Punjab State Cooperative Supply And ... vs The Joint Registrar Cooperative ...
2024 Latest Caselaw 20525 P&H

Punjab-Haryana High Court

Punjab State Cooperative Supply And ... vs The Joint Registrar Cooperative ... on 19 November, 2024

Author: Suvir Sehgal

Bench: Suvir Sehgal

I attest to the accuracy and
authenticity of this order/judgment

IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
(108)
CWP-3534-2023 (O&M)
Date of decision:- 19.11.2024
Punjab State Co-operative Supply & Marketing Federation Ltd.
(MARKFED), Chandigarh ... Petitioner
Versus

The Joint Registrar, Co-operative Societies, Ferozepur, District Ferozepur

and others ... Respondents

CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL

Present:- Ms. Jarnail Kaur Dhaliwal, Advocate for the petitioner.
28 2k ok oe ok

SUVIR SEHGAL, J. (ORAL)

CM-16516-CWP-2024

1. Application is allowed, as prayed for.

2. Order dated 04.02.2022 passed by the Joint Registrar, Co-operative Societies, Ferozepur Division, Ferozepur is taken on record as Annexure P-13/A in compliance of the order passed by this Court.

Main case

3. Petitioner has approached this Court by way of instant writ petition filed under Article 226/227 of the Constitution of India inter-alia for issuance of a writ in the nature of certiorari for quashing impugned order dated 12.06.2018, Annexure P-13, passed by the Deputy Registrar, Co-operative Societies, Ferozepur-respondent No.2 and order dated 04.03.2022, Annexure P-13/A, passed by the Joint Registrar, Co-operative Societies, Ferozepur Division, Ferozepur- respondent No.1.

4. Counsel for the petitioner seeks and is granted permission to withdraw the writ petition with liberty to avail the alternative statutory remedy available to

the petitioner under the Punjab Co-operative Societies Act, 1961.

5. Dismissed as withdrawn with liberty as aforesaid.

19.11.2024 (SUVIR SEHGAL)

Kamal JUDGE Whether Speaking/Reasoned Yes/No

Whether Reportable Yes/No

High Court, Chandigarh.