel for the respondent Nos.1 to 3 submits that the aforesaid issue has been settled in Zila Sahkari Bhumi Vikas Bank Limited versus Gangaram and prays for time to place it on record.
Let copy of above-mentioned judgment and also of the relevant Act of Section 28 the reference of which is being made in order dated 22.6.2018 by a Coordinate Bench of this Court be brought on record.
Put up on 29.9.2022 on top of the list.
It is made clear that no request for passover or adjournment will be entertained on the next date of hearing.
Interim order passed on earlier occasion shall remain in operation till 29.9.2022.
Signature Not Verified SAN Digitally signed by AMIT JAIN Date: 2022.09.26 19:57:10 IST(VIVEK AGARWAL) JUDGE 2 amit Signature Not Verified SAN Digitally signed by AMIT JAIN Date: 2022.09.26 19:57:10 IST