Prerana Kanwar @ Prerna Chauhan vs The Union Of India
2022 Latest Caselaw 7043 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6875/2022

Prerana Kanwar @ Prerna Chauhan W/o Shri Prem Singh Rathore, Aged About 38 Years, Resident Of House No. 65/4, Shikshak Colony, Near Chopasani School, Jodhpur (Raj.)

----Petitioner Versus

1. The Union Of India, Through Its Joint Secretary (Co-Op) And Central Registrar, Room No. 244, Department Of Agriculture, Cooperation And Farmers Welfare, Ministry Of Agriculture And Farmers Welfare, Krishi Bhawan, New Dehli- 110001.

2. The State Of Rajasthan, Through The Secretary, Department Of Cooperative Societies, Government Of Rajasthan, Jaipur

3. Serious Fraud Investigation Office, Through Deputy Director And Investigation Officer, Ministry Of Cooperative Affairs, Govt. Of India, 2Nd Floor, Pandit Deendayal Antyodaya Bhawan, Cgo Complex Lodhi Road, New Dehli

- 01.

4. Superintendent Of Police, Sog And Ats, Office Of The Special Operation Group Rajasthan Police, Jaipur-Delhi N.h. Jaipur, (Raj.)

5. The Registrar, Aadarsh Credit Cooperative Society Limited, Central Office, Udaipur (Raj.).

6. Adarsh Credit Cooperative Society Limited (Multi-State), Through Its Managing Director, Registered Office, 2Nd Floor, 14, Vidhya Vihar Colony, Ashram Road, Usmanpura, Ahmedabad, Gujrat

7. Adarsh Credit Cooperative Society Limited (Multi-State), Through Mr. H.s. Patel Ias, (Retired) Liquidator, 2Nd Floor, 14, Vidhya Vihar Colony, Ashram Road, Usmanpura, Ahmedabad, Gujrat Pin Code 380013.

                                                                    ----Respondents


For Petitioner(s)           :     Ms. Aruna Negi
For Respondent(s)           :     Mr. Mukesh Rajpurohit, ASG





                                                                             (2 of 2)               [CW-6875/2022]


                                                  HON'BLE MR. JUSTICE VIJAY BISHNOI

                                                            Judgment / Order

                                   11/05/2022

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 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 writ petition is accordingly disposed of.

The stay petition is also disposed of.

(VIJAY BISHNOI),J 206-mohit/-

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