Rajasthan High Court - Jaipur
Rama Nand Saini vs Raj Gramin Bank on 1 March, 2012
Author: M.N. Bhandari
Bench: M.N. Bhandari
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH, JAIPUR S.B. CIVIL WRIT PETITION NO.2450/2011 (Ramanand Saini Vs. Rajasthan Gramin Bank) Date of Order : 01st March, 2012 HON'BLE MR. JUSTICE M.N. BHANDARI Mr.B.L.Sharma, for the petitioner. Mr.Rajendra Arora, for the respondent/s. By the Court :
The matter has come up on application for disposal of writ petition, as it has become infructuous.
For the reasons assigned in the application, the same is allowed.
The writ petition is dismissed as having become infructuous so as the stay application. (M.N. BHANDARI),J.
S/No.67 Preety, Jr.P.A. All corrections made in the judgment/order have been incorporated in the judgment/order being emailed.
Preety Asopa Jr.P.A