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Rameshwar S/O Ramkishan vs Satate Of Rajasthan ...
2023 Latest Caselaw 5926 Raj/2

Citation : 2023 Latest Caselaw 5926 Raj/2
Judgement Date : 12 October, 2023

Rajasthan High Court
Rameshwar S/O Ramkishan vs Satate Of Rajasthan ... on 12 October, 2023
Bench: Ganesh Ram Meena
                                   [2023:RJ-JP:29007]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 12427/2020

                                   Rameshwar S/o Ramkishan, Aged About 55 Years, Resident Of
                                   Village Chitawa Tehsil K. Patan Dist. Bundi (Raj.) Ex-Chairman
                                   Chitawa Gram Sahkari Samiti Ltd. Chitawa Tehsil K. Patan Dist.
                                   Bundi (Raj.)
                                                                                                              ----Petitioner
                                                                              Versus
                                   1.       Satate Of Rajasthan, Through The Principal Secretary,
                                            Cooperative Department, Secretariat, Jaipur (Raj.)
                                   2.       Registrar          Cooperative          Societies,        Rajasthan,    Sahkar
                                            Bhawan, Bhawani Singh Road, Jaipur (Raj.)
                                   3.       Additional Registrar, Cooperative Societies, Kota, Kota
                                            (Raj)
                                                                                                           ----Respondents

For Petitioner(s) : Mr. Deepak Pareek For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

12/10/2023

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 /60

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