Rajasthan High Court - Jodhpur
Ashok Kumar Kothari & Ors vs Raj. Financial Corp. & Ors on 3 November, 2008
Author: Gopal Krishan Vyas
Bench: Gopal Krishan Vyas
1
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
O R D E R
S.B. CIVIL WRIT PETITION NO.7346/2008 (Ashok Kumar & Ors. Vs. R.F.C. & Ors.) Date of order : 3.11.2008 P R E S E N T HON'BLE MR. JUSTICE GOPAL KRISHAN VYAS Mr. Shreedhar Purohit, for the petitioners.
Heard learned counsel for the petitioners. During the pendency of this writ petition, an affidavit has been filed by the petitioners in which it is pointed out that a review appeal has been filed by the petitioner before the Managing Director, Rajasthan Financial Corporation, Udhyog Bhawan Jaipur, which is under consideration.
In this view of the matter, the respondent No.1 is directed to decide the said review appeal filed by the petitioners in accordance with law within a period of fifteen days from the date of receipt of certified copy of this order.
With the aforesaid observation/direction, the writ petition is disposed of.
(GOPAL KRISHAN VYAS), J.
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