Rajasthan High Court - Jaipur
Surbhi Mehta W/O Amit Mehta vs Iifl Home Finance Ltd on 31 August, 2022
Author: Mahendar Kumar Goyal
Bench: Mahendar Kumar Goyal
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 4568/2020
Surbhi Mehta W/o Amit Mehta
----Petitioner
Versus
IIFL Home Finance Ltd. & Anr.
----Respondents
Connected With S.B. Civil Writ Petition No. 4569/2020 Sanjay Kumar Shrotriya S/o Shri Sadashiv Shrotriya
----Petitioner Versus Iifl Home Finance Ltd.
----Respondent S.B. Civil Writ Petition No. 4570/2020 Krishan Kumar Sharma S/o Late Shri B. R. Sharma
----Petitioner Versus Iifl Home Finance Ltd.
----Respondent S.B. Civil Writ Petition No. 4572/2020 Krishan Murari Goyal S/o Buddharam Goyal
----Petitioner Versus Iifl Home Finance Ltd
----Respondent For Petitioner(s) : Mr. Yuvraj Samant Ms. Neha Amola For Respondent(s) : Mr. Akshat Kulshrestha HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Order 31/08/2022 Learned counsel for the petitioners prays for time to satisfy this Court as to maintainability of the writ petition filed against the order passed by the Debt Recovery Tribunal, Jaipur.
(Downloaded on 01/09/2022 at 12:00:45 AM)(2 of 2) [CW-4568/2020] List these matters tomorrow i.e. on 01.09.2022 as prayed.
(MAHENDAR KUMAR GOYAL),J Manish/33-36 (Downloaded on 01/09/2022 at 12:00:45 AM) Powered by TCPDF (www.tcpdf.org)