Rajasthan High Court - Jodhpur
Vikash Sharma vs Au Small Finance Bank Limited ... on 6 March, 2025
Author: Vinit Kumar Mathur
Bench: Vinit Kumar Mathur
[2025:RJ-JD:12706] (1 of 1) [CW-3095/2025]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR.
S.B. Civil Writ Petition No. 3095/2025
1. Vikash Sharma S/o Prem Singh Sharma, Aged About 36 Years,
R/o Ward No. 1, Near Bus Stand, Peepara, Bikaner.
2. Suman Devi W/o Late Prem Singh Sharma, Aged About 54
Years, R/o Ward No. 1, Near Bus Stand, Peepara, Bikaner.
----Petitioners
Versus
1. Au Small Finance Bank Limited, (Erstwhile Au Finance (India)
Limited) Having Its Office At 19A, Dhuleshwar Garden, Ajmer
Road, Jaipur-302001
2. Care Health Insurance Limited (Erstwhile Religare Health
Insurance Co. Ltd.), Through Branch Manager, Fifth Floor, 19
Chawla House, Nehru Palace, New Delhi.
----Respondents
For Petitioner(s) : Mr. Devendra Singh Rathore.
For Respondent(s) : Mr. Vijay Purohit.
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order 06/03/2025 Learned counsel for the petitioners submits that he may be permitted to withdraw the present writ petition with liberty to the petitioners to file a representation before the respondent bank and the respondent bank may be directed to sympathetically consider the same.
Accordingly, the present writ petition is dismissed as withdrawn with liberty as aforesaid.
However, on the request made by learned counsel for the petitioners, the respondent Bank is directed to sympathetically consider and decide the representation to be filed by the petitioners.
(VINIT KUMAR MATHUR),J 74-AnilSingh/-
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