Full Judgment Text
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
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% Decided on: 27 April, 2021
+ W.P.(C) 5020/2021
SARV PRIYA MAHAJAN CGHS LTD ..... Petitioner
Through: Mr.Sandeep Kumar, Adv.
Versus
REGISTRAR OF COOPERATIVE SOCIETIES, ..... Respondent
Through: Mr.Santosh K.Tripathi, Standing
Counsel with Mr.Aditya Khanna, Adv.
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE JASMEET SINGH
JUDGMENT
: D.N.PATEL, Chief Justice (Oral)
Proceedings in the matter have been conducted through video
conferencing.
C.M.No.15386/2021 (exemptions)
Allowed, subject to all just exceptions.
The application is disposed of.
C.M.No.15387/2021 (exemptions from filing attested affidavits)
For the reasons stated in the application and in view of the present
prevailing situation, the present application is allowed. However, the
applicant is directed to file duly signed and affirmed affidavits within a
period of one week from the date of resumption of regular functioning of the
Court.
The application is disposed of.
W.P.(C) No.5020/2021 & C.M.No.15385/2021 (stay)
1. This writ petition has been preferred with the following prayers:-
W.P.(C) No.5020/2021 Page 1 of 2
Signature Not Verified
Digitally Signed
By:PANKAJ KUMAR
Signing Date:04.05.2021
15:45:52
“ (A) Quash the order dated 15.04.2021, passed by the
respondent whereby the administrator cum Returning
Officer has been appointed in the Society by the
respondent despite of the Returning Officer as requested
by the Petitioner Society. ”
2. We have heard the learned counsel for the parties.
3. At the outset, the learned counsel for the petitioner submitted that it
would suffice for the disposal of this writ petition if the representation dated
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16 April, 2021 which is already preferred by the petitioner is decided by
the concerned respondent authorities as early as possible keeping in view the
judgment delivered by Hon’ble Supreme Court and Hon’ble High Court of
Delhi as stated in the representation which is annexed as Annexure-I to the
memo of this writ petition.
4. In view of this limited submission, we hereby direct the concerned
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respondent authorities to decide the representation dated 16 April, 2021
preferred by the petitioner, in accordance with law, rules, regulations and
Government policies applicable to the facts of the case and also keeping in
view the order dated 08.03.2021 in the case titled as Suo Motu Writ Petition
(Civil) No.3/2020 . The decision shall be taken as early as possible and
practicable.
5. With these observations, this writ petition is disposed of.
CHIEF JUSTICE
JASMEET SINGH, J
APRIL 27, 2021/ ‘anb’
W.P.(C) No.5020/2021 Page 2 of 2
Signature Not Verified
Digitally Signed
By:PANKAJ KUMAR
Signing Date:04.05.2021
15:45:52