Chattisgarh High Court
State Of Chhattisgarh vs M/S . Hardayal Singh Patel 13 Fa/96/2015 ... on 24 October, 2019
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
1
MCC No. 896 of 2019
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCC No. 896 of 2019
1. State Of Chhattisgarh Through The Secretary, Department
Of Revenue Mahanadi Bhawan, Atal Nagar, New Raipur,
District- Raipur, Chhattisgarh.
2. Registrar Chhattisgarh Cooperative Society, At Present
Office At Indravati Bhawan, New Raipur, District- Raipur,
Chhattisgarh.
3. Additional Registrar Chhattisgarh Cooperative Society, At
Present Office At Indravati Bhawan, New Raipur, District-
Raipur, Chhattisgarh
---- Applicants
Versus
1. M/s . Hardayal Singh Patel 32 Ravinagar, Rajatalab,
Chhattisgarh, Partner Of M/s. Hardayal Singh Patel, Village
Jarve, Tahsil Sakti, District- Janjgir-Champa, Chhattisgarh.
2. Indira Priyadarshini Mahila Nagrik Sahkari Bank Maryadit
C/o Liquidator/administrator , Through Deputy Registrar Of
Cooperative Society, Chhattisgah, GE Road, Raipur,
District- Raipur, Chhattisgah.
3. Smt. Durga Devi Pagaria Owner Of Pagaria Complex,
Construction Within The Area Of Bus Stand Pandri, Raipur,
District- Raipur, Chhattisgarh.
---- Respondents
For State :- Shri K.K. Singh, G.A. For Respondent :- Shri R.S. Patel, Advocate 2 MCC No. 896 of 2019 Hon'ble Shri Justice Prashant Kumar Mishra Order On Board 24/10/2019
1. Learned State counsel would submit that the direction issued by this Court has already been complied with by passing necessary orders in the pending proceedings before the Registrar/Deputy Registrar, therefore, the MCC has rendered infructuous.
2. In view of the statement made, the MCC is dismissed as having become infructuous.
SD/-
(Prashant Kumar Mishra) Judge Ayushi