MUKTA SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) For the reasons stated in the application, the same is allowed. The applicant is impleaded as a party respondent.

(2.) The application is disposed of.

(3.) Mr. Vinay Garg, learned Senior Counsel appearing for the petitioner states that the initial notification issued on November 23, 2023, by the Assistant Registrar (Cooperation) notifying the schedule for election of the Supreme Court Bar Association Multi-State Cooperative Group Housing Society Limited i.e. respondent No.4 contemplates the appointment to the 15 posts of Director of the Society.