MANAGEMENT BOARD Vs. STATE OF U P AND 5 OTHERS
LAWS(ALL)-2019-3-122
HIGH COURT OF ALLAHABAD
Decided on March 11,2019

Management Board Appellant
VERSUS
State Of U P And 5 Others Respondents

JUDGEMENT

- (1.) There is an association of apartment owners of the Windsor Park Group Housing Complex situate at 5 Vaibhav Khand, Indira Puram, Ghaziabad.
(2.) The Board of Management [1] of the Windsor Residents Welfare Association through its vice President filed a writ petition challenging the order dated 13.3.2018 passed by the Deputy Registrar, Firms Societies and Chits , Meerut holding that as the elections of the office bearers of the Society were not held within time the Registrar/SubRegistrar is authorized to conduct the elections, and the consequential letters for holding the elections thereof.
(3.) The writ petition as filed by the Board has been dismissed by the writ Court vide judgment and order dated 13.11.2018. It is against the aforesaid dismissal of the writ petition that the appellant Board has preferred this appeal under Chapter VIII of Rule 5 of the Rules of the High Court.;


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