KEWAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) (Oral) - Instant writ petition under Articles 226/227 of the Constitution of India has been filed for issuance of a writ in the nature of certiorari for setting aside the order dated 09.09.2013 (Annexure P-3) passed by respondent No.3 - Deputy Registrar, Cooperative Societies, Moga, during the pendency of election petition.

(2.) Main controversy in the present writ petition is whether during the pendency of election petition filed by respondent No.4 against the petitioner on his election as managing committee member of respondent No.6-Rau Ke Kalan Multipurpose Cooperative Society Ltd., petitioner could be restrained from participating or working as committee member?

(3.) The factual matrix of the case is that petitioner was elected as a member of the managing committee of respondent No.6 on 06.09.2013.