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Trilok Sharma vs The Raj State Co Ope And Ors ...
2023 Latest Caselaw 3819 Raj/2

Citation : 2023 Latest Caselaw 3819 Raj/2
Judgement Date : 19 August, 2023

Rajasthan High Court
Trilok Sharma vs The Raj State Co Ope And Ors ... on 19 August, 2023
Bench: Ganesh Ram Meena
[2023:RJ-JP:18376]

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

                S.B. Civil Writ Petition No. 2658/2010

       Trilok Sharma son of Shri Raghuveer Sharea. aged 48
       years, resident of Godlya Hedi Tehesil Ladpura, District
       Kota (Raj.)
                                                                        ......Petitioner
                                       VERBUS
    1. The           Rajasthan          State           Cooperative            Tribunal,


       Jaipur
    2. Arbitrator      and     Managing         Director,       The    Bundi    Central
       Cooperative Bank Ltd., Bundi through Deputy Registrar,
       Cooperative Societies, Kota Raj.
    3. Devendra Kumar son of Shri Krishna Chand Gujar, resident
       of village Godlya. Tehsil, Ladpura, Distret Kota (Raj.)
    4. Ms. Mallika Trivedi, Inspector (Executive) Cooperative
       Societies, In the office of Deputy Registrar Cooperative
       Societies. Kota (Election Officer. Marpa Gram Sava Sahkari
       Samiti Limited, Morpa Tehsil Ladpura, District Kota (Raj.
    5. Manager Morpa Gram Seva Sahkari Samiti Limited, Morpa,
       Tehsil Ladpura. District Kata (Raj.)
    6. Khahaiya Lal son of Shri Lal Chand Meena resident of
       village Morpa. Tehsil Ladpura, District Kota (Raj.)
    7. Roop Chand son of Shri Moti Lal Meenay resident of village
       Dayara post Godlya Hedi, Tensil Ladpura, District Kota
       (Raj.)
    8. Puranmal, Member, Board of Directors, Morpa Gram Seva
       Sahkari Samiti Limited, Morpa Tensil Ladpura, District Kota
       (Raj.)
    9. Ram Kalyan, Member, Board of Directors. Morpe Gram Seva
       Sahkari Samiti Limited. Morpa, Tehsil Laopura, District Kota
       (Raj.)
    10.       Raghuveery Member, Board of Directors; Morpa Gram
       Seva     Sahkari      Samiti       Limited,       Morpa,       Tehsil   Ladpura,
       District Kota (Raj.)
    11.       Nawal Kishor, Member, Board of Directors. Morpa
       Gram Seva Sahkari Samiti Limited, Morpa, Tensil Ladpura,
       District Kota (Raj.)
    12.       Smt. Surja Bai, Member, Board of Directors, Morpa
       Gram Seva Sahkers Samiti Limited, Morpa, Tehsil Ladpura,
       District Kota (Raj.)


                         (Downloaded on 11/11/2023 at 07:19:55 PM)
                                    [2023:RJ-JP:18376]                          (2 of 2)                         [CW-2658/2010]


                                         13.      Gyarsi Lal, Member, Board of Directors. Morpa Gram
                                           Seva     Sahkari        Samiti       Limited,       Morpa,      Tehsil    Ladpura,
                                           District Kota (Raj.)
                                                                                                           ----Respondents

For Petitioner(s) : Mr. Kapil Sharma for Mr. Sandeep Mathur For Respondent(s) : Mr. M.D. Agarwal Mr. K.S. Chandel, Dy.G.C.

Ms. Priyanka Pareek

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

19/08/2023

Counsel for the petitioner submits that the present writ

petition has become infructuous.

In view of the statements made by counsel for the petitioner,

the present writ petition is dismissed as having become

infructuous.

Since the main petition has been dismissed, all other

pending application/s, if any, also stands dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA/94

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