Supreme Court - Daily Orders
Balendu Singh vs Registrar Co Operative Societies ... on 10 November, 2017
Bench: Madan B. Lokur, Deepak Gupta
ITEM NO.9 COURT NO.4 SECTION XV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 6689/2014
(Arising out of impugned final judgment and order dated 18-12-2013
in DBSA No. 451/2013 passed by the High Court Of Judicature For
Rajasthan At Jaipur)
BALENDU SINGH & ORS. Petitioner(s)
VERSUS
REGISTRAR CO OPERATIVE SOCIETIES
RAJASTHAN AND ORS. Respondent(s)
(FOR [PERMISSION TO FILE ADDITIONAL DOCUMENTS] ON IA 2/2014)
Date : 10-11-2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. C.A. Sundaram, Sr. Adv.
Mr. Abhishek Gupta, AOR
Ms. Mahamaya Chatterjee, Adv.
Mr. Gautam Narayan, AOR
For Respondent(s) Mr. Dushyant Dave, Sr. Adv.
Mr. R.N. Mathur, Sr. Adv.
Ms. Archana Pathak Dave, Adv.
Ms. Ankita Chaudhary, Adv.
Mr. Shovit Jha Jharia, Adv.
Ms. Mridula Ray Bharadwaj, AOR
Ms. Aishwarya Bhati, AOR
Mr. Jaideep Singh, Adv.
Ms. Tanuja Patra, Adv.
Ms. Ritu Apurva, Adv.
Ms. Ruchi Kohli, AOR
Ms. Nidhi Jaswal, Adv.
UPON perusing papers the Court made the following
O R D E R
Signature Not Verified Digitally signed by MEENAKSHI KOHLI Date: 2017.11.11 Learned counsel for the parties are agreed that the disputes 11:07:29 IST Reason: raised in this case require resolution.
1 The elections have not been held to the Rajasthan Rifle Association for the last many years. There is an Ad hoc Committee that has been functioning since 06.03.2013.
Mr. Dushyant Dave, learned senior counsel appearing on behalf of the Ad hoc Committee says that the Ad hoc Committee would like to be relieved of its responsibilities and it will be in the interest of the Rajasthan Rifle Association if elections are held.
Learned counsel for the petitioners dispute the membership of the electorate.
In our opinion, it would be appropriate if the elections are held under the supervision and guidance of Justice G.S. Singhvi, Former Judge of this Court. Justice Singhvi will be at liberty to ascertain who should or should not be entitled to vote.
We request Justice Singhvi to try and complete the task of holding elections within a period of four months. We leave it to Justice Singhvi to fix the honorarium which it will be paid by the Rajasthan Rifle Association.
The special leave petition stands disposed of.
(MEENAKSHI KOHLI) (KAILASH CHANDER)
COURT MASTER COURT MASTER
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