Ramesh vs State Of Rajasthan
2021 Latest Caselaw 9310 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6933/2021 Ramesh S/o Shri Ram Singh, Aged About 31 Years, R/o Village Nayabas Post Sankhantal Tehsil Rajgarh, District Churu (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through Secretary, Co-Operative Department, Government Of Rajasthan, Jaipur.

2. The Co-Operative Department, Through Its Registrar, Nehru Shakar Bhawan, Jaipur.

3. The Churu Central Cooperative Bank Limited, Through Its Managing Director, Head Office Near Dharm Stoop, Churu 331001.

4. Sankhantal Gram Sewa Sahakari Samiti Limited, Through Its Chairman, Sankhantal, Branch Rajgarh, District Churu.

5. Mr. Vidhya Dhar Kaswa Banking Sahayak/loan Supervisor, Churu Central Cooperative Bank Ltd. Branch Rajgarh District Churu.

6. The Executive Officer, The Churu Central Co-Operative Bank Ltd. Head Office, Near Dharm Stoop Churu.

                                                                                                   ----Respondents


                                   For Petitioner(s)        :     Mr. Ashok Kumar Choudhary (through
                                                                  VC)
                                   For Respondent(s)        :

HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order

03/05/2021

Issue notice. Issue notice of stay petition as well, returnable

within six weeks.

In the meantime, effect and operation of the order dated

30.03.2021 (Annex.-8) shall remain stayed.

(VIJAY BISHNOI),J

Surabhii/21-

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