SURINDER SINGH Vs. DWARPAL

JUDGEMENT

(1.) By way of instant petition, the petitioner has prayed for quashing and setting aside of order dtd. 27/2/2024 passed by learned District Consumer Disputes Redressal Commission, Una (for short, the "District Consumer Commission") in Execution Petition No. 33/2021.

(2.) The case as set-up by the petitioner is that The Deoli Cooperative Agriculture Service Society Ltd. (for short "the Society") is registered under the Himachal Pradesh Cooperative Societies Act, 1968 (for short, "the Act"). The Registrar of the Society has superseded the management of the Society and has appointed an Administrator. It has further been submitted that lastly the Society has gone into liquidation and a Liquidator has also been appointed.

(3.) It is contended that previously the petitioner was the President of the Society, but after the appointment of Administrator and Liquidator, he has no role to play in the management of the Society.