ASHOK GUPTA Vs. R.K. RANA

JUDGEMENT

(1.) THE petitioner claims that order dated 17.05.2013 requiring respondent No. 1 to hear the parties and pass fresh orders within a period of 60 days after the receipt of certified copy of the order, has not been complied with as the consideration was only after expiry of 60 days. Main grievance of the petitioner is that the District Registrar, Firms and Societies, Jhajjar had passed an order on 22.07.2013 Annexure P -7 purported to be in compliance of the orders dated 17.05.2013 directing him to hear the parties and pass fresh order within a period of 60 days after the receipt of certified copy of the order. Counsel for the petitioner submits that the copy of the order was received in the office of District Registrar, Jhajjar on 29.05.2013 as such the 60 days period expired on 27.07.2013. Counsel for the petitioner has vehemently urged that the certified copies of the statements of Jai Bhagwan Goyal, Satyanarayan, Kailash Gupta, Mohan Lal Bansal, Ishwar Singh, Purshottam Dass Aggarwal and Harmilap Goyal had got their statements recorded on 28.07.2013 whereas the order is shown to have been passed on 22.07.2013.

(2.) GRIEVANCE of the petitioner is that the said act of the respondent constitutes contempt of Court as respondent has tried to show compliance by ante -dating the order Annexure P -7.

(3.) COUNSEL for the petitioner submits that the statement of only three persons were recorded on 08.07.2013 but remaining statements were recorded on 28.07.2013 but in the order dated 22.07.2013 it has been wrongly mentioned that statements of eleven persons were recorded on 08.07.2013.