Norangwada Vishala Gram Sewa ... vs The Cooperative Minister
2022 Latest Caselaw 5020 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 10578/2022
                                    Norangwada Vishala Gram Sewa Sahkari Samiti Limited
                                                                                                      ----Petitioner
                                                                      Versus
                                    The Cooperative Minister & Ors.
                                                                                                   ----Respondents

For Petitioner(s) : Mr. Ram Kumar Sharma

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Order 21/07/2022

Learned counsel for the petitioner submits that the judgment

dated 30.07.2022 passed by the respondent No.1 is without

jurisdiction as against the action of Additional Registrar (Banking)

and Additional Registrar, the revision lies before the Registrar only

and not before the Government. He further submits that it was

never severed upon with the notice of the revision petition in time

and was deprived of its valuable right of defense.

Issue notice of the writ petition as well as of stay application.

Rule is made returnable by five weeks. Notices be filed in two

sets. One set of notices be sent through registered post with

acknowledgment due. Steps to be taken within a week.

Heard learned counsel on interim relief.

Taking into consideration the contentions advanced by

learned counsel for the petitioner, this Court deems it just and

proper to stay the operation and effect of the judgment dated

30.03.2022 passed by the respondent No.1 in Revision Petition

No.F.3(02)SAH./2021, till further orders.

(MAHENDAR KUMAR GOYAL),J Manish/122

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