Rajasthan High Court - Jodhpur
Bhikhalal Sharma vs Union Of India on 18 May, 2022
Bench: Vijay Bishnoi
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 6262/2021
Bhikhalal Sharma S/o Late Mr. Laxmi Narayan Sharma, Aged
About 68 Years, B/c Brahman, R/o Ramayan Nagar, Behind
Mhiteshwar Mahadev Mandir, Back Side Nagar Palika, Rani, Dist.
Pali (Raj.)
----Petitioner
Versus
1. Union Of India, Through The Central Registrar, Ministry Of
Agriculture And Farmers Welfare, Department Of
Agriculture, Co-Operation And Farmers Welfare, Office Of
The Central Registrar Of Co-Operative Societies Krishi
Bhawan, New Delhi - 110001
2. Central Registrar Of Cooperative Societies, Ministry Of
Agriculture, Co-Operation And Framers Welfare, Krishi
Bhawan, New Delhi - 110001
3. State Of Rajasthan, Through The Principal Secretary, Co-
Operative Department, Govt. Secretariat, Jaipur.
4. Chairman, Adharsh Credit Co-Operative Society Ltd.,
Scs/cr/269/2008, Central Office, Sector 11, Hiran Magri,
Udaipur.
5. Reserve Bank Of India, Through Its Chairman, 6, Sansad
Marg, Sansad Marg Area, New Delhi - 110001
6. Adarsh Credit Co-Operative Society Ltd., Adarsh Bhawan,
14, Vihdya Vihar Colony, Usmanpura, Asharm Road,
Ahmedabad - 380013
7. Liquidator/ Managing Director, Adarsh Credit Co-Operative
Society Ltd., 14, Vidhya Vihar Colony, Usmanpura,
Asharam Road, Ahmedabad - 80013
8. Branch Manager, Adarsh Credit Co-Operative Society Ltd.,
Rani Branch, Rani, Dist. Pali (Raj.)
----Respondents
For Petitioner(s) : Mr. Praveen Dayal Dave
Mr. R. Parihar
For Respondent(s) : Mr. Mukesh Rajpurohit, ASG
HON'BLE MR. JUSTICE VIJAY BISHNOI
(2 of 2) [CW-6262/2021]
Judgment / Order
18/05/2022
The limited grievance that the petitioner has raised in this
case is that he had made certain deposits in the respondent
No.6 Adarsh Credit Cooperative Society Ltd. under various
schemes and heads, however, subsequently the respondent
No.6 Establishment has been closed and a Liquidator was also
appointed.
Learned counsel for the petitioner submits that meanwhile
the deposits of other creditors were released, however, the
deposits made by the petitioner were not released. The
petitioner makes a limited prayer that the respondents may be
directed to take a decision on the claim application of the
petitioner seeking for release of the amount lying deposited
with the respondent No.6
The limited request made by the petitioner is not opposed
by the learned Assistant Solicitor General.
Accordingly, the respondents are directed to take a
decision on the application filed by the petitioner expeditiously
preferably within a period of ninety days from the date of
receipt of copy of this order strictly in accordance with rules
and guidelines.
The writ petition accordingly stand disposed of.
Stay application so also interlocutory application(s) stand
disposed of accordingly.
(VIJAY BISHNOI),J
4-AjaySingh/-
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