CHUHARPUR CO-OPERATIVE AGRICULTURAL SERVICE SOCIETY LTD Vs. REGISTRAR, CO-OPERATIVE SOCIETIES, PUNJAB, CHANDIGARH

JUDGEMENT

(1.) These two Writ Petitions Nos. 2871 and 2872 of 1981 deserve to be dismissed in the light of my judgment in Civil Writ Petition No. 4511 of 1981 (Jullundur Central Co-operative Bank Ltd. v. Registrar Co-operative Societies, Punjab and others, decided on August 20, 1982; 1982 LLR 628.)

(2.) The solitary challenge to the order dated November 19, 1980 (Annexure P. 1) is on the ground that the Assistant Registrar, who has entertained the appeals of the private respondents has no such appellate jurisdiction. It is also asserted by the petitioners that bye-law No. 38 (xviii) of the Model Bye-laws which have duly been adopted by the society and read as follows :-

(3.) In the light of this I dismiss these petitions but with no order as to costs. The Assistant Registrar would now proceed with the appeals which are admittedly pending before him in accordance with law. The parties through their counsel are directed to appear before him on September 13, 1982.