PRAVEEN KUMAR GUPTA Vs. REGISTRAR, COOPERATIVE SOCIETIES, GNCTD

JUDGEMENT

(1.) Before we proceed with the matter, we may record that, the matter was placed before a bench, comprising one of us i.e., Rajiv Shakdher, J. and HMJ Subramonium Prasad, on 23/7/2021, whereby CM No. 20255/2021was disposed of, based on the statement of Mr. Gautam Narayan, who appears on behalf of respondent nos. 1 and 2, that the petitioner's case would be put before the "Rule 90 Committee" (in short "the Committee" ), as directed, within four weeks the date of the said order.

(2.) Be that as it may, since on 15/9/2021, we had only granted further time for compliance to Mr. Narayan, the matter has been placed before us today i.e., 25/10/2021.

(3.) Mr. Narayan says that, a compliance affidavit dtd. 22/10/2021 has been placed on record.