Madhya Pradesh High Court
Ramprasad Verma vs Zil Sahakari Kendriya Bank Maryadit Thr on 22 February, 2017
WP-2625-2016
(RAMPRASAD VERMA Vs ZIL SAHAKARI KENDRIYA BANK MARYADIT THR)
22-02-2017
Shri Gaurav Mishra, learned counsel for the petitioner.
Shri Anuj Gupta, learned counsel for the respondents.
Learned counsel for the petitioner when asked that how this writ petition is maintainable specially when his claims have already been adjudicated by the Court of Assistant Registrar, Co- operative Societies and Joint Registrar in appeal and he has an alternative remedy of challenging the impugned order (Annexure-P/1) under the provisions of M.P. Co-operative Societies Act, 1960, he prays for two weeks' time to satisfy this Court on the maintainability of this writ petition directly.
Learned counsel for the respondents, by way of last indulgence, is granted two weeks' time to file reply, failing which right to fie reply may stand forfeited.
List in the week commencing 20.03.2017. I.R. to continue till next date of hearing.
(VIVEK AGARWAL) JUDGE @PK