Sanjivani Pidit Sangh vs Union Of India
2022 Latest Caselaw 6406 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 4923/2022

Sanjivani Pidit Sangh, Corresponding Address At C/o A-2, Shanti Tower, Jalori Gate Bari, Jodhpur, Through Its President Shanti Swaroop Verma S/o Deen Dayal Verma, Aged About 54 Years, R/o 22, Tilak Nagar-Ii, Bhadwasiya, Jodhpur.

----Petitioner Versus

1. Union Of India, Through The Secretary, Ministry Of Agriculture And Farmers Welfare, Department Of Agriculture, Co-Operation And Farmer Welfare, Krishi Bhawan, Rajendra Prasad Road, New Delhi - 110001.

2. Central Registrar, Multi State Co-Operative Societies, Ministry Of Agricultural And Farmers Welfare, Krishi Bhawan, New Delhi - 110001.

3. Registrar Of Cooperative Societies-Cum-Competent Authority, Under The Banning Of Unregulated Deposits Schemes Act, 2019, Nehru Sahkar Bhawan, Bhawani Singh Road, Jaipur.

4. Sanjivani Credit Cooperative Society Ltd., (Multi-State), Principal Office At Rai Colony Road, Barmer - 344001, Rajasthan, Through Its President.

5. Special Operation Group And Anti Terror Squad, (SOG And ATS), Through The Superintended Of Police, Near Ankur Cinema, Gat Gate, Jaipur.

6. Ramsukh Chaudhary, Managing Director, Credit Coorperative Bank, Barmer (At Present Liquidator Of Respondent No. 4).

----Respondents

For Petitioner(s) : Mr. M.S.Purohit For Respondent(s) : Mr. Mukesh Rajpurohit, ASG

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

02/05/2022

(2 of 2) [CW-4923/2022]

Learned counsel for the parties are in agreement

that this writ petition can be disposed of by granting

liberty to the petitioner to move a representation before

the Liquidator with a direction to the Liquidator to decide

the representation of the petitioner expeditiously within a

fixed period.

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

with liberty to the petitioner 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 petitioner 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 petitioner strictly in accordance with

the Rules and Guidelines governing the field.

The stay petition is also disposed of.

(VIJAY BISHNOI),J

52-AjaySingh/-

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