Madhya Pradesh High Court
Anita Mangal vs Idfc First Bank Ltd. (Formerly Known As ... on 4 March, 2022
Author: Sheel Nagu
Bench: Sheel Nagu, Maninder S Bhatti
1
IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE SHEEL NAGU
&
HON'BLE SHRI JUSTICE MANINDER S BHATTI
ON THE 4th OF MARCH, 2022
WRIT PETITION No. 3007 of 2022
Between:-
ANITA MANGAL D/O SHRI MAHESH MANGAL,
AGED ABOUT 46 YEARS, OCCUPATION: NIL R/O
H.NO. 08, MARWARI ROAD, BHOPAL DISTRICT
BHOPAL (M.P.)
.....PETITIONER
(BY SHRI RAJESH MAINDIRETTA, ADVOCATE)
AND
1. IDFC FIRST BANK LTD. (FORMERLY KNOWN AS
IDFC BANK LTD.) (A MERGED ENTITY OF IDFC
BANK LIMITED AND CAPITAL FIRST LIMITED)
THROUGH ITS AUTHORIZED OFFICER HAVING ITS
BRANCH OFFICER AT AKANKSHA BUILDING,
OPPOSITE VISHAL MEGA MART, M.P. NAGAR,
ZONE-1, BHOPAL (M.P.)
2. M/S JALGAON JEWELLARS THROUGH SHRI
SHYAM MANAGER AUTHORIY SIGNATARYA, A
REGISTERED PARTNERSHIP FIRM REGISTERED
UNDER THE PROVISIONS OF THE INDIAN
PARTNERSHIP ACT 1932 SHOP NO. G-5 RAM
LAXMI APARTMENT 46 MALVIYA NAGAR BHOPAL
M.P. AND ALSO AT HOUSE NO. 08 BADE WALI
MASJID CHOWK BAZAR NEAR SBI BHOPAL M.P.
3. SHRI MAHESH MANGAL S/O LATE SHRI
DHANNALAL MANGAL , AGED ABOUT 75 YEARS,
OCCUPATION: NIL R/O HOUSE NO. 08 MARWARI
ROAD BHOPAL M.P.
4. SMT. RAMA DEVI MANGAL W/O SHRI MAHESH
MANGAL , AGED ABOUT 70 YEARS, OCCUPATION:
NIL R/O HOUSE NO. 08 MARWARI ROAD BHOPAL
M.P.
5. SHRI GOVIND MANGAL S/O SHRI MAHESH
MANGAL , AGED ABOUT 50 YEARS, OCCUPATION:
NIL R/O HOUSE NO. 08 MARWARI ROAD BHOPAL
M.P.
6. SHRI SHYAM MANGAL S/O SHRI MAHESH
MANGAL , AGED ABOUT 55 YEARS, OCCUPATION:
NIL R/O HOUSE NO. 08 MARWARI ROAD BHOPAL
M.P.
7. M/S NAYANTARA GEMS AND JEWELLARY INDIA
PRIVATE LIMITED A COMPANY INCORPORATED
UNDER THE PROVISIONS OF THE COMPANIES
2
ACT 1956 SHOP NO. G-5 RAM LAXMI APARTMENT
46 MALVIYA NAGAR BHOPAL M.P. AND ALSO AT
HOUSE NO. 08 BADE WALI MASJID CHOWK BAZAR
NEAR SBI BHOPAL M.P.
8. ADDITIONAL COLLECTOR B H O P A L SOUTH
DISTRICT BHOPAL M.P.
9. TEHSILDAR BHOPAL NAZUL CITY BHOPAL M.P.
.....RESPONDENTS
(BY SHRIBHAVIL PANDEY, ADVOCATE FOR RESPONDENT NO.1 )
T h is petition coming on for Admission and I.R. this day, JUSTICE
SHEEL NAGU passed the following:
ORDER
Learned counsel for the petitioner at the very outset prays for withdrawal of the writ petition with liberty to pursue the Secritization Application already pending before DRT, Jabalpur which has since become functional.
Prayer is allowed.
Accordingly, this writ petition stands dismissed as withdrawn with liberty as prayed for.
(SHEEL NAGU) (MANINDER S BHATTI)
JUDGE JUDGE
sm
Digitally signed by SARSWATI MEHRA
DN: c=IN, o=HIGH COURT OF MADHYA PRADESH, ou=HIGH COURT OF MADHYA PRADESH, postalCode=482001, st=Madhya Pradesh, 2.5.4.20=207d2b648df3a63100087c2073b21eab2f39312fd0b10d233fb4ce3ac45 e1bfc, pseudonym=92DB29E134FD723274AB675654383FD9F36FDB89, serialNumber=1F5A909CFB0E60E2ED6430341B8F7D94E66CC00B175C1D2DBD7 E77FD8E7E54BF, cn=SARSWATI MEHRA Date: 2022.03.28 17:51:01 +05'30'