Mahendra Singh vs State Of Rajasthan
2021 Latest Caselaw 15390 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 4763/2020

1. Mahendra Singh S/o Sadurl Singh, Aged About 42 Years, By Caste Rajput, Resident Of Dungarwas, Tehsil Bhadra, District Hanumangarh (Raj.), President Nyangal Gram Sewa Sahakri Samiti Ltd., Nyangal.

2. Madan Lal S/o Dhanpat Ram, Aged About 35 Years, By Caste Jat, Resident Of Nyangal, Tehsil Bhadra, District Hanumangarh Member Managing Committee, Nyangal Gram Sewa Sahakri Samiti Ltd., Nyangal.

----Petitioners Versus

1. State Of Rajasthan, Through Secretary, Cooperative, Govt. Of Rajasthan Govt. Of Rajasthan, Secretariat, Jaipur (Raj.).

2. The Dy. Registrar, Cooperative Societies, Hanumangarh (Raj.).

3. Hanumangarh Central Cooperative Bank Ltd., Hanumangarh Through Its Managing Director.

                                                                                                    ----Respondents


                                   For Petitioner(s)         :     Mr. Kishan Bansal
                                   For Respondent(s)         :

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

04/10/2021

Learned counsel of the petitioners has submitted that this

writ petition has rendered infructuous.

Accordingly, this writ petition is dismissed as having become

infructuous.

(VIJAY BISHNOI),J

41-Arun/-

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