Punjab-Haryana High Court
Smt Maliat Kaur And Ors vs Registrar Cooperative Societies ... on 20 March, 2024
Author: Suvir Sehgal
Bench: Suvir Sehgal
Sheeta
2024.03.21 15:46
I attest to the accuracy
henticity of this ord:
thet
2024:PHHC:039942
CWP-4060-2024 -1-
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
123 CWP-4060-2024
Date of decision:20.03.2024
SMT MALKIAT KAUR AND ORS PETITIONERS
VS.
REGISTRAR COOPERATIVE SOCIETIES, PUNJAB AND ORS
..RESPONDENTS
CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL
Present: Mr. Ashwani Prashar, Advocate
for the petitioners.
Ms. Amrita Garg, AAG, Punjab,
for respondents No.1 to 3.
Mr. Vikas Singh, Advocate
for respondent No.4.
3K 2k 3
SUVIR SEHGAL J. (ORAL)
1. By way of present writ petition filed under Article 226/227 of
Constitution of India, petitioners have inter alia sought issuance of a
writ in the nature of mandamus for directing the official respondents to
hold the election of the office bearers of the board of directors of Mill-
respondent No.4, as provided under Bye-Laws 16 (B) of the registered
Bye-Laws of the Mill.
2. Pursuant to order dated 27.02.2024 passed by this Court,
Mr. Vikas Singh, who is representing Mill-respondent No.4 has placed
on record a copy of the communication received from the General
Manager of respondent No.4, which is reproduced hereunder:-
"[email protected] GST.03AAAATO586HIZO
Web site:www.smgurdaspur.com PAN No.AAAAT0586H
The Gurdaspur Co-op. Sugar Mills Ltd.
an
authen ler/judgment
High Court, Chandigarh
CWP-4060-2024
2024:PHHC:039942
PANIAR, P.BOX NO.27, GURDASPUR
Ref. No.GCSM/G/993 Dated. 18/3/24
Sh. Vikas Singh,
Advocate,
Kothi. No.701,
Sector- 11-B,
Chandigarh.
Subject: CWP No.4060 of 2024, Malkit Kaur v/s. RCS.
Sir,
The above said writ petition has been filed
by Malkit Kaur and six other Directors with a
prayer that election of Chairman and Vice-
Chairman should be held. The matter has already
been discussed with you. As per the Bye-Laws,
Clause 19-B, the meeting of BOD's is to be convened
by the General Manager of Sugar Mill. The meeting
for election of Chairman and Vice-Chairman would
now be convened by the General Manager of the
Sugar Mill as per bye laws clause No. 19-B as soon
as possible and in any case, it would be held within
a period of Four weeks from today. This is for your
information.
Thanking you,
Sd/-
General Manager"
3. On the basis of the above communication, Mr. Vikas Singh,
assures that the elections will be held within a period of four weeks from
the date of issuance of the communication.
4. As an apprehension has been expressed by counsel for the
petitioners that the law and order situation may be created, respondent
No.1 is directed to ensure that free and fair elections are held. In case,
respondent No.1 deems proper, it may take assistance of the police force.
5. Petition is disposed of.
20.03.2024 (SUVIR SEHGAL)
sheetal JUDGE
Whether Speaking/Reasoned Yes/No
Whether Reportable Yes/No
authenticity of this order/judgment
