Dinesh Kumar Sharma & Anr. vs The Registrar Of Co-Operative ...
2024 Latest Caselaw 4925 Del

Delhi High Court

Dinesh Kumar Sharma & Anr. vs The Registrar Of Co-Operative ... on 30 July, 2024

Author: Tushar Rao Gedela

Bench: Tushar Rao Gedela

                              $~15
                              *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                              +     W.P.(C) 15695/2022, CM APPL. 39355/2023 & CM APPL. 13472/2024
                                    DINESH KUMAR SHARMA & ANR.                          ...Petitioner
                                                       Through:     Mr A.K. Singla, Sr. Advocate with
                                                                    Mr. Akshit Sachdeva, Advocate.
                                                       versus
                                    THE REGISTRAR OF CO-OPERATIVE SOCIETIES & ORS.
                                                                               ...Respondent
                                                       Through:     Mr. Sameer Vashisht, ASC,
                                                                    GNCTD, with Mr. Vanshay Kaul,
                                                                    Mr. Arjun Gupta, Advocates for R-1.
                                                                    Mr. Vivek Kumar Tandon, Ms.
                                                                    Prerna Tandon and Ms. Mamta
                                                                    Tandon, Advocates for R-2.
                                                                    Mr. Mohit Rana, Advocate for R-2.
                                                                    Mr. J.P. Sengh, Senior Advocate
                                                                    with Mr. Anil Kumar, Advocate for
                                                                    R-3, 4, 9, 10 and 12.

                              %                                     Date of Decision: 30th July, 2024

                              CORAM:
                              HON'BLE THE ACTING CHIEF JUSTICE
                              HON'BLE MR. JUSTICE TUSHAR RAO GEDELA

                                                       JUDGMENT

MANMOHAN, ACJ: (ORAL)

1. With the consent of learned senior counsel appearing for the parties, as well as Mr. Vivek Kumar Tandon, learned counsel appearing for respondent No.2/Bank, the following order/ directions are passed:-

a) Vide letter dated 27th June, 2024, the respondent No.2/Delhi Nagrik Sehkari Bank Ltd. requested respondent No.1/RCS to appoint a Returning Officer for holding elections. The respondent no.2 has indicated that as on 30th June, 2024, it has 18702 verified members. It has been mutually agreed by the parties that only 18702 members would be permitted to cast their votes in the impending elections.

b) No fresh members other than 18702 members shall be inducted till the impending election process is over.

c) That the records of the impending elections shall be preserved by the Respondent no.1/RCS till the disposal of election disputes, if any such disputes are filed.

2. The letter dated 27th June, 2024, is taken on record.

3. In terms of the aforesaid directions, the present writ petition along with pending application is disposed of, binding the parties to the consent conveyed by the learned counsel for the parties.

ACTING CHIEF JUSTICE

TUSHAR RAO GEDELA, J JULY 30, 2024 rl