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Chattisgarh High Court

Santosh Singh vs State Of Chhattisgarh 22 Wpc/1051/2019 ... on 18 March, 2019

Author: Prashant Kumar Mishra

Bench: Prashant Kumar Mishra

                               1

                                                             NAFR

        HIGH COURT OF CHHATTISGARH, BILASPUR

                    WPC No. 1052 of 2019

 Santosh Singh S/o Shri Gulab Singh Aged About 46 Years R/o
  Village Madanngar, Tahsil Pratappur, Police Station Pratappur
  District Surajpur Chhattisgarh

                                                    ---- Petitioner

                            Versus

1. State Of Chhattisgarh Through The Secretary Cooperative
   Department, Mahanadi Bhawan, Atal Nagar, Raipur Chhattisgarh

2. Registrar Indrawati Bhawan, Atalnagar Raipur, Chhattisgarh

3. Chief Executive Officer Jila Sahkari Kendriya Bank Maryadit,
   Ambikapur District Surguja Chhattisgarh.

4. Joint Registrar Cooperative Society Ambikapur, District Surguja
   Chhattisgarh

5. Ramdev Ram S/o Late Chamru Ram, Chairman Jila Sahkari
   Kendriya Bank Maryadit, Ambikapur, District Surguja
   Chhattisgarh

6. Raj Ram Bhagat S/o Shri Mangal Ram Director, Jila Sahkari
   Kendriya Bank Maryadit, Ambikapur, District Surguja
   Chhattisgarh

7. Shivnath Singh S/o Shri Rampratap Singh Director, Jila Sahakari
   Kendriya Bank Maryadit, Ambikapur, District Surguja
   Chhattisgarh

8. Ganesh Rajhwade S/o Late Dharmsai Director, Jila Sahakari
   Kendriya Bank Maryadit, Ambikapur, District Surguja
   Chhattisgarh

9. Ramakant Pandey S/o Late Vishwanath Prasad Pandey, Director,
   Jila Sahakari Kendriya Bank Maryadit, Ambikapur, District
   Surguja Chhattisgarh

10. Smt. Manju Singh W/o Shri S.S.Singhdev Director, Jila Sahkari
    Kendriya Bank Maryadit, Ambikapur, District Surguja
    Chhattisgarh

11. Smt. Saroj Paikara, W/o Shri Jamhir Ram Paikara, Director, Jila
    Sahakari Kendriya Bank Maryadit, Ambikapur, District Surguja
    Chhattisgarh

12. S.S Singhdev S/o Late Chandikeshwar Sharan Singhdev, Director,
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      Jila Sahkari Kendriya Bank Maryadit, Ambikapur, District Surguja
      Chhattisgarh

   13. Akhilesh Soni S/o R.L. Soni Director, Jila Sahkari Kendriya Bank
       Maryadit, Ambikapur, District Surguja Chhattisgarh

   14. Ajay Agrawal S/o Late Nandkishor Agrawal Director, Jila
       Sahakari Kendriya Bank Maryadit, Ambikapur, District Surguja
       Chhattisgarh

                                                        ---- Respondent

For Petitioner Mr. Bhupendra Singh, Advocate For Respective Respondents Mr. Avinash Singh, Panel Lawyer and Mr. Rakesh Pandey, Advocate Order On Board By Hon'ble Mr. Justice Prashant Kumar Mishra 18/3/2019

1. Heard.

2. After arguing for sometime, learned counsel for the petitioner seeks permission of the Court to withdraw this petition with liberty to avail the remedy of raising of a dispute under Section 64 of the C.G. Cooperative Societies Act, 1960.

3. Permission granted.

4. The writ petition is dismissed, as withdrawn. If the petitioner raises a dispute, the jurisdictional authority shall decide the same, at the earliest, preferably within a period of 4 months from the date of raising a dispute.

Sd/-

(Prashant Kumar Mishra) Judge 3 Shyna