Rajasthan High Court - Jodhpur
Rang Lal vs Union Of India on 2 August, 2022
Bench: Vijay Bishnoi
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 10912/2022
1. Rang Lal S/o Nanu Ram, Aged About 67 Years, R/o Dhani
Purohian Kishangarh Tehsil Kishangarh Dist. Ajmer
2. Rashmi Agarwal D/o Bajrang Lal Agarwal, Aged About 67
Years, R/o 182 Mahaveer Nagar Second Kota Dist. Kota
3. Rashmi Jain W/o Rajesh Bafna, Aged About 46 Years, R/o
Bafna Bhawan Balaji Ki Bagichi Ke Piche Ward No. 12
Madanganj Kishangarh Tehsil Kishangarh Dist. Ajmer
4. Ratani Sharma D/o Gopal Lal, Aged About 55 Years, 1,
Balaji Mandir Ke Pichhe Shivaji Nagar Madanganj
Kishangarh Tehsil Kishangarh Dist. Ajmer
5. Reena Jain W/o Vijay Jain, Aged About 49 Years, Thathero
Ka Mohalla S.d.m. Bangle Ke Pichhe Madanganj
Kishangarh Tehsil Kishangarh Dist. Ajmer
6. Rekha Kumawat W/o Dinesh Kumawat, Aged About 45
Years, R/o Krihsnapuri Raja Reddy Chouraha Untra Road
Madanganj Kishangarh Tehsil Kishangarh Dist. Ajmer
7. Rekha Upadhyay W/o Tarun Kumar, Aged About 39 Years,
R/o Andheri Ngar Chakki Ke Pas Ward No. 22 Madanganj
Kishangarh Tehsil Kishangarh Dist. Ajmer
8. Renu Jain W/o Shaliesh Jain, Aged About 50 Years, R/o 1,
Kalyan Kunj Balaji Temple Chota Teli Mohalla Madanganj
Kishangarh Tehsil Kishangarh Dist. Ajmer
9. Rinkee Patni D/o Atul Patni, Aged About 46 Years, R/o
8/12 Sector No. 8 Vidhyadhar Nagar Tehsil Jaipur Dist.
Ajmer
10. Rishi Baheti S/o Raghav Anand Baheti, Aged About 45
Years, R/o 306 Royal Enclave Model Town Madanganj
Kishangarh Dist. Ajmer
----Petitioners
Versus
1. Union Of India, Through Its Joint Secretary (Co-Op) And
Central Registrar Room No. 244 Deptt. Of Agriculture Co-
Operation And Farmers Welfare Ministry Of Agriculture
And Farmers Welfare Krishi Bhawan New Delhi -11001
2. Serious Fraud Investigation Office, Through Deputy
Director And Investigation Officer Ministry Of Corporate
(2 of 3) [CW-10912/2022]
Affairs Govt. Of India Second Floor Pandit Deendayal
Antodaya Bhawan Cgo Complex Lodi Road New Delhi
-110001
3. Superintendent Of Police, Sog And Ats Office Of The
Special Operation Group Raj. Police Jaipur Delhi National
Highway Jaipur Raj.
4. The Registrar, Rajasthan Co-Operative Societies Nehru
Sahakar Bhawan C-Shceme Road Jaipur Raj.
5. Adarsh Credit Co-Operative Society Limited (Milti-State),
Through Its Managing Director/regional Manager Regional
Office Palace Road Sirohi Raj.
6. Adarsh Credit Co-Operative Society Limited (Multi-State),
Through Its Managing Director Registered Office Second
Floor 14 Vidhya Vihar Colony Ashram R Oad Usmanpua
Ahmedabad Gujrat Pin 380013
7. Adarsh Credit Co-Operative Society Limited (Multi-State),
Through Mr. H.s. Patel Ias Retired Liquidator Second Floor
14 Vidhya Vihar Colony Ashram Road Usmanpura
Ahmedabad Gujrat Pin 380013
8. The Chairman Adarsh Credit Co-Operative Society
Limited, Scs/cr/269/2008 Central Office Sector 11 Hiran
Magri Udaipur
9. The State Of Raj., Through The Principal Secretary Co-
Operative Dept. Secretariat Jaipur
10. The Reserve Bank Of India, Through Its Chairman 6
Sansad Marg Sansand Marg Area New Delhi Pin 110001
----Respondents
For Petitioner(s) : Mr. Hanuman Singh
For Respondent(s) : Mr. Uttam Singh for Mr. Mukesh
Rajpurohit, ASG
Mr. Sudhir Tak, AAG assisted by Mr.
Shreyansh Viz
HON'BLE MR. JUSTICE VIJAY BISHNOI
Judgment / Order
02/08/2022
Learned counsel for the petitioners submitted that this writ
petition can be disposed of by granting liberty to the petitioners to
(3 of 3) [CW-10912/2022]
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 case 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 stay petition is also disposed of.
(VIJAY BISHNOI),J
204-AjaySingh/-
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