PRATHVISINGH Vs. STATE OF MP

JUDGEMENT

(1.) LEARNED counsel for the petitioner at the outset has drawn the attention of this court towards the order dated 18-05-2012 passed in identical cases. This court in the case of Kumersingh Rajput Vs. State of M.P. and others in Writ petition No. 4831/2012 has passed the following order :-

(2.) LEARNED counsel for the State Government as well as learned counsel for the respondent Bank on advance notice have fairly stated before this court that the present petition can be disposed of with a liberty to the respondent No.5 Society to prefer a representation before the Dy Registrar Co-operative Societies and the Dy Registrar Co-operative Societies after granting an opportunity of hearing to the respondent No.5 Society shall pass a speaking order and until final orders are passed by the Respondents No.2 and 3 the termination shall remain in abeyance.

(3.) KEEPING in view the concession granted by the respondents, the present writ petition is disposed of in an identical terms. The order dated 18-05-2012 passed in the case of Kumersingh Rajput Vs. State of M.P. and others in Writ petition No. 4831/2012 shall be applicable mutatis- mutandis in the present case also. No order as to costs. Cc as per rules.