Ram Swaroop vs State Of Raj And Ors ...
2023 Latest Caselaw 3641 Raj/2

Citation : 2023 Latest Caselaw 3641 Raj/2
Judgement Date : 17 August, 2023

Rajasthan High Court

Ram Swaroop vs State Of Raj And Ors ... on 17 August, 2023

Bench: Ganesh Ram Meena

                                   [2023:RJ-JP:18100]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 10725/2016

                                   Ram Swaroop Son Of Late Sua, Ram Malia, Panchayat Bhinai,
                                   District Ajmer
                                                                                                                   ----Petitioner
                                                                              Versus
                                   1.       State Of Rajasthan Through Principal Secretary, Co-
                                            Operative Department, Government Of Rajasthan, Jaipur.
                                   2.       The Registrar, Co-Operative Societies, Sahakar Bhawan,
                                            Jaipur.
                                   3.       Rajasthan Rajya               Sahakari        Bhoomi           Vikas    Bank Ltd.,
                                            Through           Additional       Registrar-Cum-Managing                  Director,
                                            Nehru Sahakar Bhawan, 22 Godam Circle, Jaipur.
                                                                                                             ----Respondents

For Petitioner(s) : None present For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

17/08/2023

No one has put in appearance on behalf of the petitioner in

the second round also.

Therefore, the present writ petition is dismissed for non-

prosecution.

Since the main petition has been dismissed for non-

prosecution, the stay application and all other pending

application/s, if any, also stands dismissed.

(GANESH RAM MEENA),J