Sangeeta Singh & Anr vs The Registrar Of Cooperative ...
2017 Latest Caselaw 1785 Del

$~14
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      W.P.(C) 7621/2016 & CMs 31426/2016 and 34593/2016
       SANGEETA SINGH & ANR                         ..... Petitioners
                    Through : Petitioner No.1 in person.

                              versus

       THE REGISTRAR OF COOPERATIVE SOCIETIES & ORS
                                                      ..... Respondents
                    Through : Mr. Himanshu Latwal and
                    Mr. Jitender Kr. Singh, Advocate for R-1.
                    Mr. N.K. Bhatnagar, Advocate for R-2 and 5 with
                    Mr. R.K. Malhotra, Secretary of R-2/Society
                    in person.

       CORAM:
       HON'BLE MS. JUSTICE HIMA KOHLI
       HON'BLE MS. JUSTICE SANGITA DHINGRA SEHGAL
                    ORDER

% 11.04.2017

1. The present petition has been filed by the petitioners praying inter alia for directions to the respondent No.1 to make compliances of the Award dated 9.5.2011 passed by the Sole Arbitrator.

2. We are informed that the respondent No.2 has filed an appeal against the aforesaid award which is pending before the Financial Commissioner and is listed on 25.5.2017 for the PWD to submit a report with regard to the status of the subject flat.

3. Counsel for the respondents No.2 and 5 states that that the Financial Commissioner has directed the PWD to inspect the subject premises on 17.4.2017 and submit a report.

4. Having regard to the fact that proceedings are pending before the Financial Commissioner, there is no question of granting any relief to the petitioners for execution of the award. However, having regard to the fact that the said proceedings have remained pending for the past five years, it is deemed appropriate to request the Financial Commissioner to ensure that hearing in the appeal filed against the award dated 9.5.2011 is expedited and the matter disposed of as soon as is possible, preferably within a period of four months reckoned from 25.5.2017.

5. The writ petition is disposed of, along with the pending applications.

HIMA KOHLI, J

SANGITA DHINGRA SEHGAL, J APRIL 11, 2017 sk/ap