MANOJ SHARMA Vs. GIRRAJ SHARMA

JUDGEMENT

(1.) HEARD .

(2.) THE appellants have filed this appeal against the order dt. 16.5.2014 passed in W.P. No. 2650/2014.

(3.) RESPONDENT No. 4 -Society was under liquidation vide order dt. 24.3.2006. The Members of the respondent No. 4 Society submitted before the Joint Registrar for setting aside the liquidation of the society. Joint Registrar vide order dt. 9.8.2012 directed the Dy. Registrar to initiate appropriate proceedings in regard to election of the respondent No. 4 Society. Thereafter, the Dy. Registrar appointed Election Officer. In the meanwhile, members of the society themselves held election of the society and elected office bearers. Again the dispute was raised that the members were not authorised to conduct election of the society. Then the Dy. Registrar appointed Election Officer in pursuance to the directions issued by the Joint Registrar.