Bhindar Gram Seva Sekhari Samiti ... vs State Of Rajasthan
2022 Latest Caselaw 9348 Raj

Citation : 2022 Latest Caselaw 9348 Raj
Judgement Date : 18 July, 2022

Rajasthan High Court - Jodhpur

Bhindar Gram Seva Sekhari Samiti ... vs State Of Rajasthan on 18 July, 2022

Bench: Vinit Kumar Mathur

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 9864/2019

Bhindar Gram Seva Sekhari Samiti Limited, Through Its Vyavasthapak (Manager) Madhu Choubisa W/o Shri Dinesh Choubisa, Age About 46 Years, Madawato Ki Pol, Panchayat Samiti Bhindar, District Udaipur (Rajasthan).

----Petitioner Versus

1. State Of Rajasthan, Through Secretary, Co-Operative Department, Government Of Rajasthan, Jaipur.

2. The Registrar, Co-Operative Societies, Nehru Sehkar Bhawan, Bhawani Singh Road, Jaipur.

3. The Central Co-Operative Bank Ltd. Udaipur, Through Its Managing Director, Udaipur (Raj.).

                                                                                                      ----Respondents


                                   For Petitioner(s)          :    Mr. Rajendra Singh Shekhawat
                                   For Respondent(s)          :

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

18/07/2022

Learned counsel for the petitioner submits that the

controversy involved in the present case is squarely covered by

the judgment of this Court in Gurusar Modiya Gram Sahakari

Samiti Ltd. Vs. State of Rajasthan in SBCWP No.9226/2019

decided on 19.07.20219.

In view of the above, the writ petition is disposed of in the

same terms as Gurusar Modiya Gram Sahakari Samiti Ltd. (supra).

(VINIT KUMAR MATHUR),J 48-/praveen/-