Vipin Sanghi, J. - (1.) Exemption allowed, subject to all just exceptions. The application stands disposed of. W.P.(C) 4706/2019 & C.M. No. 20892/2019
(2.) At the outset, it has been made clear to learned counsels that one of us (Vipin Sanghi, J) is a member of the petitioner society. Neither of the counsels have an objection to this Bench hearing the matter.
(3.) The petitioner co-operative society has preferred the present writ petition to assail the order dated 05.04.2019 passed by Shri B.S. Thakur, Deputy Registrar in the Office of the Registrar of Co-operative Societies under Section 139 of the Delhi Co-operative Societies Act. The Deputy Registrar has allowed the said appeal preferred by respondent No. 3 and directed the petitioner to provide the information which respondent No. 3 had sought from the petitioner within two weeks of the issuance of the said order.;