D. D. JOSHI Vs. REGISTRAR COOPERATIVE SOCIETIES

JUDGEMENT

(1.) The challenge in this writ petition is to an order dated November 03, 2023 passed by the Delhi Cooperative Tribunal ('Tribunal', in short) in Appeal No. 158/2023, whereby the Tribunal has set aside the order of the RCS dated October 19, 2023, holding as under:-

(2.) We have heard learned counsel for the parties at length. The issue raised by the petitioner is primarily with regard to the disqualification of the members of the outgoing Managing Committee of respondent No. 2, Co-operative Group, to contest the elections on the ground that they have not held the AGMs as well as not completed the audit process in time. However, the same has been contested by the counsel appearing for respondent Nos. 2 to 13.

(3.) We have also been informed that elections for the Managing Committee of respondent No. 2 have been notified for November 19, 2023, which is proposed to be conducted by a Returning Officer, who has been appointed by the Managing Committee of respondent No. 2.