Delhi High Court - Orders
Jiwan Jyoti Cghs Ltd vs Registrar Of Cooperative Societies And ... on 14 January, 2026
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
$~45
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 19482/2025 & CM APPL. 81336/2025
JIWAN JYOTI CGHS LTD .....Petitioner
Through: Mr. Sandeep Kumar, Adv.
versus
REGISTRAR OF COOPERATIVE SOCIETIES
AND ORS. .....Respondents
Through: Ms. Urvi Mohan, Adv. for R-1&2.
Ms. Shobhana Takiar with Mr. Shivam
Takiar, Mr. Prateek Dhir, Mr. Kuljeet
Singh, Advs. for R-3.
Mr. Manikant Singhal, Adv. for R-4.
CORAM:
JUSTICE PRATHIBA M. SINGH
JUSTICE MADHU JAIN
ORDER
% 14.01.2026 CM APPL. 81336/2025 (for exemption)
1. Allowed, subject to all just exceptions. Application is disposed of. W.P.(C) 19482/2025
2. The present petition has been filed by the Petitioner Society under Article 226 of the Constitution of India inter alia, assailing the impugned order dated 19th July, 2024 and order dated 28th March, 2025 passed by the ld. Financial Commissioner, Delhi.
3. A brief background of the Petitioner Society's case is that, the Petitioner Society had availed certain loan facilities from Delhi Co-operative Housing Finance Corporation Ltd. (hereinafter 'DCHFC'), in respect of which, there were demands raised against all the occupants of the Petitioner Society.
4. The initial demands raised against the Respondent No.4 was to the tune of Rs.62,400/-, which the Respondent No.4 - Ms. Ruchi Singhal is refusing to pay.
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 16/01/2026 at 20:42:17
5. Additionally, the submission on behalf ld. Counsel for the Petitioner Society is that the present proceedings do not relate to the award dated 18th September, 2012 passed in Arbitration Case No. 148/GH/ DR/ARB/ 2011-2012, which has attained finality.
6. Ld. Counsel for the Respondent No.4 submits that the demand raised is not liable to be paid.
7. Heard. The impugned orders deserve to be considered by this Court inasmuch as several of the members of the Petitioner Society, as per ld. Counsel for the Petitioner Society, have actually paid the demands.
8. Issue notice to the Respondents.
9. Ms. Urvi Mohan, ld. Counsel accepts notice on behalf of Respondent Nos. 1 and 2.
10. Ms. Shobhana Takiar, ld. Counsel accepts notice on behalf of Respondent No.3.
11. Mr. Manikant Singhal, ld. Counsel accepts notice on behalf of Respondent No.4.
12. Let counter affidavits be filed by the Respondent No. 1, 3, and 4, within a period of four weeks from this order. Rejoinder be filed within four weeks, thereafter.
13. Additionally, the DCHFC shall clarify its position as to what would be the dues against the Petitioner Society.
14. List on 6th April, 2026.
PRATHIBA M. SINGH, J MADHU JAIN, J JANUARY 14, 2026/Rahul/sm 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 16/01/2026 at 20:42:17