NARAIN DASS Vs. REGISTRAR OF CO OPERATIVE SOCIETIES

JUDGEMENT

(1.) The present writ petition has been filed seeking the following prayers

(2.) An objection has been taken by learned counsel appearing for the respondent No. 2 society that the prayers made by the petitioner are not maintainable before this court on the ground that the petitioner has available alternate efficacious remedy of dispute redressal by way of proceedings under Section 70 of the Delhi Cooperative Societies Act, 2003.

(3.) On consideration of the matter, Mr. Rakesh Tikku, learned counse appearing for the petitioner prays for leave to withdraw the prayers made at serial nos. (a) and (b) of the writ petition with liberty to invoke the remedy available to the petitioner under Section 70 of the Delhi Cooperative Societies Act, 2003.