LABDH RAM Vs. THAKUR DASS BHARDWAJ

JUDGEMENT

(1.) BOTH the review petitions and the contempt petition are outcome of the judgment and order, dated 14th November, 2013, made by this Court in CWP No. 7587 of 2013, on the grounds taken in the memo of review petitions and the contempt petition, thus, are being disposed of by this common order.

(2.) IT appears that the proceedings were pending before Registrar, Co -operative Societies, which were determined vide its order, dated 27th May, 2013. Feeling aggrieved, the writ petitioners in CWP No. 4277 of 2013 -H questioned the said order by the medium of CWP No. 4277 of 2013 -H alongwith the order, dated 22nd February, 2013, passed by the Principal Secretary (Co -operation) to the Government of Himachal Pradesh, and the communication, dated 14th March, 2013, addressed by the Principal Secretary (Co -operation) to the Government of Himachal Pradesh to one of the writ petitioners in CWP No. 4277 of 2013 -H.

(3.) THIS Court vide its judgment and order, dated 14th November, 2013, disposed of the said writ petition with a direction to the writ petitioners to present revision petition within one week from the date of the judgment before the Revisional Authority and ultimately, the Revisional Authority was directed to decide the revision petition within three weeks from the date of presentation of the revision petition. The parties were further directed to appear before the Revisional Authority on 25th November, 2013 at 11.00 A.M.