KASHIPUR BEEJ UTPADAK AVAM KRAI VIKRAI SAHKARI SAMITI LTD. Vs. NATIONAL CO-OPERATIVE DEVELOPMENT CORPORATION AND OTHERS

JUDGEMENT

(1.) SUPPLEMENTARY affidavit filed on behalf of the petitioner in Court today is taken on record.

(2.) HEARD Mr. Atul Bansal, Advocate for the petitioner, Mr. H. M. Raturi, Standing Counsel for the State of Uttarakhand and Mr. K. C. Tiwari, Advocate for respondent nos. 1 and 4.

(3.) ON the last occasion when the matter was adjourned learned Standing Counsel sought time to get instruction as to who will be receiving the amount in case the same is to be deposited by order of this Court. Learned Standing Counsel Mr. H. M. Raturi has stated that the amount can be received in the name of Additional Registrar, Co -operative Societies, District Udham Singh Nagar, Uttarakhand.