Braham Din Pandey & Ors. vs The Sahu Cooperative Urban Tc Soceity Ltd & Anr.

$~59
* IN THE HIGH COURT OF DELHI AT NEW DELHI
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Date of decision: 16 April, 2026
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Uploaded on: 20 April, 2026
+ W.P.(C) 2095/2026
BRAHAM DIN PANDEY & ORS. .....Petitioners
Through: None.
versus

THE SAHU COOPERATIVE URBAN TC SOCIETY LTD & ANR.
.....Respondents
Through: Ms. Urvi Mohan, Adv.
CORAM:
JUSTICE PRATHIBA M. SINGH
JUSTICE MADHU JAIN

Prathiba M. Singh, J. (Oral)
1. This hearing has been done through hybrid mode.
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2. While disposing of this Writ Petition on 26 February, 2026, the Court
had noted as under:
“32. Pertinently, the Court notices that in a large
number of matters involving the Registrar of Co-
operative Societies, the disputes pertain to either
allotment of flats, or regularisation of flats or disputes
over availment of certain loan amounts. All these
matters continue to remain pending for several years.

33. The RCS office is directed to look into the aforesaid
matters which are pending adjudication before this
Court. It is suggested that in such matters, the RCS
office can consider as to whether a Mediation drive/Lok
Adalat can be conducted at the RCS office to resolve
these disputes.

34. For the said purpose, the RCS office may coordinate
with the Delhi High Court Mediation Centre to
constitute a panel of mediators who may conduct a
Signature Not Verified
W.P.(C) 2095/2026 Page 1 of 4

Digitally Signed
By:DEVANSHU JOSHI
Signing Date:20.04.2026
15:17:06

Mediation drive for a period of one week, in the month
of April.

35. In the meantime, the Registry is directed to compile
a list of all the aforesaid RCS matters pending before
this Court, so that the same can be attempted to be
resolved through a Mediation Drive.

36. Let a copy of this order be communicated to the
Secretary, Delhi High Court Mediation Centre for
necessary information and compliance.

37. Let the above issues be deliberated in the RCS office
and a status report be filed as to the feasibility of a
Mediation Drive, as directed above. List on 16th March,
2026. ”

3. As can be seen from the above order, this Court had noticed that there
were a large number of matters involving the Registrar of Co-operative
Societies (hereinafter “RCS” ), where there were disputes pertaining to
allotment of flats, small loan issues, transfer/mutation etc., which could be
resolved through Mediation, rather than awaiting adjudication before the
Court. Thus, the Court had directed the RCS to coordinate with SAMADHAN
- Delhi High Court Mediation and Conciliation Centre (hereinafter “ DHC
Mediation Centre ”) for holding a mediation drive in respect of such disputes.
4. The Court has today received a status report from the RCS office, as
per which, meetings have been held between the RCS office and the DHC
Mediation Centre. A list of cases has also been prepared which can be referred
to mediation.
5. The Court has considered the status report of the RCS and the note
handed over by the DHC Mediation Centre to the Court Master - as per which
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W.P.(C) 2095/2026 Page 2 of 4

Digitally Signed
By:DEVANSHU JOSHI
Signing Date:20.04.2026
15:17:06

it appears that several cases involving the RCS can be referred to mediation
after following a similar protocol as was followed for the Special Mediation
Drive which was directed by the Supreme Court.
6. Parallelly, the Registry of this Court has also prepared a list of matters
which are pending in this Court in respect of disputes relating to Cooperative
societies. On the basis of the lists which have been prepared, a total of 230
cases were identified, out of which 92 cases related to the Central RCS in
which the RCS, GNCTD did not have a role.
7. The total number of cases, thereafter, which were identified in
coordination with the RCS office and the Registry are approximately about
170 cases. As per the report, the categories of cases which can be referred to
mediation which are found suitable for mediation are:
i. Disputes relating to membership;
ii. Disputes involving loans granted by Societies, including recovery
proceedings;
iii. Inheritance/transfer/substitution of membership.
iv. Any other category found suitable for mediation.
8. However, as per the DHC Mediation Centre, there are certain
categories of cases in which mediation would not be suitable.
9. Accordingly, the cases relating to the three categories as mentioned
above, may be listed on a daily basis before the Joint Registrars (Judicial).
Notice be issued to the parties and with the consent of all the parties involved
in respective matters, the cases be referred to mediation at the DHC Mediation
Centre. The standard operating procedure which was followed for the Special
Mediation Drive shall also be followed in these matters.
10. The Court has been informed, on enquiry from Mr. Rajeev Virmani –
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W.P.(C) 2095/2026 Page 3 of 4

Digitally Signed
By:DEVANSHU JOSHI
Signing Date:20.04.2026
15:17:06

Organising Secretary of the DHC Mediation Centre, that 40 Mediators have
been identified by the DHC Mediation Centre who are willing to hold
proceedings during the morning hours itself. Accordingly the DHC Mediation
Centre shall provide to the respective Joint Registrars (Judicial) the dates and
timing when the mediation can be undertaken in the DHC Mediation Centre,
as was done in the Special Mediation Drive as well.
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11. List for reporting further compliance on 25 May, 2026.
12. The matters as per the list prepared by the Registry, shall now be listed
before the Joint Registrars (Judicial) on a daily basis for reference to
mediation. The dates and timings for mediation proceedings shall be from
May onwards as per the dates and timings given by the Mediation Centre.



PRATHIBA M. SINGH
JUDGE



MADHU JAIN
JUDGE
APRIL 16, 2026
Ar/msh
Signature Not Verified
W.P.(C) 2095/2026 Page 4 of 4

Digitally Signed
By:DEVANSHU JOSHI
Signing Date:20.04.2026
15:17:06