HC orders Union Govt. to expeditiously decide the claim by depositor of Adarsh Credit Co-operative Society Ltd. [Read Order]

A Single Bench of Rajasthan High Court Bench comprising Justice Dinesh Mehta ordered the Central government to expeditiously decide on the claim application preferably within 90 days, filed by a depositor of the beleaguered Adarsh Credit Co-operative Society Ltd.

Background of the Case

The grievance raised by the petitioner was that the petitioner had made certain deposits in the Adarsh Credit Co-operative Society Ltd. under Various schemes and heads, however, subsequently, the said establishment had been closed and the Liquidator was also appointed.

The counsel for the petitioner submitted that meanwhile the deposits of other creditors have been released, however, the deposits made by the petitioner have not been released. The petitioner made a limited prayer that the respondents be directed to take a decision on the claim application of the petitioner for seeking the release of the amount lying deposited with the respondents.

Order of the Court

The Court in this Plea directed the respondents to take a decision on the application filed by the petitioner expeditiously, preferably within a period of ninety days from the date of receipt of the copy of this order strictly in accordance with rules and guidelines governing the field.

Accordingly, the writ petition was disposed of.

Case Details

Case Title: Chetan Choudhary v. Union of India and Ors

Bench: Justice Dinesh Mehta

Read Order@LatestLaws.com