Chattisgarh High Court
Saunria Agrawal And Anr vs Bank Of Baroda And Ors. 16 Crmp/161/2016 ... on 2 May, 2019
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
WPC No. 681 of 2014
1. Saunria Agrawal, S/o Shri Radhe Shyam Agrawal Aged About 42 Years R/o 11, Shala Marg,
Choubey Colony, Raipur, Distt Raipur, Chhattisgarh
2. Ganesh Agrawal, S/o Shri Radhe Shyam Agrawal, Aged about 37 years, Resident of 11,
Shala Marg, Choubey Colony, Raipur (C.G.)
---- Petitioners
Versus
1. Bank Of Baroda, Through Authorised Officer, Vivekanand Nagar Branch, B-1, Shailendra
Nagar, Vivekanand Nagar, Raipur, Chhattisgarh
2. Mr. Jitendra Kumar Singh S/o Shri Suresh Pratap Singh Aged About 42 Years (Partner Of M/s
Shubham Traders And Also Alleged Proprietor Of M/s Shubham Traders), R/o Navjeevan
Society, Panchpedi Naka, Raipur, R/o Flat No. 307, CASCADE Apartment, Near Amrapali
Society, Pachpedi Naka, Raipur, CG
3. Debt Recovery Appellate Tribunal, Ministry Of Finance, J.L.Nehru Road, Tagore Town,
Allahabad, UP
4. Ravirath Tripathi S/o Shri R.P. Tripathi, House No. 290, Sunder Nagar, Raipur, CG
---- Respondents
02/05/2019 Shri Vedant Bhelonde, counsel appears on behalf of shri P.R. Patankar, counsel for the petitioners.
Learned counsel for the petitioners would submit that with the efflux of time the writ petition has rendered infructous.
In view of the above, the writ petition is dismissed as having become infructuous.
Sd/-
ashu Goutam Bhaduri
Judge