Rajasthan High Court - Jodhpur
Bharat Singh vs State & Ors on 26 August, 2017
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc(Pet.) No. 1084 / 2013
Bharat Singh S/o Mohan Singh Rajput, resident of Taledi, P.S.
Chanderiya District Chittorgarh.
----Petitioner
Versus
1. State of Rajasthan.
2. M/s A.U. Financier (India) Pvt. Ltd. Channel Business Partner,
HDFC Bank Ltd. 19A, Dhuleshwar Garden, Ajmer Road, C-Scheme
Jaipur.
3. Bijender Singh S/o Pratap Singh, Collection Representative C/o
M/s A.U. Financer (India) Pvt. Ltd. Channel Business Partner,
HDFC Bank Ltd. 19A, Dhuleshwar Garden, Ajmer Road, C-Scheme
Jaipur.
4. HDFC Bank Ltd. Through Manager HDFC Bank Ltd., D-54 Siddhi
Vinayak, Ashok Marg, C-Scheme Jaipur.
5. K.S. Motors through Manger, KS Motors, Chittorgarh.
----Respondents
_____________________________________________________
For Petitioner(s) :Mr. Ramesh Purohit
For Respondent(s) :Mr. MS Panwar, PP
_____________________________________________________
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 26/08/2017 Counsel for the petitioner states that this misc. petition has become infructuous.
Consequently, this misc. petition is dismissed as having become infructuous.
(DR. PUSHPENDRA SINGH BHATI)J. sudheer