VIJAY AGGARWAL Vs. DISTRICT REGISTRAR FIRMS AND SOCIETIES
LAWS(P&H)-2022-3-120
HIGH COURT OF PUNJAB AND HARYANA
Decided on March 08,2022

VIJAY AGGARWAL Appellant
VERSUS
District Registrar Firms And Societies Respondents




JUDGEMENT

RAJ MOHAN SINGH,J. - (1.)Vide this common order, CWP No.18719 of 2020 titled Vijay Aggarwal Vs. District Registrar Firms and Societies and others, CWP No.18811 of 2020 titled Parveen Goel and others Vs. State of Haryana and others and CWP No.15113 of 2020 titled S.D. Education Society Panipat through its Secretary Dinesh Goel and another Vs. District Registrar Firms and Societies Panipat and others are being disposed of.
(2.)In CWP No.18719 of 2020, challenge is to the resolutions dtd. 29/8/2020 and 30/8/2020 passed by S.D. Education Society and to the letters dtd. 13/9/2020 and 15/9/2020, wherein the petitioner was removed as President of the society. Petitioner has also prayed for decision on the representations dtd. 1/9/2020, 4/9/2020, 10/9/2020 and 16/10/2020 with a further prayer not to hold elections of the Society in view of letters dtd. 13/9/2020 and 15/9/2020.
(3.)In CWP No.18811 of 2020, challenge is to the order dtd. 13/9/2020, whereby respondent No.5 was appointed as Returning Officer for conducting the elections. Petitioner also sought restraint against 13 debarred members including respondent No.5 from participating in the elections of the Society. Petitioner has also challenged the election notice dtd. 15/9/2020 being without approval of the General Body of the Society and based upon unapproved and unupdated list of members. Petitioner has also prayed for continuation of ad hoc committee amongst the General Body Members.


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