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District Cricket Association, ... vs State Of Rajasthan
2021 Latest Caselaw 15610 Raj

Citation : 2021 Latest Caselaw 15610 Raj
Judgement Date : 6 October, 2021

Rajasthan High Court - Jodhpur
District Cricket Association, ... vs State Of Rajasthan on 6 October, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 13875/2021

1. District Cricket Association, Jodhpur, Having Address 7-A, Panchwati Colony, Ratanada, Jodhpur (Rajasthan), Through Its Secretary Ram Prakash Choudhary.

2. Ram Prakash Choudhary S/o Shri Ram Niwas Choudhary, Aged About 51 Years, Secretary, District Cricket Association, Jodhpur, Resident Of 7-A, Panchwati Colony, Ratanada, Jodhpur (Rajasthan).

----Petitioners Versus

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

2. Registrar, Cooperative Societies Cum Registrar Institution, Nehru Sahakar Bhawan, 22 Godown Circle, Bhawani Singh Road, Jaipur.

3. Deputy Registrar, Cooperative Societies Cum Registrar Institution, Sahakar Bhawan, Opposite Railway Station, Jodhpur (Raj.).

4. Ad-Hoc Committee, District Cricket Association, Jodhpur Through Its Convenor.

----Respondents

For Petitioner(s) : Mr. Sunil Joshi For Respondent(s) : Mr. MS Singhvi, Sr. Advocate Mr. Sandeep Shah, AAG

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

06/10/2021

Heard learned counsel for the parties for some time, list this

matter on 20.10.2021 along with SBCWP No.9191/2021.

However, in the meantime, the petitioner association as well

as the adhoc committee appointed by the respondent No.2 are

restrained from discharging their duties and the new election of

(2 of 2) [CW-13875/2021]

the District Cricket Association, Jodhpur shall remain stayed till

the next date of hearing.

(VIJAY BISHNOI),J

Taruna/273-

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