Rajasthan High Court - Jaipur
Precious Enterprises Pvt Ltd Ors vs Union Bank Of India And Ors on 29 October, 2013
Author: Mohammad Rafiq
Bench: Mohammad Rafiq
S.B. Civil Writ Petition No.2172/2011 S.B. Civil Writ Petition No.2173/2011 Date of Order ::: 29.10.2013 Hon'ble Mr. Justice Mohammad Rafiq, J. Shri Alankar Khanna, counsel for petitioner Ms. Sukriti Kasliwal for Shri S. Kasliwal, counsel for respondents #### By the Court:-
Learned counsel for respondent has submitted that the undertaking given by the respondent on 17.02.2011 was discontinued in both the matters on 21.10.2013 but due to over sight this statement was recorded only in Writ Petition No.2173/2011 and not in Writ Petition No.2172/2011. The statement of the learned counsel for the respondent with regard to withdrawal of the undertaking given on 17.02.2011 stands discontinued in Writ Petition No.2172/2011 also. List on 28.11.2013.
(Mohammad Rafiq) J.
//Jaiman//223-224 All corrections made in the judgment/order have been incorporated in the judgment/order being emailed. Giriraj Prasad Jaiman PS-cum-JW