SHAM KISHORE Vs. REGISTRAR COOPERATIVE SOCIETIES

JUDGEMENT

(1.) The petition relates to the challenge laid by the petitioner to Rule 16 of the Delhi Cooperative Societies Rules, 1973 (,,the said Rules for short), which has since been repealed, and the notice issued to the petitioner dated 28.12.1993 by the Registrar Cooperative Societies (,,RCS for short) purporting to exercise powers under Rule 16(2) of the said Rules as also quashing of the order dated 07.07.1994 passed in pursuance thereto.

(2.) The matter was taken up on 05.07.2010 when Mr.Sanjay Poddar, Advocate was present in the court for some other matter who used to appear for RCS. Mr.Poddar indicated that possibly this rule has already been quashed by this Court. However, no reported judgment was available, but in view of the particulars provided by Mr.Poddar, file in respect of WP(C) No.1710/1987 was summoned.

(3.) Unfortunately, there is none to assist us on behalf of the RCS.