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Gajanand vs Sub-Registrar Cooperative Societies ...
2026 Latest Caselaw 4834 Raj

Citation : 2026 Latest Caselaw 4834 Raj
Judgement Date : 28 March, 2026

[Cites 0, Cited by 0]

Rajasthan High Court - Jodhpur

Gajanand vs Sub-Registrar Cooperative Societies ... on 28 March, 2026

Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2026:RJ-JD:14515]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 6863/2026

Gajanand S/o Shri Budharmaljat, Aged About 40 Years, R/o
Gram Bhukredi, Tehsil Ratangarh, District Churu, Rajasthan,
Proprietor M/s Gajanand Construction Company.
                                                                       ----Petitioner
                                        Versus
1.       Sub-Registrar Cooperative Societies, Churu, Rajasthan.
2.       Bahuuddeshiya Prathmik Gram Sewa Sahakari Samiti
         Ltd.,   Persaneu,          Tehsil      Ratangarh,          District   Churu,
         Rajasthan.
3.       Manoj Kumar, Presently Administrator, Bahuuddeshiya
         Prathmik Gram Sewa Sahakari Samiti Ltd. Persaneu,
         Tehsil Ratangarh, District Churu, Rajasthan.
4.       Om          Prakash,          Presently          Asst.       Administrator,
         Bahuuddeshiya Prathmik Gram Sewa Sahakari Samiti Ltd.
         Persaneu, Tehsil Ratangarh, District Churu, Rajasthan.
5.       Pramod Kumar, Through Bhuuddeshiya Prathmik Gram
         Sewa Sahakari Samiti Ltd. Persaneu, Tehsil Ratangarh,
         District Churu, Rajasthan.
6.       Rakesh Kumar, Through Bhuuddeshiya Prathmik Gram
         Sewa Sahakari Samiti Ltd. Persaneu, Tehsil Ratangarh,
         District Churu, Rajasthan.
                                                                    ----Respondents


For Petitioner(s)            :     Mr. Saurabh Soni
For Respondent(s)            :     -



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

28/03/2026

Learned counsel for the petitioner wants to withdraw the

present writ petition. However, he seeks liberty to file a fresh writ

petition, if occasion so arises.

(Uploaded on 28/03/2026 at 01:02:29 PM)

[2026:RJ-JD:14515] (2 of 2) [CW-6863/2026]

Accordingly, the present writ petition is dismissed as

withdrawn with the liberty prayed for.

Stay petition and all other pending applications, if any, stand

disposed of.

(KULDEEP MATHUR),J 59-divya/-

(Uploaded on 28/03/2026 at 01:02:29 PM)

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