Allahabad High Court
C/M Panda Samaj Sheetala Dham And ... vs Mr Madhusudan Hulgi, D.M. And 3 Others on 29 July, 2024
Author: Salil Kumar Rai
Bench: Salil Kumar Rai
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2024:AHC:121173 Court No. - 1 Case :- CONTEMPT APPLICATION (CIVIL) No. - 4860 of 2024 Applicant :- C/M Panda Samaj Sheetala Dham And Another Opposite Party :- Mr Madhusudan Hulgi, D.M. And 3 Others Counsel for Applicant :- Sheo Kinkar Singh,Suryaprakash Sharma Hon'ble Salil Kumar Rai,J.
The present contempt application has been filed pleading non-compliance of the order dated 3.7.2024 passed by this Court in Writ-C No. 17617 of 2024.
It transpires that the applicant pleads contempt of this Court for the failure of the concerned Registrar to convene the meeting for electing the governing body of the Society under Section 25 of the Societies Registration Act, 1860.
Interestingly, the Registrar has not been impleaded as opposite party in the present contempt application.
No contempt can be attributed to the opposite parties for not having convened the meeting for the elections to be held on 10.7.2024.
The application is dismissed.
Order Date :- 29.7.2024 Anurag/-