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Judgment
Augustine George Masih, J
On 09.09.2020, when the case came up for hearing, the following order was passed:-
"Learned counsel for the petitioner prays for an adjournment to seek instructions from the petitioner in the matter as to whether he would like to take all pleas, as have been so projected by the petitioner in the present petition before the concerned authority and also that the matter could be finalized relating to the petitioner within a stipulated time, especially in the light of the order dated 10.07.2020 (Annexure P-9) passed by the Managing Director, Haryana Sugarfed exercising the powers of the Registrar, Cooperative Societies, Haryana.
List on 17.09.2020."
Learned counsel for the petitioner has sent a copy of the office order dated 24.09.2020 through mail passed by the Managing Director of the Panipat Cooperative Sugar Mills Ltd., Panipat-respondent No.1, according to which a Committee has been constituted in pursuance of the order dated 10.07.2020 for enquiring into and finalizing the enquiry and all related pending issues with reference to the petitioner within a period of 30 days.
Counsel for the petitioner states that in the light of said order dated 24.09.2020, the petitioner would be satisfied if respondent No.1 is bound by the said period as has been fixed by the Managing Director of the Panipat Cooperative Sugar Mills Ltd., Panipat.
Having considered the matter and keeping in view the order dated 09.09.2020 passed by this Court, followed by the office order dated 24.09.2020, the present petition is disposed of as withdrawn with the respondent No.1 being bound of completing the enquiry (enquiries) and all other issues referred to in the office order against the petitioner and completing the same within a period of 30 days from today i.e. 07.10.2020, provided the petitioner participates and cooperate in the said enquiry (enquiries).