LATA TYAGI Vs. REGISTRAR CO OPERATIVE SOCIETY

JUDGEMENT

(1.) CM 15460/2017 (exemption) Subject to the petitioner filing the certified/typed/legible copies of the documents annexed with the petition within four weeks, the application is allowed and disposed of. W.P.(C) 3545/2017 The present petition has been filed by the petitioner assailing the order dated 14.10.2016, passed by the Delhi Co-operative Tribunal dismissing her appeal filed under Sec. 112 of Delhi Co-operative Societies Act, 2003 (hereinafter referred to as 'the Act'), preferred against an order dated 3/4.06.2015 passed by the learned Dy. Registrar under Sec. 70 of the Act in an arbitration case filed by the respondent No.2/Society.

(2.) The brief facts of the case are that the petitioner is a member of the respondent No.2/Society, occupying flat No. 96, Ashirwad Apartments, Plot No. 74, I.P. Extension, Delhi-92. In the year 1988, the respondent No.2/Society passed a resolution informing the members interested in allotment of parking space for two-wheelers/cars, to deposit certain amount. The amount required to be deposited for a car parking space was fixed as Rs.17,000.00 and for a scooter parking space was fixed as Rs.7,000.00.

(3.) The petitioner claimed that in response to the above notice, she had deposited a sum of Rs.17,000.00 with the respondent No.2/Society in Feb. 1988, against Receipt No.5979, seeking allotment of a car parking space.