$~15
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2853/2017 & C.M. No. 12490/2017 (Stay)
NEENA SYNGHAL ..... Petitioner
Through: Mr. Ashok Mittal and Mr. Rohit Kumar,
Advocates.
versus
REGISTRAR CO-OPERATIVE SOCIETIES & ORS. ... Respondents
Through: Mr. Uttam Datt and Ms. Riya Gulati,
Advocates for R-1/RCS.
Mr. R.K. Gupta, Advocate for R-2 & R-3.
Mr. Bhuvnesh Satija, Advocate for R-4/DDA.
CORAM:
HON'BLE MS. JUSTICE HIMA KOHLI
HON'BLE MS. JUSTICE DEEPA SHARMA
ORDER
% 29.08.2017
1. The present petition has been filed by the petitioner, praying inter alia for issuing directions to the respondent No.1/RCS to take appropriate steps for disqualifying the respondent No.3 as a member of the respondent No.2/Society and cancel her membership on the ground that her husband has also been enrolled as a member in some other Society.
2. Counter affidavits have been filed by the respondent No.1/RCS and respondent No. 4/DDA.
3. Learned counsel for the respondent No.1/RCS states that after the counter affidavit came to be filed in the present case, there have been fresh developments. The respondent No.1/RCS has issued a Notice to show cause dated 12.5.2017 to the respondent No.3 and her husband, calling upon them W.P.(C) 2853/2017 Page 1 of 2 to explain as to why their memberships in the respondent No.2/Society and in Grih Mantralaya Co-operative Group Housing Society Ltd. respectively, should not be ceased from the date of acquisition of those memberships, the same being in violation of the DCS Act and Rules. A copy of the said Notice to show cause, is handed over and taken on record.
4. Learned counsel for the respondent No.3 states that his client and her husband have prepared their replies to the captioned Notice to show cause and the next date fixed before the respondent No.1/RCS is 14.9.2017.
5. In view of the above developments, nothing further survives in the present petition. However, to ensure expeditious disposal of the Notice to show cause dated 12.5.2017 issued by the respondent No.1/RCS, he is directed to take a decision after hearing the respondent No.3 and her husband and examining their replies within four week from the date the said replies are submitted, under written intimation to the concerned parties.
6. The petition is disposed of along with the pending application.
HIMA KOHLI, J DEEPA SHARMA, J AUGUST 29, 2017 ap W.P.(C) 2853/2017 Page 2 of 2