Rajasthan High Court - Jodhpur
Sanjivani Pidit Sangh vs Union Of India on 2 May, 2022
Author: Vijay Bishnoi
Bench: Vijay Bishnoi
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 4923/2022
Sanjivani Pidit Sangh, Corresponding Address At C/o A-2, Shanti
Tower, Jalori Gate Bari, Jodhpur, Through Its President Shanti
Swaroop Verma S/o Deen Dayal Verma, Aged About 54 Years,
R/o 22, Tilak Nagar-Ii, Bhadwasiya, Jodhpur.
----Petitioner
Versus
1. Union Of India, Through The Secretary, Ministry Of
Agriculture And Farmers Welfare, Department Of
Agriculture, Co-Operation And Farmer Welfare, Krishi
Bhawan, Rajendra Prasad Road, New Delhi - 110001.
2. Central Registrar, Multi State Co-Operative Societies,
Ministry Of Agricultural And Farmers Welfare, Krishi
Bhawan, New Delhi - 110001.
3. Registrar Of Cooperative Societies-Cum-Competent
Authority, Under The Banning Of Unregulated Deposits
Schemes Act, 2019, Nehru Sahkar Bhawan, Bhawani
Singh Road, Jaipur.
4. Sanjivani Credit Cooperative Society Ltd., (Multi-State),
Principal Office At Rai Colony Road, Barmer - 344001,
Rajasthan, Through Its President.
5. Special Operation Group And Anti Terror Squad, (SOG
And ATS), Through The Superintended Of Police, Near
Ankur Cinema, Gat Gate, Jaipur.
6. Ramsukh Chaudhary, Managing Director, Credit
Coorperative Bank, Barmer (At Present Liquidator Of
Respondent No. 4).
----Respondents
For Petitioner(s) : Mr. M.S.Purohit
For Respondent(s) : Mr. Mukesh Rajpurohit, ASG
HON'BLE MR. JUSTICE VIJAY BISHNOI
Judgment / Order 02/05/2022 (Downloaded on 02/05/2022 at 08:46:45 PM) (2 of 2) [CW-4923/2022] Learned counsel for the parties are in agreement that this writ petition can be disposed of by granting liberty to the petitioner to move a representation before the Liquidator with a direction to the Liquidator to decide the representation of the petitioner expeditiously within a fixed period.
In view of the above, this writ petition is disposed of with liberty to the petitioner to move a representation before the Liquidator concerned within a period of four weeks from today.
In case any such representation is filed on behalf of the petitioner before the Liquidator, then the Liquidator shall take decision on the same expeditiously preferably within a period of 90 days from the date of receipt of the representation of the petitioner strictly in accordance with the Rules and Guidelines governing the field.
The stay petition is also disposed of.
(VIJAY BISHNOI),J 52-AjaySingh/-
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