YASHWANT VARMA,J. - (1.) Heard Sri H.N. Singh learned Senior Counsel for the petitioner and Sri Rahul Mishra for the contesting private respondents.
(2.) The petitioners impugn the order dated 17 March 2020 passed by the Assistant Registrar Firms, Societies and Chits, the second respondent herein. In terms of the aforesaid order the second respondent has recalled his order of 3 July 2018 registering the list of office bearers of the Society for the year 2018-19. The order essentially accepts the objections taken by the private respondents denying and refuting their alleged resignations and the consequential changes in the list which came to be registered.
(3.) The private respondents who were office bearers are stated to have submitted their resignations which came to be accepted by the Society and an amended list of office bearers consequently submitted and registered on 3 July 2018. The private respondents thereafter approached the second respondent alleging that the proceedings of the Society stated to have been held on 7 November 2017 and 10 April 2018 were forged and a fabrication of the records. It was alleged that their signatures on the resignation letters and the affidavits submitted in connection therewith were forgeries and that they had never tendered their resignations as alleged. It is this dispute which fell for adjudication before the second respondent and has culminated in the passing of the impugned order.;