Pradeep Arora vs Registrar Cooperative Societies ...
2017 Latest Caselaw 4655 Del

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*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     W.P.(C) 7712/2016, CM APPL. 31830/2016
      PRADEEP ARORA                                ..... Petitioner
                  Through: Mr. R.K. Saini, Advocate.

                            versus

      REGISTRAR COOPERATIVE SOCIETIES DELHI & ORS..
                                                      Respondents
                   Through: Mr. Devesh Singh, ASC with
                   Mr. Neelam Kholiya, Advocate for R-1/RCS.
                   Mr. Vijay Kamra, President of the R-2/Society.
                   Mr. Sanjeev Sagar, Advocate for R-3/DDA
      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
      HON'BLE MS. JUSTICE DEEPA SHARMA
                   ORDER

% 31.08.2017

1. Pursuant to the order dated 17.7.2017, on which date, the President of the respondent No.2/Society was directed to produce all the relevant documents pertaining to the clearance of the membership of the petitioner on appearing before the Assistant Registrar in the office of the respondent No.1/RCS on 24.7.2017, Mr. Devesh Singh, learned counsel for the respondent No.1 states that an order dated 29.8.2017 has been passed, a copy whereof is handed over to the counsel for the petitioner and the President of the respondent No.2/Society, who appears in person. The said order is taken on record.

2. As per the aforesaid order, the learned Assistant Registrar has held that the Society and the members have failed to provide all the mandatory documents for verification of the petitioner's membership, as mandated in

law. As a result, the petitioner's claim for membership has been rejected.

3. In view of the aforesaid order dated 29.8.2017, no further orders are required to be passed in the present petition which is disposed of along with pending application. Liberty is granted to the petitioner to seek legal recourse before the appropriate forum, in accordance with law.

4. At this stage, Mr. Saini, learned counsel for the petitioner states that the aforesaid order shall cause immense hardship to the petitioner who has been knocking at the doors of the respondents No.1/RCS and respondent No.2/Society since the year 2000 for allotment of a flat and has ultimately been left high and dry. He states that the petitioner may be permitted to reserve his right to claim damages for the loss of time, money and harassment caused to him at the hands of the respondents. Ordered accordingly.

5. File be consigned to the record room.

HIMA KOHLI, J

DEEPA SHARMA, J AUGUST 31, 2017 ap