- (1.) Heard Sri Rajesh Kumar Singh and Sri Gautam Baghel, learned counsel for the petitioners, Sri Vijit Saxena and Sri Sharad Kumar Rai, learned counsel appearing for the respondent nos. 3 and 4.
(2.) The present writ petition is directed against the impugned order dated 20.11.2018 passed by Deputy Registrar, Firms, Societies and Chits, Meerut Region, Meerut by which the said authority has sustained the objections raised by the respondents and declared that the election conducted to constitute the Board of Members of the society Assotech The Nest Apartment Owners Association to be non-est as the term of the outgoing Board of Members had expired on 28.11.2017 whereas the disputed election were conducted on 15.07.2018.
(3.) Perusal of the impugned order indicates that upon objection raised by the private respondent nos. 3 and 4, four issues had been framed by the Deputy Registrar. Perusal of the impugned order reveals that the issues noted on the first page of the order have not been decided and that the authority had chosen to declare the election as non-est on another ground being that the Board of Members who conducted the election had become defunct due to lapse of term.;