SURENDER KAUR Vs. STATE OF HARYANA & OTHERS

JUDGEMENT

(1.) The present appeal under Clause X of the Letter Patent arises out of an order passed by the learned Single Judge of this Court on 03.03.2011, whereby the writ petition challenging the order dated 16.09.2010 (Annexure P- 14) passed by the Assistant Registrar, Co-operative Societies, Gurgaon, was dismissed with liberty to the appellant to avail the remedy under the Haryana Co-operative Societies Act, 1984 (for short 'the Act').

(2.) The appellant claims to be purchaser in the sum of Rs. 10,25,000/- of Flat No. 3323-C from one Sanjeev Bhatnagar, which was allotted to him by Chanderlok Cooperative House Building Society Ltd. , Gurgaon (for short 'the Society'). She claims to be member of the Society from 15.11.2004. On the other hand, respondent No. 4 claims to be purchaser of said flat from the appellant on payment of Rs. 12,75,000/- on the basis of an agreement to sell dated 15.04.2006. The appellant denied execution of any such agreement.

(3.) The appellant has filed a suit for permanent injunction on 29.04.2008 claiming to be in possession of the flat and for restraining respondent No. 4 and the other defendants from interfering in her possession.