Madan Gopal Chaudhary Son Of Shri ... vs State Of Rajasthan
2023 Latest Caselaw 1060 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    D.B. Civil Writ Petition No. 1375/2023

                                   Madan Gopal Chaudhary Son Of Shri Ramdhan
                                                                                                       ----Petitioner
                                                                        Versus
                                   State Of Rajasthan
                                                                                                     ----Respondent

For Petitioner(s) : Mr. Rajendra Prasad, Senior Advocate assisted by Mr. Sandeep Kumar Maheshwari For Respondent(s) : Mr. S.S. Raghav, AAG

HON'BLE THE CHIEF JUSTICE MR. PANKAJ MITHAL HON'BLE MRS. JUSTICE SHUBHA MEHTA

Order

31/01/2023

The writ petition is for final disposal as the pleadings are

complete.

Learned counsel for the parties are permitted to provide copy

of all the judgments they are relying upon as well as the relevant

provisions of the Rajasthan Cooperative Societies Act, 2001 and

the offending amendments.

List on 08.02.2023.

(SHUBHA MEHTA),J (PANKAJ MITHAL),CJ

N.K. GANDHI/LAKSHYA SHARMA /6

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