KAPISTHAL CHARITABLE SOCIETY (REGISTERED) AND OTHERS Vs. STATE OF HARYANA AND OTHERS
LAWS(P&H)-2016-5-250
HIGH COURT OF PUNJAB AND HARYANA
Decided on May 26,2016

Kapisthal Charitable Society (Registered) And Others Appellant
VERSUS
State Of Haryana And Others Respondents

JUDGEMENT

- (1.) This intra-Court appeal under Clause X of the Letters Patent has been filed against the judgment dated 27.08.2014 of the learned Single Judge, whereby, CWP No.25847 of 2013 filed by the appellant for quashing the orders dated 01.03.2013 (Annexure P-27), 26.03.2013 (Annexure P-28) and 29.10.2013 (Annexure P-29) passed by District Registrar, State Registrar of Societies, Haryana and Registrar General, Firm and Societies, Haryana, respectively has been dismissed.
(2.) The appellant-Society, was constituted in the year 2007-08 with the objectives amongst others of creating awareness in society towards education and health. Since 2007-08 it has been running a nursing School named Kapisthal Institute of Medical Sciences and Nursing, Ghararsi, Kurukshetra.
(3.) Respondent No.4 was the first elected President of the Society. The other office bearers and Executive Members were as under: "1. Sh. Brish Bhan, Vice President. 2. Sh. Narender Singh, Secretary. 3. Sh. Jitender Singh, Treasurer. 4. Sh. Chatter Singh, Executive Member. 5. Sh. Ved Parkash, Executive Member. 6. Sh. Kanti Chander Sharma, Executive Member.";


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