State Of Rajasthan vs Sultana Kray Vikray Sahakari ...
2022 Latest Caselaw 9397 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 434/2022

1. State Of Rajasthan, Through The Principal Secretary, Cooperative Societies Department, Govt. Of Raj. Jaipur.

2. Registrar, Cooperative Societies, Nehru Sahkar Bhawan, Jaipur.

3. The State Cooperative Election Authority, Rajasthan Rajya Sahakari, Nirvachan Pradhikaran, 10B, Sansthagat Shetra, Raisem Bhawan, Jhalana Dungari, Jaipur.

4. The Joint Registrar, Cooperative Societies And Zonal Standing Officer, Ajmer (Raj.)

5. The Deputy Registrar, Cooperative Societies, Jaisalmer

----Appellants Versus Sultana Kray Vikray Sahakari Samiti Ltd., Through The Chairman, Balveer Singh S/o Late Harphool Singh, Aged About 58 Years, Resident Of Village 2 Ptm, Sultana, Jaisalmer (Raj.)

----Respondent

For Appellant(s) : Mr. Sunil Beniwal, AAG. For Respondent(s) : Mr. Suresh Charan.

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE KULDEEP MATHUR Judgment / Order

19/07/2022

It is an admitted position that there is no stake of the State Government in the respondent-Society.

In this background and, keeping in view the proviso to Section 30 of the Rajasthan Cooperative Societies Act, 2001, learned AAG Shri Beniwal submits that he may be allowed to withdraw the instant intra court appeal qua the respondent.

Ordered accordingly.

(KULDEEP MATHUR),J (SANDEEP MEHTA),J 82-Tikam / Ravi Kh/-

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