Rajasthan High Court - Jaipur
Amit Parwal Son Of Late Sh. Acharya Arun ... vs Bank Of Baroda on 2 August, 2019
Bench: Mohammad Rafiq, Narendra Singh Dhaddha
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Special Appeal Writ No. 971/2019
Amit Parwal Son Of Late Sh. Acharya Arun Dev
----Appellant
Versus
Bank Of Baroda
----Respondent
For Appellant(s) : Mr. Mayank Kumar Choudhary For Respondent(s) :
HON'BLE MR. JUSTICE MOHAMMAD RAFIQ HON'BLE MR. JUSTICE NARENDRA SINGH DHADDHA Order 02/08/2019 Learned counsel for the appellant prays for and is granted four weeks time to remove the defect(s), failing which the appeal shall stand dismissed automatically without further reference to the Court.
(NARENDRA SINGH DHADDHA),J (MOHAMMAD RAFIQ),J Gourav/Manoj-17 (Downloaded on 29/08/2019 at 10:14:04 PM) Powered by TCPDF (www.tcpdf.org)