Shri Krishan vs The Union Of India
2022 Latest Caselaw 7507 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5295/2022

1. Shri Krishan S/o Akhe Raj, Aged About 60 Years, R/o 445, Old Abadi, Ward No. 11, Near Gandhi Basti, Ganganagar.

2. Puran Chand S/o Teja Ram, Through Legal Representative Petitioner No. 1 Shri Krishan S/o Akhe Raj, Aged 60 Years, R/o 445, Old Abadi, Ward No. 11, Near Gandhi Basti, Ganganagar.

----Petitioners 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 Delhi 110001.

2. Serious Fraud Investigation Office, Through Deputy Director Cooperate And Investigation Officer, Ministry Of Cooperate Affairs, Government Of India, Second Floor, Pandit Deendayal, Antyodaya Bhawan, Cgo Complex Lodi Road, New Delhi 110001.

3. Superintendent Of Police, Sog And Ats, Office Of The Special Operation Group Rajasthan Police, Jaipur-Delhi National Highway, Jaipur Rajasthan.

4. The Registrar, Rajasthan Co-Operative Societies, Nehru Sahakar Bhawan, C-Scheme Road, Jaipur Rajasthan.

5. Adarsh Credit Cooperative Society Limited (Multi-State), Through Its Managing Director/regional Manager, Regional Office, Palace Road, Sirohi, Rajasthan.

6. Adarsh Credit Cooperative Society Limited (Multi-State), Through Its Managing Director, Registered Office, Second Floor, 14, Vidhya Vihar Colony, Ashram Road, Usmanpura, Ahmedabad, Gujrat Pincode 380013.

7. Adarsh Credit Cooperative Society Limited (Multi-State), Through Mr. H.s. Patel Ias, Retd. Liquidator, Second Floor, 14, Vidhya Vihar Colony, Ashram Road, Usmanpura, Ahmedabad, Gujrat Pincode 380013.

                                                              ----Respondents





                                                                              (2 of 2)                   [CW-5295/2022]




                                   For Petitioner(s)          :    Mr. Sandeep Kumar

                                   For Respondent(s)          :    Mr. Mukesh Rajpurohit, ASG
                                                                   Mr. Mrigraj Singh



                                                 HON'BLE MR. JUSTICE VIJAY BISHNOI

                                                              Judgment / Order

                                   19/05/2022

Learned counsels for the parties have submitted that

this writ petition can be disposed of by granting liberty to the

petitioners to move a representation before the Liquidator

with a direction to the Liquidator to decide the representation

of the petitioners expeditiously within a fixed period.

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

with liberty to the petitioners 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

petitioners 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 petitioners strictly in accordance with

the Rules and Guidelines governing the field.

The stay petition is also disposed of.

(VIJAY BISHNOI),J

194-AjaySingh/-

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