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Judgment
MANMOHAN, ACJ: (ORAL)
With the consent of learned senior counsel appearing for the parties, as well as Mr. Vivek Kumar Tandon, learned counsel appearing for respondent No.2/Bank, the following order/ directions are passed:-
Vide letter dated 27th June, 2024, the respondent No.2/Delhi Nagrik Sehkari Bank Ltd. requested respondent No.1/RCS to appoint a Returning Officer for holding elections. The respondent no.2 has indicated that as on 30th June, 2024, it has 18702 verified members. It has been mutually agreed by the parties that only 18702 members would be permitted to cast their votes in the impending elections.
No fresh members other than 18702 members shall be inducted till the impending election process is over.
That the records of the impending elections shall be preserved by the Respondent no.1/RCS till the disposal of election disputes, if any such disputes are filed.
The letter dated 27th June, 2024, is taken on record.
In terms of the aforesaid directions, the present writ petition along with pending application is disposed of, binding the parties to the consent conveyed by the learned counsel for the parties.