Rajasthan High Court - Jaipur
Mahendra Kumar Jain S/O Shri Surendra ... vs Bank Of Baroda on 17 May, 2019
Author: Veerendr Singh Siradhana
Bench: Veerendr Singh Siradhana
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 20844/2018
Mahendra Kumar Jain S/o Shri Surendra Lal Jain, Aged About 48
Years, R/o Behind Grils High School , Pathik Nagar, Bijoliya,
Tehsil Bijoliya ,tehsil Bijoliya, District Bhilwara
----Petitioner
Versus
1. Bank Of Baroda, Having Its Corporate Office At Baroda
Corporate Centre, Plot No C-26 Block G, Bandra Kurla
Complex , Bandra (East) Mumbai 4000051 And Its Branch
Office At Bijoliya, Tehsil Bijoliya, District Bhilwara 311602
(Raj.) And Also At -Regional Office At Time Square,
Ganesh Park Raod, Vijay Bari, Vidhyadhar Nagar, Jaipur
302039 Through Authorised Officer/ Branch Manager
2. Sunil Shah S/o Shri Roopchand Shah, R/o 1201, Amanda
B, Hiranandani Midoz, Pokharan Raod No.2 Thane,
Maharashtra
3. M/s Parashawanath Stone Implex, Near Parashwanath
Mandir, Bijoliya, Tehsil Bijoliya, District Bhilwara
----Respondents
For Petitioner(s) : Ms. Dhanistha Mukhiya on behalf of Ms. Suruchi Kasliwal For Respondent(s) :
HON'BLE MR. JUSTICE VEERENDR SINGH SIRADHANA Judgment / Order 17/05/2019 Learned counsel for the petitioner, under instructions, seeks permission to withdraw the writ application with liberty reserved to the petitioner to avail of the alternative remedy in accordance with law before appropriate forum.
Prayer granted.
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(2 of 2) [CW-20844/2018] Accordingly, writ application is dismissed as withdrawn with liberty as prayed for.
(VEERENDR SINGH SIRADHANA),J MADAN MEENA /374/3 (Downloaded on 29/06/2019 at 02:12:36 AM) Powered by TCPDF (www.tcpdf.org)