Duni Chand And Ors vs T.V.S.N. Prasad, Ias And Ors
2022 Latest Caselaw 7488 P&H

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                           AT CHANDIGARH

147                                      COCP-1424-2022 (O&M)
                                         Date of decision : 21.07.2022

Duni Chand and others                                         ...Petitioners

                                 Versus

T.V.S.N. Prasad, IAS and others                            ....Respondents

CORAM : HON'BLE MR. JUSTICE ANIL KSHETARPAL

Present:     Mr.Arvinder Arora, Advocate,
             for the petitioners.

             Mr. Rohit Gupta, Deputy Registrar,
             Cooperative Societies, Karnal

             Mr.Jaspal Singh Pannu, AAG, Haryana.

             *****

ANIL KSHETARPAL, J. (ORAL)

Complaining wilful violation of the directions issued on

22.11.2021, the petitioner has filed the present petition under Section 12

of the Contempt of Courts Act, 1971. The operative part of the judgment

reads as under :-

"Be so as it may, the present petition is disposed off with the directions to the respondents to complete the election process preferably within a period of 90 days in terms of Section 28 of the Haryana Co-operative Act 1984 and Part II, Rule 3 and 4 of the Haryana Co-operative Societies Rules 1989.

Disposed off."

Mr. Jaspal Singh Pannu, AAG, Haryana states that there were

certain objections regarding preparation of the voter list which shall be

sorted out within a period of two months.

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 COCP-1424-2022 (O&M)                                              -2-

After finalisaton of voter list, the State shall proceed with the

matter.

In view thereof, no further order is required to be passed.

Disposed of.

21.07.2022                               (ANIL KSHETARPAL)
anju                                          JUDGE

Whether reasoned/speaking? Yes/No Whether reportable? Yes/No

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