ROHIT KUMAR SAHUT Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The petitioner challenged the said notice by filing instant petition.

(2.) Learned counsel appearing for the respondents would submit that the petitioner has efficacious alternative remedy to challenge that order by raising a dispute under Sec. 64 of the Chhattisgarh Cooperative Societies Act.

(3.) Heard.