Delhi Union Chbs Ltd. & Anr. vs Registrar Cooperative Societies & Ors.

C. Hari Shankar, J

CAV 219/2026

As the respondents have entered appearance, the caveat stands discharged.

CM APPL. 31203/2026 (for exemption)

Exemption allowed, subject to all just exceptions.

The application stands disposed of.

W.P.(C) 6336/2026 & CM APPL. 31202/2026 (for stay)

This writ petition is directed against the order dated 28 April 2026 passed by the Registrar of Cooperative Societies under Section 37 of the Delhi Cooperative Societies Act, 2003 "the Act".

An appeal against the impugned order lies before the learned Financial Commissioner "FC" under Section 112(1)(e) of the Act. An appeal in fact stands preferred before the learned FC, annexed as Annexure B to this writ petition.

However, as the learned FC is on leave presently, and is re- joining on 14 May 2026, the appeal is not being listed. It is for this purpose that the present writ petition has been filed.

Though Mr. Shashi Pratap Singh, learned Counsel for the Respondent 1 submits that this writ petition would not lie at the instance of Petitioner 1, though Petitioner 2 could maintain the petition, nonetheless, learned Counsel fairly agree to a disposal of this writ petition with a direction to the learned FC to take up the appeal, or the stay application, which has been preferred before him for consideration on a date to be fixed by the Court and protecting the petitioners in the interregnum from any coercive action on the basis of the impugned order dated 28 April 2026.

Accordingly, the writ petition is disposed of in the following terms:

(i) The learned FC is requested to take up the appeal, annexed as Annexure B to this writ petition on 19 May 2026, or the stay application filed therewith, tentatively at opening of the Court.

(ii) Till that date, the petitioners are protected from any coercive action on the basis of the order dated 28 April 2026.

The writ petition is accordingly disposed of.

Dasti.