VIRENDER KUMAR YADAV Vs. TAJOM TALOH & ANR

JUDGEMENT

(1.) CONT.CAS(C) 639/2013

(2.) The present contempt petition is predicated on the noncompliance of the order of this Court passed on 01.02.2013 in Writ Petition (C) No.627/2013, titled as 'Virender Kumar Yadav Vs. Registrar, Cooperative Societies and Ors.', whereby the Registrar, Cooperative Societies, was directed to consider and decide the complaint dated 26.12.2012 filed the petitioner within a maximum period of two months.

(3.) Since the aforementioned Registrar did not decide the petitioner's complaint dated 26.12.2012 within the time frame in compliance of the aforesaid order of this Court, the present contempt petition was filed by the petitioner.