Om Prakash Charan S/O Shri Kumer ... vs Rajendra Prasad Agarwal
2022 Latest Caselaw 265 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

                S.B. Civil Writ Petition No. 1285/2021

Om Prakash Charan S/o Shri Kumer Dan Singh, Aged About 39
Years, R/o B-Sudamapuri-2, Harmada, Jaipur.
                                                                     ----Petitioner
                                     Versus
1.    Rajendra Prasad Agarwal, Son Of Late Shri Birendra
      Prasad Agarwal, R/o 406, Govind Rajion Ka Rasta,
      Chandpole Bazar, Jaipur.
2.    Radha Ballabh Agarwal, Son Of Late Shri Birendra Prasad
      Agarwal, R/o 406, Govind Rajion Ka Rasta, Chandpole
      Bazar, Jaipur.
3.    Mukesh Agarwal, Son Of Late Shri Birendra Prasad
      Agarwal, R/o 406, Govind Rajion Ka Rasta, Chandpole
      Bazar, Jaipur.
4.    Mohan Agarwal, Son Of Late Shri Birendra Prasad
      Agarwal, R/o 406, Govind Rajion Ka Rasta, Chandpole
      Bazar, Jaipur.
5.    Upendra Agarwal, Son Of Late Shri Birendra Prasad
      Agarwal, R/o 406, Govind Rajion Ka Rasta, Chandpole
      Bazar, Jaipur.
6.    Smt. Asha Surdania W/o Shri Satayanarayan Surdania,
      R/o 406, Govind Rajion Ka Rasta, Chandpole Bazar,
      Jaipur.
7.    Arbitrator Cum Deputy Registrar, Cooperative Societies
      Jaipur City, Jaipur.
8.    Prakash Naayan Mathur, C/o Power Of Attorney Shri Lalit
      Meratwal, R/o Plot No. 64, Shrawan Path, Mansarovar,
      Jaipur.
9.    Lalit Meratwal, As Legal Heir Late Shri Kailash Narayan
      Mathur, R/o Plot No. 64, Shrawan Path, Mansarovar,
      Jaipur.
10.   Liquidator Madhav Grah Nirman Sahakari Samiti Limited,
      Jaipur Office Sub Registrar, Coopertive Societies Jaipur
      City, Jaipur.
                                                                  ----Respondents

                                                                              (2 of 2)               [CW-1285/2021]


                                   For Petitioner(s)         :     None
                                   For Respondent(s)         :     Mr. Rohan Agarwal, Adv. through V.C.

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

12/01/2022

Learned counsel appearing for the respondents submitted

that the instant writ petition has been filed by the petitioner

challenging the interim order passed by the tribunal dated

16.12.2020. Counsel further submits that during pendency of this

writ petition, the tribunal has finally decided the appeal vide order

dated 28.12.2021.

In that view of the matter, by efflux of time, the present writ

petition has become infructuous and the same is dismissed as

having become infructuous.

A copy of the judgment dated 28.12.2021 passed by the

Rajasthan State Cooperative Tribunal, Jaipur is taken on record.

(INDERJEET SINGH),J

JYOTI /173

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