LAWS(DLH)-2024-11-60

RENU KRISHNAN JAGDEV Vs. REGISTRAR COOPERATIVE SOCIETIES

Decided On November 28, 2024
Renu Krishnan Jagdev Appellant
V/S
REGISTRAR COOPERATIVE SOCIETIES Respondents

JUDGEMENT

(1.) Exemption allowed, subject to all just exceptions

(2.) Accordingly, the application stands disposed of.

(3.) Present petition has been filed seeking directions to respondent no.1-Registrar Cooperative Societies (RCS) to regularize the self-draw pertaining to the flat of the petitioner, bearing Flat No.8 in the respondent no.2- society.