The Pali Central Co-Operative Bank Ltd vs Dinesh Jain (2025:Rj-Jd:39984-Db)
2025 Latest Caselaw 12871 Raj

Rajasthan High Court - Jodhpur

The Pali Central Co-Operative Bank Ltd vs Dinesh Jain (2025:Rj-Jd:39984-Db) on 9 September, 2025

Author: Pushpendra Singh Bhati

Bench: Pushpendra Singh Bhati

                                   [2025:RJ-JD:39984-DB]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                     D.B. Spl. Appl. Writ No. 1016/2024

                                   The Pali Central Co-Operative Bank Ltd., Pali, Through Its
                                   Managing Director.
                                                                                                          ----Appellant
                                                                          Versus
                                   1.       Dinesh Jain S/o Poonam Chand, Aged About 64 Years, 1-
                                            B-14, Kamla Nehru Nagar, Housing Board, Pali (Raj).
                                   2.       State Of Rajasthan Through The Registrar Department Of
                                            Cooperative Society Jaipur, Jaipur.
                                   3.       The Registrar Cooperative Society Jaipur, Jaipur.
                                                                                                       ----Respondents


                                   For Appellant(s)             :     Mr. Param Veer Singh Champawat
                                   For Respondent(s)            :     Mr. Kamal Kishore Dave



                                        HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

HON'BLE MR. JUSTICE SANDEEP TANEJA

Order

09/09/2025

Learned counsel for the appellant submits that since he could

not refute applicability of the judgment cited before the learned

Single Bench, he seeks liberty to file review petition before the

learned Single Judge.

Accordingly, the present special appeal writ is dismissed with

the aforesaid liberty without prejudice to the merits of the case.

(SANDEEP TANEJA),J (DR.PUSHPENDRA SINGH BHATI),J.

56-deep/-

(Uploaded on 10/09/2025 at 01:12:16 PM)

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