Gram Sewa Sahakari Samiti Ltd vs State Of Rajasthan ...
2023 Latest Caselaw 4533 Raj/2

[2023:RJ-JP:20649]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 11059/2021

Gram Sewa Sahakari Samiti Ltd., Uniyara Khurd (Paccs), Tehsil
Todaraisingh, District Tonk, Raj Through President Shrimati Nand
Kanwar Wife Of Shri Hanuman Prasad Sharma Aged About 57
Years Resident Of Uniyara Khurd Tehsil Todaraisingh, District
Tonk, Rajasthan.
                                                                          ----Petitioner
                                         Versus
1.       State       Of    Rajasthan,          Through          Principal     Secretary,
         Cooperative Department, Rajasthan, Secretariat, Jaipur.
2.       Registrar, Cooperative Societies, Nehru Sahakar Bhawan,
         Rajasthan, Jaipur.
3.       Deputy Registrar, Cooperative Societies, Tonk District
         Tonk, Raj.
4.       The Tonk Central Co-Operative Bank Ltd., Head Office,
         Kisaan Sahakar Bhawan, Civil Line, Tonk Raj. Through
         Managing Director
5.       The Tonk Central Co-Operative Bank Ltd., Bank Branch
         Todaraisingh,         Tehsil     Todaraisingh,          District Tonk,     Raj.
         Through Branch Manager.
6.       Shri Ramdhan Choudhary Son Of Shri Chhoga Lal, Loan
         Supervisor And Acting Bank Branch Manager, The Tonk
         Central Co-Operative Bank Ltd. Bank Branch Todaraisingh
         Tehsil      Todaraisingh        District      Tonk      Raj    And    Resident
         Bhawta, Tehsil Todaraisingh, District Tonk, Raj.
                                                                       ----Respondents

For Petitioner(s) : Mr. R.M. Jain For Respondent(s) : Mr. Bhuwnesh Sharma Mr. Hari Barath Mr. Yogesh Kumar Sharma

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

04/09/2023

[2023:RJ-JP:20649] (2 of 2) [CW-11059/2021]

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, the stay

application and all other pending application/s, if any, also stands

dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /328

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