Ashok Sharma vs State Of Rajasthan (2025:Rj-Jd:12981)
2025 Latest Caselaw 8418 Raj

Rajasthan High Court - Jodhpur

Ashok Sharma vs State Of Rajasthan (2025:Rj-Jd:12981) on 7 March, 2025

Author: Dinesh Mehta

Bench: Dinesh Mehta

[2025:RJ-JD:12981]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5445/2025

Ashok Sharma S/o Shri Chunilal Sharma, Aged About 61 Years, R/o 5-D-44, Hudco, Jai Narayan Vyas Colony, Bikaner.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Co-Operative Department, Rajasthan, Jaipur.

2. The Bikaner Credit Co-Operative Society Limited, Bikaner Through Chief Executive Officer, Sahkar Bhawan, Jaipur Road, Bikaner.

----Respondents

For Petitioner(s) : Mr. KK Vyas For Respondent(s) : Mr. Arpit Samaria for Mr. Nathu Singh Rathore, AAG

JUSTICE DINESH MEHTA

Order

07/03/2025

1. Learned counsel for the parties are ad-idem that the

controversy involved in the present case is squarely covered by

the judgment of this Court rendered in a bunch of writ petitions

led by S.B. Civil Writ Petition No.7088/2016 (Tarun Sharma

vs. State of Rajasthan & Anr.), decided on 30.08.2024.

2. In view of the aforesaid, the present writ petition is also

disposed of in terms of judgment dated 30.08.2024 rendered by

this Court in the case of Tarun Sharma (supra).

(DINESH MEHTA),J 22-raksha/-

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