Registrar,Coop.Societies & ANR. Vs. Asha Deep Coop.Group
Hous.Soc.Ltd.& ANR. [2008] INSC 800 (5
May 2008)
CIVIL APPELLATE JURISDICTION CIVIL
APPEAL NOs. 3332-3333 OF 2008 (Arising out of SLP(C) Nos.8471-8472 of 2008)
REGISTRAR,COOP.SOCIETIES & ANR. Petitioner(s) VERSUS ASHA DEEP COOP.GROUP
HOUS.SOC.LTD.& ANR. Respondent(s) ORDER Leave granted.
These appeals have been preferred
by the Registrar, Cooperative Societies(Southzone), Government of NCT of Delhi
and the Government of NCT of Delhi against the judgement and order dated 5th
October, 2007 in W.P.(C)No.21512 of 2005 and in C.M.No. 17227/07 in
W.P.(C)No.21512/2005 dated 10th December, 2007 passed by the High Court of
Delhi at New Delhi.
As will appear from the impugned
order, the said writ petitions were disposed of by the Delhi High Court in the
presence of the learned Standing Counsel for the CBI, Mr. Harish Gulati, and
the directions which were given to the appellants herein were given in the
presence of the said counsel for the CBI.
-2- In these appeals, on behalf of
the appellants, it has been submitted that the directions given by the Delhi
High Court cannot be implemented till such time as the records which are lying
with the CBI are forwarded to the appellants for the purpose of implementing the
directions of the High Court.
Having regard to the above, we
dispose of the appeals with a direction upon the CBI to make available to the
appellant Registrar of Cooperative Societies the original records relating to
the respondent No.1 society to enable the appellants to implement the
directions contained in the order of the High Court dated 5th October, 2007.
This order is being passed having regard to the fact that the order of the
Delhi High Court was passed in the presence of the learned Standing Counsel for
the CBI, Mr. Harish Gulati.
The records should be made
available to the appellant Registrar of Cooperative Societies within a period
of one month from the date of communication of this order and the appellants
are directed to implement -3- the directions contained in the impugned order of
the High Court within three months thereafter.
....................J.
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