Rajasthan High Court - Jodhpur
Smt.Neeru Devi vs Union Of India And Ors on 13 November, 2018
Author: Sandeep Mehta
Bench: Sandeep Mehta
HIGH COURT OF JUDICATURE FOR RAJASTHAN
JODHPUR
S.B. Civil Writ No. 677/2004
Smt.Neeru Devi
----Petitioner
Versus
Union Of India And Ors
----Respondent
For Petitioner(s) : Mr.J.L. Purohit, Senior Advocate with
Mr. N.R. Budania
For Respondent(s) : Mr. Jagdish Vyas
HON'BLE MR. JUSTICE SANDEEP MEHTA
Judgment / Order 13/11/2018 Learned Counsel Shri Vyas representing the respondent Bank makes a statement at bar that the questioned loan account has been liquidated in the year 2005 and thus, the grievance raised by the petitioner does not survive.
Learned Senior Counsel Shri Purohit states that despite repeated efforts, he has not been able to establish contact with his client.
In view of the submission made by Shri Vyas that the disputed loan account has been liquidated, nothing survives for consideration of this Court in this writ petition which is dismissed as having become infructuous by subsequent events.
(SANDEEP MEHTA),J Sudhir Asopa/14 Powered by TCPDF (www.tcpdf.org)