Section 132 in The Delhi Co-Operative Societies Act, 2003
132. Bar of jurisdiction of civil or revenue courts.
(1)Save as provided in this Act, no civil or revenue court shall have any jurisdiction in respect of -(a)the registration of a co-operative society or its bye-laws or of an amendment of a bye-law;(b)the removal of the committee;(c)any dispute required under section 70 to be referred to the Registrar; and(d)any matter concerning the winding up and the dissolution of a co-operative society.(2)While a co-operative society is being wound up, no suit or other legal proceedings relating to the business of such co-operative society shall be proceeded with or instituted against the liquidator as such or against the cooperative society or any member thereof, except by leave of the Registrar and subject to such terms as he may impose.(3)Save as provided in this Act, no order, decision or award made under this Act, shall be questioned in any court on any ground whatsoever.
