KAMLA AGGARWAL Vs. REGISTRAR COOPERATIVE SOCIETIES

JUDGEMENT

(1.) THE five Petitioners claiming to be the members of the Respondent no.2 Vikas Co-operative Group Housing Society Limited have filed this petition claiming the following reliefs:

(2.) THE Resolution dated 10 th April, 2011 which is sought to be set aside has not been placed before this Court. It is however the case of the Petitioners that the said Resolution of the Managing Committee of the Society is for holding elections for the constitution of the new Managing Committee of the Society and appoints the Respondent No.3 Shri H.C. Kaushik as the Returning Officer for holding the said election, scheduled on 26th June, 2011.

(3.) I may however notice that the Petitioners have not filed before this Court any document whatsoever to show that the Managing Committee at any point of time comprised of the Petitioners No. 1 and 3 and Shri M.L. Gupta aforesaid or that the said persons had on the dates alleged resigned from the Managing Committee.