Rameshwar Lal S/O Late Shri Shub Karan ... vs The Co-Operative Department ...
2024 Latest Caselaw 5886 Raj/2

Rajasthan High Court

Rameshwar Lal S/O Late Shri Shub Karan ... vs The Co-Operative Department ... on 21 September, 2024

Bench: Manindra Mohan Shrivastava, Ashutosh Kumar

 [2024:RJ-JP:40144-DB]

           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                       BENCH AT JAIPUR

                    D.B. Special Appeal (Writ) No.436/2024

                                            In

                     S.B. Civil Writ Petition No.1870/2017

  Rameshwar Lal S/o Late Shri Shub Karan Singh, Aged About 67 Years,
  R/o B-234, Lane No. 10, Nityanand Nagar. Vaishali Nagar, Jaipur.

                                                                          ----Appellant

                                          Versus

  1.      The Co-operative Department, Through Its Principal Secretary
          To The Government, Government Secretariat, Rajasthan,
          Jaipur.

  2.      The Registrar of Co-operative Societies, Sahakar Bhawan, 22-
          Godawan, Jaipur.

  3.      The Administrator, Rajasthan Urban Cooperative Bank Limited,
          G-20, Krishna Marg, C-Scheme, Jaipur.

  4.      The   Rajasthan         Urban    Co-operative         Bank    Ltd.,   Through
          Managing Director, G-20, Krishna Marg, C-Scheme, Jaipur.

  5.      Shri S.N. Pareek S/o Late Deenanath Pareek, 20, Sirsi House,
          Veer Dugadas Colony, Shastri Nagar, Jaipur.

  6.      Shri Karam Veer Katewa S/o Note Know, R/o-719-B, Barkat
          Nagar, Jaipur.

  7.      Shri Subhash Chandra Gupta S/o Shri Damodar Lal Gupta, A-
          557, Malviya Nagar, Jaipur.

                                                                       ----Respondents

For Appellant(s) : Mr. Naveen Dhuwan, Adv.

For Respondent(s) : -

HON'BLE THE CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE ASHUTOSH KUMAR Judgment

21/09/2024

Heard.

Learned counsel for the appellant fairly submits that the appeal

arises out of common order and other appeals filed against the same

[2024:RJ-JP:40144-DB] (2 of 2) [SAW-436/2024]

common order have already been decided by this Court vide judgment

dated 19.07.2024 passed in D.B. Special Appeal Writ No.342/2024

(Gulzari Lal Versus State of Rajasthan & Others).

After having perused the order aforesaid, this appeal is also

required to be dismissed though for reasons in addition to those, which

have been supplied by learned Single Judge, as mentioned in order

dated 19.07.2024.

This appeal is, accordingly, dismissed.

(ASHUTOSH KUMAR),J (MANINDRA MOHAN SHRIVASTAVA),CJ

A.Arora/Mohita/4

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