IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NOs. 3332-3333    OF 2008 (Arising out of SLP(C) Nos.8471-8472 of 2008)

REGISTRAR,COOP.SOCIETIES & ANR.                          Petitioner(s)

                       VERSUS

ASHA DEEP COOP.GROUP HOUS.SOC.LTD.& ANR.                 Respondent(s)     

O R D E R

Leave granted.

These  appeals  have  been  preferred  by  the  Registrar,  Cooperative

Societies(Southzone), Government of NCT of Delhi  and the Government of

NCT of  Delhi  against the judgement and order dated 5th October, 2007 in

W.P.(C)No.21512 of 2005 and in C.M.No. 17227/07 in W.P.(C)No.21512/2005

dated 10th December, 2007 passed by the High Court of Delhi at New Delhi.

As will appear from the impugned order, the said writ petitions were

disposed of by the Delhi High Court in the presence of the learned Standing

Counsel for the CBI, Mr. Harish Gulati, and the directions which were given

to the appellants herein were given in the presence of the said counsel for the

CBI.

-2-

In these appeals,  on behalf  of the appellants, it has been submitted

that the directions given by the Delhi High Court cannot be implemented till

such time as the records which are lying with the CBI are forwarded to the

appellants for the purpose of implementing the directions of the High Court.

Having regard to the above, we dispose of the appeals with a direction

upon the CBI to make available to the appellant  Registrar of Cooperative

Societies the  original records relating to the respondent No.1 society to enable

the appellants to implement the directions contained in the order of the High

Court dated 5th October, 2007.  This order is being passed having regard to

the fact that the order of the Delhi High Court was passed in the presence of

the learned Standing Counsel for the CBI, Mr. Harish Gulati.

The records  should be made available to the appellant Registrar of

Cooperative  Societies  within  a  period  of  one  month  from  the  date  of

communication of this order and the appellants are directed to implement  

-3-

the directions contained in the impugned order of the High Court within three

months thereafter.

....................J. [ ALTAMAS KABIR ]

New Delhi, ....................J May 05, 2008 [ HARJIT SINGH BEDI ]