Delhi High Court - Orders
Shri Amit V Singh vs Anil Kumar Singh Registrar Of ... on 10 November, 2025
Author: Amit Sharma
Bench: Amit Sharma
$~30
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CONT.CAS(C) 80/2024
SHRI AMIT V SINGH .....Petitioner
Through: Mr. Sumit Kumar, Ms. Samyukta
Dorman, Advs.
versus
ANIL KUMAR SINGH REGISTRAR
OF COOPERATIVE SOCIETIES AND ORS .....Respondents
Through: Mr. Abhinav Singh, Mr. Rishab
Mittal, Ms. Bharti Yadav, Advs. for
RCS/R-1 and 3.
Mr. Sandeep Kumar, Adv. For R-2.
CORAM:
HON'BLE MR. JUSTICE AMIT SHARMA
ORDER
% 10.11.2025
1. This hearing has been done through hybrid mode.
2. Learned counsel appearing on behalf of the respondent no. 1 has handed up in the Court today an order dated 25.06.2025 passed by Assistant Registrar, (Sec-6/GH), which records as under: -
" May kindly refer the Hon'ble High Court Order dated 08/08/2023 ( Copy enclosed) which operative part is reproduced below:
6. Accordingly, we deem it appropriate to dispose of the petition by directing the RCS to take action in terms of the order passed by the Financial Commissioner after hearing the parties on a given date and time. We may also state that the respondent Nos. 2 and 3 have not contested the conclusion of the learned Financial Commissioner that in reassessing the outstanding dues against the petitioner, This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 12/11/2025 at 21:27:35 compound interest can be charged except the 2.5% penal interest on the DCHFC loan which can be compounded quarterly.
Now, both the parties i.e. society as well as appellant appeared before the undersigned and submitted the requisite documents for the calculation of dues. Further, as per requisite documents submitted before the undersigned, both the parties have mutually agreed on the refund of Rs 1,59.350/ Ends of justice would be met if the society pays a simple interest @10% p.a. from the date of excess payment by Sh. Amit V Singh till the date of repayment.
Keeping in view of the above, the managing committee of the society is hereby directed to refund the amount i.e. Rs. 1,59,350/ which is due to the appellant i.e. Sh. Amit V Singh as per mutual agreement with simple interest @ 10% pa from the date of excess payment till the date of repayment within a period of fifteen days from the receipt of this Order under intimation to this office."
3. Let a compliance report be filed before the next date of hearing.
4. Let the Secretary, respondent no. 2/ Panchdeep Co-Operative group Housing Society, be present in the Court on the next date of hearing.
5. List on 27.03.2026.
AMIT SHARMA, J NOVEMBER 10, 2025/kr/ah This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 12/11/2025 at 21:27:35