NARESH KUMAR Vs. GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) The challenge in this writ petition is to an order dated March 15, 2023 passed by the Delhi Co-operative Tribunal, whereby, the Tribunal while considering the application of the respondent No.3, Society, has stated in paragraph 12 as under:-

(2.) On the last date of hearing, we have passed the following order:-

(3.) It was the submission of Mr. Rizwan that the Administrator had already taken over the charge of the Society in terms of the order of the RCS dated February 17, 2023.