Smt. Hemlata Gurjar vs The State Of Rajasthan
2022 Latest Caselaw 7210 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6277/2022

Smt. Hemlata Gurjar W/o Shri Prabhu Lal Gurjar, Aged About 35 Years, Caste Gurjar, R/o H. No. 04, Arihant Hills, Goverdhan Vilas, Udaipur, Rajasthan.

----Petitioner Versus

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

2. The Registrar, Co-Operative Society, Rajasthan, Nehru Sahkar Bhawan, Bhawani Singh Road, 22 Godam Circle, Jaipur, Rajasthan 302001.

3. The Addl. Registrar (Appeals), Co-Operative Society, Jodhpur, Rajasthan.

4. The Dy. Registrar, Cooperative Societies, Sahkar Bhawan, Pratapnagar, Udaipur, Rajasthan.

5. Ridhi-Sidhi Credit Co-Operative Society Ltd., Udaipur, Guru Kripa Bhawan Hiran Magari, Sector-3, Udaipur, Through Its Chairman.

----Respondents

For Petitioner(s) : Mr. S.P. Sharma For Respondent(s) : Dr. Rakesh Sinha

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

13/05/2022

Issue notice. Issue notice of stay petition as well.

Dr. Rakesh Sinha puts in appearance on behalf of respondent

No.5.

Let notice be issued to respondent Nos.1 to 4 only,

returnable on 21.07.2022.

(2 of 2) [CW-6277/2022]

Meanwhile, no coercive action shall be taken against the

petitioner till the next date.

However, the respondents are free to move application for

vacation/modification of the stay order along with the reply.

(VIJAY BISHNOI),J 210-mohit/-

Powered by TCPDF (www.tcpdf.org)