- (1.) The petitioner has filed this writ petition under Articles 226/227 of the Constitution of India seeking implementation of the judgments/order dated 20.9.2010 (Annexure P-1) passed by the Registrar Cooperative Societies, Haryana Panchkula. The order (Annexure P-1) is a quasi judicial order and the jurisdiction of the writ court cannot be reduced to executing court. Let the petitioner seek appropriate remedy elsewhere in accordance with law.
(2.) Dismissed.;