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Delhi High Court - Orders

Impleadment Of Applicant As R2 O/B ... vs The Registrar Of Cooperative Societies on 19 April, 2022

Author: Mukta Gupta

Bench: Mukta Gupta, Neena Bansal Krishna

                          $~11

                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI

                          +      W.P. (C) 10532/2021
                                 CM APPL. 18595/2022 (under O.1 R.10 r/w S.151 CPC for
                                 impleadment of applicant as R2 o/b Applicant)

                                 THE NAVAL TECHNICAL OFFICERS CGHS LTD
                                                                       ..... Petitioner
                                         Represented by: Mr.Vivek Kumar Tandon,
                                                         Advocate with Ms.Rinku
                                                         Tiwary, Advocate.

                                                  Versus

                                 THE REGISTRAR OF COOPERATIVE SOCIETIES
                                                                       .... Respondent
                                          Represented by: Mr.Rishikesh Kumar, ASC,
                                                          GNCTD with Ms.Sheenu Priya
                                                          and Mr.Sudhir Shukla,
                                                          Advocates.
                                                          Mr.Rakesh Garg, Advocate
                                                          Ms.Megha Dugar, Advocate for
                                                          the applicant/proposed
                                                          respondent.
                                 CORAM:
                                 HON'BLE MS. JUSTICE MUKTA GUPTA
                                 HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA

                                                  ORDER

% 19.04.2022 CM APPL. 18595/2022 (under O.1 R.10 r/w S.151 CPC for impleadment of applicant as R2 o/b Applicant)

1. By this application filed by the applicant Nanhkoo Ram Signature Not Verified Digitally Signed By:VANDANA W.P.(C) 10532/2021 page 1 of 2 Signing Date:25.04.2022 10:37:15 claiming himself to be the President and the Authorized Signatory of the petitioner-Society seeks impleadment as respondent No.2.

2. Notice be issued to the non-applicants.

3. Learned counsels for the non-applicant/petitioner and respondent accept notice.

4. Reply affidavit(s), if any, be filed within three weeks. Rejoinder affidavit within four weeks thereafter.

5. List on 26th July 2022.

W.P. (C) 10532/2021

1. Learned counsel for the respondent states that the counter affidavit has been filed. However, the same is not on record. Learned counsel will ensure that the counter affidavit filed by the respondent No. 1 is placed on record within two days. Rejoinder affidavit, if any, be filed within two days thereafter.

2. List on 26th July 2022.

3. Order be uploaded on the website of this Court.

MUKTA GUPTA, J.

NEENA BANSAL KRISHNA, J.

APRIL 19, 2022/akb Signature Not Verified Digitally Signed By:VANDANA W.P.(C) 10532/2021 page 2 of 2 Signing Date:25.04.2022 10:37:15