MANIK GURBUXANI Vs. MADAN JHA

JUDGEMENT

(1.) The petitioner is a member of the respondent No. 3, a cooperative society, both governed by the provisions of the Delhi Cooperative Societies Act, 1972 (hereinafter the Act, for short). The petitioner raised a dispute and sought for its reference to arbitration by filing a petition under Section 60 of the Act before the Registrar Cooperative Societies. He also made an application seeking an interim relief. The Registrar directed maintenance of status quo till the decision of the case.

(2.) The society feeling aggrieved by the interim order of the Registrar preferred a revision petition under Section 78(6) of the Act to the Cooperative Tribunal.

(3.) It is submitted by the learned counsel for the petitioner that the Tribunal has committed an error of law in setting aside the order of the Registrar inasmuch as the Registrar does have power to pass an interim/interlocutory order if the interest of justice may call for the same.