SWARN BAJAJ Vs. J K GUPTA

JUDGEMENT

(1.) THIS contempt appeal being filed by strangers to the proceedings in Contempt Case (C) No.617/2012 which was dismissed as not pressed, led to hearing of this appeal on its maintainability.

(2.) WE have heard learned counsel for the Appellants on the maintainability of the present contempt appeal.

(3.) LEARNED counsel for the Appellants submits that the Appellants herein earlier filed a writ petition bearing W.P.(C) No.8083/2012 wherein a Division Bench of this Court observed that the dispute inter se members or any person claiming under a member has to be decided through the process of arbitration in view of Section 70 of Delhi Cooperative Societies Act, 2003. The Appellants herein withdrew the said writ petition with liberty to take recourse to the remedy of arbitration.