SA VITA DEVI MANAGER BHADAWAR VIDVA MANDIR DEGREECOLLEGE BAH AGRA AND ASSISTANT REGISTRAR FIRMS Vs. CHITS AGRA

JUDGEMENT

(1.) HEARD learned Counsel for the parties and perused the record.

(2.) THE contention of the Counsel for the petitioner is that the last election of the respondents society was held in 1991. Later on an application was moved before the Sub Registrar on 14. 10. 1998 for renewal of the aforesaid society.

(3.) THE petitioner society claiming itself to be a society in effective control of the Institution Bhadawar Vidya Mandir Degree College, Bah, District Agra opposed the renewal of the society of the respondents.