RASTOGI, J. - (1.) Civil Appeals arising out of SLP(Civil) No(s). 8138 of 2013, SLP(Civil) No(s). 9015 of 2010, SLP(Civil) No(s). 26905 of 2010. Leave granted.
(2.) The above noted appeals are directed against the orders separately passed by theHigh Court of Delhi in writ petitions filed at the instance of the present appellant Societywhich came to be dismissed upholding the order of the Cooperative Tribunal setting asidethe award passed by the Registrar Cooperative Societies holding that the Arbitrator hadno jurisdiction to examine the validity and legality of the registered sale deed which canbe questioned only by availing a remedy in the Civil Court holding jurisdiction. Orderswere separately passed by the Tribunal in the cases of the individual members in whosefavour sale deed was executed by the society, having been separately decided by theHigh Court, which has been challenged in these batch of appeals.
(3.) The facts that emerge from the multitude and collateral and exhaustive pleadings inbrief are that the appellant is a house building Society originally registered with theRegistrar, Cooperative Societies, Delhi ("hereinafter being referred to as "RCS") underthe provisions of the Bombay Cooperative Societies Act, 1925. On enactment of the DelhiCooperative Societies Act, 1972, the provisions of the Act, 1972 and the rules framedthereunder came to govern the field. However, the Act of 1972 came to be repealed bythe Delhi Cooperative Societies Act, 2003(hereinafter being referred to as the "Act 2003")as amended by the Delhi Cooperative Societies(Amendment Act), 2006 which nowgoverns the field along with Delhi Cooperative Societies Rules, 2007 framed thereunder.;