Himachal Pradesh High Court
Narinder Kumar vs . State Of H.P. & Ors. on 6 August, 2025
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
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Narinder Kumar Vs. State of H.P. & Ors.
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CWP No. 11486 of 2024.
06.08.2025 Present: Mr. Ajay Sharma, Senior Advocate, with Mr. Atharv Sharma, Advocate, for the petitioner.
Mr. Sumit Sharma, Deputy Advocate General, for the respondents-State.
Mr. Surinder Kumar Saklani, Advocate, for respondents No.3 to 5.
Mr. Tarun Brakta, Advocate, for respondents No. 7 to 13.
Learned Senior Counsel for the petitioner submits that the petition has not been filed on behalf of a Society per se for the reason that the registration thereof has been cancelled by the Authority by the impugned order and, therefore, as on the date of the filing of the writ petition, there was no Society registered under the Himachal Pradesh Societies Registration Act, 2006 in the eyes of law. He further submits that the petitioner is one of the members, who associated for the formation of the Society and, therefore, he has the locus to file and maintain this petition. He further submits that other persons, who joined their hands to form the Society, has been impleaded as proforma respondents.
This Court is of the considered view that it would be in the interest of justice, in case, the issue is heard on merit rather than harping on this aspect of the matter. Accordingly, it is observed that the Court will hear the case on merit.
::: Downloaded on - 06/08/2025 21:32:46 :::CISHeard for some time. Learned Deputy Advocate .
General is directed to produce the record relating to the case from the Office of the Registrar, Cooperative Society, exercising the powers under the H.P. Registration of Societies Act also, relating to the case including the Appellate Court record.
List on 19.08.2025. Record be produced on the said date.
(Ajay Mohan Goel) Judge August 06, 2025 (Shivank Thakur) ::: Downloaded on - 06/08/2025 21:32:46 :::CIS