M/S Sashi Pharma vs State Coop Departmentors ...
2024 Latest Caselaw 1299 Raj/2

Rajasthan High Court

M/S Sashi Pharma vs State Coop Departmentors ... on 26 February, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

[2024:RJ-JP:9603]

     HIGH COURT OF JUDICATURE FOR RAJASTHAN
                 BENCH AT JAIPUR

            S.B. Civil Writ Petition No. 18587/2011

M/s Sashi Pharma B-18 Snder Vihar, Suvej Farm, Ram
Nagar Extension, Sodala, Jaipur through its proprietor
Smt. Sashi Bala Sharma, W/o Shri Vishnu Dutt Sharma,
resident of 6, Radha Krishan Nagar, Imliwala Phatak,
Jaipur
                                                                ----Petitioner
                                    Versus
1.    State   of     Rajasthan        through        Principal        Secretary,
Cooperative Department, Secretariat, Jaipur
2. Registrar, Cooperative Societies, Rajasthan, Jaipur
3. Rajasthan State Cooperative Consumer Federation
Limited, 237, 2nd Floor, Nehru Sahkar Bhawan, Bhawani
Singh Road, Jaipur through its Managing Director
                                                           ----Respondents

For Petitioner(s) : Mr. Ashok Mishra For Respondent(s) : Mr. Nikhil Simlote

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

26/02/2024

This writ petition, which has been filed assailing the

decision taken by the respondent No.3 in its meeting

dated 20.10.2011 qua the petitioner, is being disposed of

in following terms as agreed and requested by the learned

counsels for the respective parties:-

1. The decision of the respondent No.3 taken qua the petitioner in its meeting dated 20.10.2011 is quashed and set aside.

[2024:RJ-JP:9603] (2 of 2) [CW-18587/2011]

2. However, the respondent No.3 is at liberty to proceed against the petitioner afresh after following the principles of natural justice.

3. The exercise shall be completed within a period of six months from the date of communication of this order. The amount of the petitioner-firm withheld by the respondent No.3 shall remain subject to decision afresh, if any, and if the exercise is not completed within a period of six months, it shall be released in favour of the petitioner.

(MAHENDAR KUMAR GOYAL),J

Manish/82

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