Shri Prafulla S/O Narayan Mahajan vs The Commissioner, Cooperative ...
2016 Latest Caselaw 841 Bom

CP186.15                                                                                                                         1/2


                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY




                                                                                                                        
                               NAGPUR BENCH, NAGPUR.

                                  CONTEMPT PETITION NO.186 OF 2015




                                                                                            
                                                 IN
                                  WRIT PETITION NO.1638 OF 20914 (D)
                                                   Shri Prafulla Mahajan
                                                                -vs-




                                                                                           
                The Commissioner, Co-operative Societies, Queen's Garden, Pune and ors
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Office notes, Office Memoranda of
Coram, appearances, Court's orders                                     Court's or Judge's Orders.
or directions and Registrar's orders.
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                                                   Mr.S. Sanyal, counsel for the petitioner.
                                                   Mr.N.R. Rode, Asstt.Government Pleader for the R-1 & 2.
                                                   ig         CORAM  : SMT. VASANTI A. NAIK  &
                                                                       V. M. DESHPANDE, JJ.

DATE : MARCH 22, 2016.

By this contempt petition, the petitioner seeks action against the respondents for willful disobedience of the

directions issued by this Court by the order dated 24.6.2014

in Writ Petition No.1638 of 2014.

According to the petitioner, though this Court had directed the respondents to complete the inquiry into the

allegations made by the petitioner within a period of six months from 24.6.2014, the respondents had not completed the inquiry within the said time.

The respondent Nos.3 to 7 have filed an affidavit-

in-reply on 4.2.2016. It is stated in the affidavit-in-reply that in pursuance of the directions issued by this Court, the Committee had completed the inquiry on 27.11.2014 and the said order is communicated to the District Deputy Registrar of the Co-operative Societies. It is stated that since the order is complied with, the contempt proceedings may be dropped.

CP186.15 2/2

On a reading of the order dated 24.6.2014 as also

the affidavit-in-reply filed on behalf of the respondent Nos.3 to 7 it appears that the order of this Court stands complied

with. This Court had only directed the completion of the inquiry within a period of six months and no other direction was issued. It appears that the inquiry is completed within a

period of six months.

Hence, the contempt petition is disposed of with no order as to costs.

                                                JUDGE                                   JUDGE
                                      
!!  BRW  !!