Prem Narain Joshi vs The Union Of India
2022 Latest Caselaw 6229 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 2817/2022

1. Prem Narain Joshi S/o Hira Lal Joshi, Aged About 70 Years, 70, Vasundhara Colony, Tonk Road, Jaipur

2. Smt. Sudha Joshi W/o Prem Narain Joshi, Aged About 66 Years, 70, Vasundhara Colony, Tonk Road, Jaipur

3. Aseem Joshi S/o Late Arvind Joshi, Aged About 32 Years, 70, Vasundhara Colony, Tonk Road, Jaipur

4. Smt. Rajani Joshi W/o Late Arvind Joshi, Aged About 56 Years, 70, Vasundhara Colony, Tonk Road, Jaipur

5. Smt. Madhu Joshi W/o Anand Narayan Joshi, Aged About 58 Years, 70, Vasundhara Colony, Tonk Road, Jaipur

----Petitioners Versus

1. The Union Of India, Through Its Joint Secretary (Co-Op) And Central Registrar, Room No. 244, Department Of Agriculture, Cooperation And Farmers Welfare, Ministry Of Agriculture And Farmers Welfare, Krishi Bhawan, New Delhi 110001.

2. Serious Fraud Investigation Office, Through Deputy Director And Investigation Officer, Ministry Of Cooperate Affairs, Government Of India, Second Floor, Pandit Deendayal, Antyodaya Bhawan, Cgo Complex Lodi Road, New Delhi 110001.

3. Superintendent Of Police, Sog And Ats, Office Of The Special Operation Group, Rajasthan Police, Jaipur -Delhi National Highway, Jaipur Rajasthan.

4. The Registrar, Rajasthan Co-Operative Societies, Nehru Sahakar Bhawan, C-Scheme Road, Jaipur Rajasthan.

5. Adarsh Credit Cooperative Society Limited (Multi-State), Through Its Managing Director/regional Manager, Regional Office, Palace Road, Sirohi, Rajasthan.

6. Adarsh Credit Cooperative Society Limited (Multi-State), Through Its Managing Director, Registered Office, Second Floor, 14, Vidhya Vihar Colony, Ashram Road, Usmanpura Ahmadabad 380013(Guj.).

7. Adarsh Credit Cooperative Society Limited (Multi-State), Through Its Liquidator, Mr. H.s. Patel, Ias (Retd.) 14,

(2 of 2) [CW-2817/2022]

Vidhya Vihar Colony, Ashram Road, Usmanpura, Ahmadabad 380013 (Guj.).

                                                                                                      ----Respondents


                                   For Petitioner(s)           :     Mr. Bheru Lal Jat
                                   For Respondent(s)           :     Mr. Mukesh Rajpurohit, ASG



                                                HON'BLE MR. JUSTICE VIJAY BISHNOI

                                                               Judgment / Order

                                   27/04/2022

Learned counsel for the parties are in agreement that this

writ petition can be disposed of by granting liberty to the

petitioners to move a representation before the Liquidator with a

direction to the Liquidator to decide the representation of the

petitioners expeditiously within a fixed period.

In view of the above, this writ petition is disposed of with

liberty to the petitioners to move a representation before the

Liquidator concerned within a period of four weeks from today.

In any such representation is filed on behalf of the

petitioners before the Liquidator, then the Liquidator shall take

decision on the same expeditiously preferably within a period of

90 days from the date of receipt of the representation of the

petitioners strictly in accordance with the Rules and Guidelines

governing the field.

The writ petition is accordingly disposed of.

The stay petition is also disposed of.

(VIJAY BISHNOI),J 108-KshamaD/-

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