Rajasthan High Court - Jaipur
The Chairman Baroda R G Bank vs Ravindra Singh & Ors on 9 October, 2009
Author: Dalip Singh
Bench: Dalip Singh
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
O R D E R
D.B. MISC. APPLICATION NO. 238/2009
IN
D.B. SPECIAL APPEAL(WRIT) NO. 919/2000
IN
S.B. CIVIL WRIT PETITION NO. 2268/1996
THE CHAIRMAN BARODA RAJASTHAN GRAMIN BANK
Vs.
RAVINDRA SINGH & ORS.
Date: 09.10.2009
HON'BLE MR. JUSTICE DALIP SINGH
HON'BLE MR. JUSTICE K.S. CHAUDHARI
Mr. Rupin Kala, Advocate for applicant/appellant.
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The matter has come up on the application filed by the appellant for extension of time for complying with the directions of this Court issued in the judgment dated 09.07.2009.
Learned counsel for the appellant submits that the appellant does not wish to press this application in view of the fact that the Hon'ble Supreme Court in the SLP, has passed the stay order staying the operation of the judgment dated 09.07.2009.
In view of the above, the application stands dismissed as not pressed.
(K.S. CHAUDHARI),J. (DALIP SINGH), J. /KKC/