AMIT JOSHI Vs. GOVERNMENT OF NCT DELHI

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) The Petitioner in the present case challenges the impugned Recovery Notices dtd. 28/11/2020 issued by the Tehsildar, Dadri calling upon the Petitioner to pay various sums of money towards dues under RC Nos. 136 of 2020-21,137 of 2020-21 & 138 of 2020-21.

(3.) The petition arises out of three arbitral awards passed under Sec. 71 of the Delhi Co-operative Societies Act, 2003 (hereinafter, "the Societies Act"). The said awards were all passed on 20/12/2019 directing the Petitioners herein, to pay a sum of Rs.27,11,978.00, Rs.37,46,969.00 and Rs.38,91,079.00 respectively.