ANIL GUPTA Vs. AGARWAL WELFARE SOCIETY (REGD )

JUDGEMENT

(1.) This hearing has been done by video conferencing. CM APPL.2945/2021 (for exemption)

(2.) Allowed, subject to all just exceptions. Application is disposed of. CM APPL.2944/2021 (for modification of order dated 14th January, 2021) in W.P.(C) 8209/2020

(3.) The present writ petition was filed by the Petitioner seeking directions for conduct of elections for the office bearers of Agarwal Welfare Society (Regd.) at D-Block, Agarsain Bhawan, Ashok Vihar, Phase-1, Delhi 110052 (hereinafter, Society ). The said society is stated to be running a school affiliated with CBSE, a hospital, as well as a Dharamshala. On the last date, i.e., 14th January 2021, Mr. K.K. Bansal Secretary of the Society, appeared in person, along with Mr. Anuj Jain, ld. counsel, and submitted a proposed schedule of the elections to be conducted for the society. He claimed to be the Member Secretary of the Advisory cum Control Board of the Society, and the said schedule that was placed on record was under his signature. According to the proposed schedule, the date of election was fixed for 14th February 2021. The said proposed schedule was also acceptable to the Petitioner, and the same has been recorded in the last order. On the basis of the mutual consent of parties, the petition was disposed of by this court, prescribing the schedule for the elections.