Rajasthan High Court - Jaipur
Uco Bank And Ors vs Sunil Kumar Sharma And Anr on 12 April, 2012
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH, JAIPUR ORDER D.B. CIVIL MISC. STAY APPLICATION NO. 12277/2011 IN D.B. CIVIL SPECIAL APPEAL(WRIT) NO. 1599/2011 IN S.B. CIVIL WRIT PETITION NO. 7642/2002 UCO BANK & OTHERS VS. SUNIL KUMAR SHARMA & ANOTHER. DATE OF ORDER : 12.04.2012 HON'BLE MR. JUSTICE NARENDRA KUMAR JAIN-I HON'BLE DR. JUSTICE MRS. MEENA V. GOMBER Mr. J.M. Jain, for the appellants. Heard learned counsel for the appellants. Single Bench issued direction to consider the application of the respondent within a period of three months vide order dated 11.01.2011. A period of more than 14 months has expired since then. In these circumstances, we do not find any justified reason to pass any interim order in the facts and circumstances of the present case at this stage.
Stay application is, accordingly, dismissed. (DR. MEENA V. GOMBER),J. (NARENDRA KUMAR JAIN-I),J.
Manoj, S.NO.2(Stay).
All corrections made in the judgment/order have been incorporated in the judgment/order being emailed. MANOJ NARWANI JUNIOR PERSONAL ASSISTANT