- (1.) Petitioner No.1 appears to be Honorary Secretary and petitioner no.2 is Chairman of the Cooperative Society. On the last occasion, Sri Manish Kumar, learned counsel for the petitioners was directed to produce relevant records showing that from which date, both petitioners are office bearer of said Cooperative Society. In spite of producing documents, today petitioners changed their lawyer after taking no objection from Sri Manish Kumar. However, Sri Manish Kumar, who is present in Court, has stated that he already gave information to petitioners for production of said document. Since, documents have not been produced, therefore, I direct petitioners to produce entire documents relating to their election as Honorary Secretary and Chairman of the Cooperative Society and also give the dates of such elections held as per the by-laws of said Society and Co-operative Societies Act.
(2.) Put up this case in the 1st Week of December 2011. Since, petitioners did not produce documents relating to their election as directed by this Court, therefore, interim order passed on 21.06.2010 is hereby vacated.
(3.) Petition is pending.;