A RAJENDRAN Vs. M RAJAGOPALAN

JUDGEMENT

(1.) BY Judgment dated 07. 04. 2004, in W. A. No. 2844 of 2003, a Division Bench of this Court passed the following direction:

(2.) COMPLAINING that as against Rs. 6,00,000/-, the respondent/society had paid only a sum of Rs. 2,89,616/- on 08. 08. 2004 and that, even after deducting the dues payable towards surcharge proceedings to the tune of Rs. 2,69,478, still, the society is liable to pay a sum of Rs. 40,000/-, the writ petitioner/contempt applicant has preferred the above Contempt Application.

(3.) TO-DAY, learned counsel appearing on behalf of the respondent-society has brought a Demand Draft for a sum of rs. 40,000/-, dated 01. 11. 2007, bearing No. 006231, drawn on villupuram Co-operative Urban Bank, East Pondy Road Branch, in favour of A. Rajendran, the contempt applicant. However, in view of the fact that the main Writ Petition in W. P. No. 38353 of 2002, challenging the order, dated 14. 08. 2002, passed by the Joint Registrar of Co-operative Societies, villupuram, directing the Society to forthwith settle the terminal benefits; and the other Writ Petition ie. , W. P. No. 2586 of 2005, filed against surcharge proceedings are still pending, the amount paid by way of Demand Draft, as referred to above, is ordered to be kept in a Fixed Deposit for a minimum period of six months and renewable thereafter till the disposal of the Writ Petition. In view of the above, no further orders need be passed in the Contempt Application; hence, the same stands closed. Considering the nature of dispute involved, we direct the Registry to post the above two Writ Petitions before the court concerned for early disposal of the same.