Ramesh Chandra Jangid vs Union Of India
2022 Latest Caselaw 10113 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 10944/2022

1. Ramesh Chandra Jangid S/o Late Shri Ghewarlal Ji Jangid, Aged About 50 Years, R/o C-3, Sutharo Ki Bagechi, Shramikpura, Masuriya, Jodhpur, District Jodhpur, Rajasthan.

2. Smt. Madhu Jangid W/o Shri Ramesh Chandra Jangid, Aged About 43 Years, R/o C-3, Sutharo Ki Bagechi, Shramikpura, Masuriya, Jodhpur, District Jodhpur, Rajasthan.

3. Priyadarshni D/o Shri Ramesh Chandra Jangid, Aged About 25 Years, R/o C-3, Sutharo Ki Bagechi, Shramikpura, Masuriya, Jodhpur, District Jodhpur, Rajasthan.

----Petitioners Versus

1. Union Of India, Through Secretary, Ministry Of Agriculture, Department Of Agriculture And Co-Operation, Government Of India, New Delhi.

2. The Central Registrar Of Co-Operative Society, Krishi Bhawan, New Delhi.

3. The Managing Director, Sahara Credit Co-Operative Society Limited, Registered Office Sahara Indian Bhawan, 1, Kapoorthala Complex, Aliganj, Lucknow 226024 (Uttar Pradesh).

4. The Authorized Officer, Sahara Credit Co-Operative Society Limited, Registered Office Sahara Indian Bhawan, 1, Kapoorthala Complex, Aliganj, Lucknow 226024 (Uttar Pradesh).

5. The Manager, Sahara Credit Co-Operative Society Limited, 68 Katjo Maidan, Near Old Dhanmandi, Jawara, District Ratlaam (M.p.).

6. The Zonal Manager, Sahara Credit Co-Operative Society Limited, Avadh Furniture, Dps Circle Se Pehle, Pal Road, Jodhpur, District Jodhpur, Rajasthan.

7. The Regional Manager, Sahara Credit Co-Operative Society Limited, Opposite Pal Balaji Temple, Jodhpur, District Jodhpur, Rajasthan.

(2 of 2) [CW-10944/2022]

8. The Sector Officer, Sahara Credit Co-Operative Society Limited, 31, Ganpati Market, Nai Sadak, Jodhpur, District Jodhpur, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Deepak Jangid 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

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

191-AjaySingh/-

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