PRASHEEL BHARADWAJ Vs. REGISTRAR COOP. SOCIETIES AND ORS.

JUDGEMENT

(1.) With the consent of the learned counsels appearing for the parties, this writ petition is taken up for consideration. The present writ petition has been filed by the petitioner assailing the order dated 12th April, 2013 whereby, the grievance of the petitioner has been referred to the Arbitrator.

(2.) We are also informed by learned counsels for the parties that pursuant to the orders made by us on 31st August, 2015, the records of the society produced by Sub Inspector from the Economic Offences Wing, Crime Branch, Delhi Police, have been inspected by them.

(3.) The facts giving rise to the instant petition are within a narrow compass and to the extent necessary are noted hereafter.