R SANGEETHA RAO Vs. KRISHI CO OPERATIVE GROUP HOUSING SOCIETY LIMITED

JUDGEMENT

(1.) JUDGMENT J.

(2.) THE petitioner, Shri R. Sangeetha Rao, has filed this petition for quashing the order dated 28th April, 1988 passed by the Delhi Co-operative Tribunal, Delhi Administration, respondent No. 5.

(3.) IN conclusion we find no merit in the petition and dismiss the same. The parties are left to bear their own costs.