Vinod Kumar Panwar vs Registrar Of Cooperative ...
2017 Latest Caselaw 4802 Del

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*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     W.P.(C) 7553/2017 & CM No. 31149/2017
      VINOD KUMAR PANWAR                                       ..... Petitioner
                    Through: Mr. Abhishek Gupta, Advocate.
                    versus
      REGISTRAR OF COOPERATIVE SOCIETIES & ANR
                                                 ..... Respondents
                          Through:     Mr. Santosh Kr. Tripathi, ASC along
                                       with Mr. Rizwan, Advocate for
                                       R-1/RCS.
                                       Mr. Sukhmeet Singh, Advocate for
                                       R-2.
      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
      HON'BLE MS. JUSTICE DEEPA SHARMA
                   ORDER

% 07.09.2017

1. The relief prayed for in the present petition is for issuing directions to the respondent No. 1/RCS to decide and dispose of the representations dated 13.07.2017 and 21.08.2017 submitted by the petitioner requesting inter alia that the decision taken for conducting the bye-elections for only 4 posts that have fallen vacant in the Managing Committee of the respondent no. 2/Society be reconsidered and instead, a fresh election be conducted for the entire Managing Committee comprising of 15 members.

2. Respondent No. 2/Society has filed an affidavit through the Administrator appointed by the office of respondent No. 1/RCS wherein it has been averred that the respondent No. 1/RCS has issued directions to withdraw

the election agenda notice dated 11.08.2017 whereunder elections to four posts were directed to be conducted on 10.09.2017. Thereafter, four more members of the Managing Committee had tendered their resignation. A detailed report has been submitted by the Administrator to the respondent No. 1/RCS.

3. Learned counsel for the respondent No. 1/RCS states on instructions that the impugned election agenda notice dated 11.08.2017, for conducting the elections to four posts in the Managing Committee of the respondent No. 2/Society has been withdrawn and a fresh notice shall be issued within two weeks from today for holding elections for the entire 15 posts in the Managing Committee of the respondent No. 2/Society.

4. In view of the aforesaid developments, no further orders are required to be passed in the present petition which is accordingly disposed of along with the pending application.

HIMA KOHLI, J

DEEPA SHARMA, J SEPTEMBER 07, 2017/ss