DERA GAZI KHAN CO Vs. REGISTRAR OF CO

JUDGEMENT

(1.) The submission of the petitioner that in this intervening period i.e. after the judgment dated 09.4.2013 he had been constrained to move the Supreme Court and it was pursuant to the directions of that Court (dated 14.8.2013) that he has approached this Court makes out a justifiable cause for condoning the delay of 123 days. Delay is accordingly condoned. REVIEW PET. 498/2013, C.M. No.13696/2003 (for stay)

(2.) Petitioner seeks a review of the order dated 09.4.2013.

(3.) One Shyam Lal Sehra was admitted as a member of the Dera Gazi Khan Co-operative House Building Society Limited (hereinafter referred to as the said Society) on 26.12.1960. Between May, 1964 to April, 1987 Shyam Lal Sehra owned another property i.e. the property bearing No.F-54, Kirti Nagar, New Delhi; this property was in his name. A question was raised before the Registrar of the Co-operative Societies (RCS) as to whether Shyam Lal Sehra had incurred a disqualification under Rule 25(2) of the Delhi Cooperative Societies (DCS) Rules, 1973. This question had arisen pursuant to a notice issued to Saroj Bhutani to show cause as to why her membership in the said Society be ceased.