TRIPIT NARAYAN SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner; learned counsel for the Nawada Central Cooperative Bank Limited and Bihar State Cooperative Bank Limited.

(2.) In terms of order dated 17.07.2019, the Managing Director-cum-Member Secretary, Nawada Central Cooperative Bank Limited is present and has filed show cause.

(3.) The stand taken in the show cause is that the present application is totally misconceived. It has been stated that the original order of the writ Court dated 08.01.2013 passed in CWJC No. 19817 of 2010, required the petitioner to file appeal before the Joint Registrar, Cooperative Societies, who was to consider the same after giving opportunity of hearing to the parties and decide it by a speaking order within six months. The authority passed such order, as contained in Memo No. 253 dated 27.07.2013, in which direction was given to the Nawada Central Cooperative Bank Limited to pay the amount in the cadre fund of the petitioner. Thus, it was submitted that there was no occasion for the petitioner to file the present contempt application as no direction in order dated 08.01.2013 passed in CWJC No. 19817 of 2010, has been violated. Further, it has been stated that the petitioner had earlier filed MJC No. 3009 of 2014, which was disposed off on 19.05.2017, alleging disobedience of the same order of the writ Court dated 08.01.2013 passed in CWJC No. 19817 of 2010.