- (1.) LEAVE granted.
(2.) 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. 2. 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. 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.
(3.) 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 the directions contained in the impugned order of the High Court within three months thereafter.;