HARISH MITTAL Vs. REGISTRAR, FIRMS SOCIETIES AND CHITS

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner has filed this writ petition assailing the order dtd. 20/12/2025 passed by respondent no.1 - Registrar, Firm Societies and Chits (hereinafter to be referred as 'the Registrar'), whereby the respondent no.1 has recalled his earlier order dtd. 26/11/2025 on the representation of respondent no.4 dtd. 12/12/2025 and has set aside the order dtd. 20/3/2025 passed by respondent no.2.

(3.) It is the case of the petitioner that the Doon Valley Public School is registered as a Society under the Societies Registration Act and the respondent no.4 had included new members to the Society and thereafter an online meeting of the general body was also held on 29/11/2020, against the bye-laws of the Society.