Rajasthan High Court - Jaipur
Sunrise Naturopathy And Health Resort ... vs State Of Rajasthan on 8 November, 2021
Author: Inderjeet Singh
Bench: Inderjeet Singh
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 4579/2021
1. Sunrise Naturopathy And Health Resort Pvt. Ltd., Having Its
Registered Office At P.o.kaligahati (Sir) Panchayat Bilochi,
Tehsil Amer, District Jaipur Through Its Director
Dr.v.k.agarwal.
2. Dr.vishnu Kumar Agarwal S/o Shri Tejinder Kumar Agarwal,
At Plot No.2, Scheme No.8, Extension Alwar-301001
(Rajasthan).
3. Smt. Manju Agarwal W/o Dr. Vishnu Kumar Agarwal, At Plot
No.2, Scheme No.8, Extension Alwar-301001 (Rajasthan).
4. Pragmatic Securities Ltd., Having Its Registered Office At
P.o.kalighati (Sir) Panchayat Bilochi, Tehsil Amer, District
Jaipur Through Its Director Dr.v.k.agarwal.
5. Alwar Institute Of Advance Industrial Training And Testing
Pvt. Ltd., Having Its Registered Office At 677 And 678,
North Extension, Mia, Alwar-301001 Through Its Director
Dr.v.k.agarwal.
----Petitioners
Versus
1. State Of Rajasthan, Through District Collector, Collectorate,
Jaipur.
2. Reserve Bank Of India, Through Its Regional Director,
Rambagh Circle, Tonkroad, Jaipur - 302 004.
3. Dhani Loans And Services Limited, (Earlier Known A
Indiabulls Consumer Finance Limited) Through Its Branch
Head 8Th Floor, Ashok Marg, C-Scheme, Jaipur-302001 And
Also Through Its Managing Director, Registered Office At M-
62 And 63, First Floor, Connaught Place, New Delhi-110001.
----Respondents
For Petitioner(s) : Mr. Dauid Mehla on behalf of Mr. Sandeep Singh Shekhawat For Respondent(s) : Mr. Umang Gupta Ms. Aditi Khandelwal Mr. Peeyush Agarwal (Downloaded on 12/11/2021 at 09:12:14 PM) (2 of 2) [CW-4579/2021] HON'BLE MR. JUSTICE INDERJEET SINGH Order 08/11/2021 Counsel for the petitioner wants to withdraw the present writ petition, as the same has become infructuous in view of Memorandum of Understanding (MoU) entered into between the parties.
In that view of the matter, the present writ petition stands dismissed, as having become infrcutous.
(INDERJEET SINGH),J Upendra Pratap Singh /91 (Downloaded on 12/11/2021 at 09:12:14 PM) Powered by TCPDF (www.tcpdf.org)