Sakshi Mehta vs Kotak Mahindra Bank
2021 Latest Caselaw 12130 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 9581/2021 Sakshi Mehta D/o Shri Sunil Mehta, Aged About 23 Years, R/o E- 85, Shastri Nagar, Jodhpur, Rajasthan.

----Petitioner Versus

1. Kotak Mahindra Bank, Having Its Registered Office At 38-

A, Nariman Bhawan, 227, Nariman Point, Mumbai Through Its Senior Vice President, Kotak Mahindra Bank Ltd. D-10 Nos 1 And 2, Iind Floor, Local Shooping Complex, New Delhi 110057.

2. M/s Rivona Industies Ltd., Through Its Director, Having Its Registered Office And H.o. At 28, Maniyar Bhuvan, 3Rd Panjrapole Lane, C.p. Tank, Mumbai 400004.

3. Yogendra Kumar Agarwal S/o Shri Jagdish Prasad Agarwal, R/o B-16, Yamuna Darshan Bangur Nagar, Goregaon (West), Mumbai 400090 And 201, 2Nd Floor, Nandalaya, Evershine Nagar, Malad (West), Mumbai 400064.

4. Manju Agarwal W/o Yogendra Kumar Agarwal, R/o B-16, Yamuna Darshan Bangur Nagar, Goregaon (West), Mumbai 400090 And 201, 2Nd Floor, Nandalaya, Evershine Nagar, Malad (West), Mumbai 400064.

5. Rajendra Prashad Gupta, R/o Baba Mandir, Chhawani Choraha, Shivganj, District Sirohi (Rajasthan) And B-16, Jamuna Darshan Bangur Nagar, Goregaon (West), Mumbai 400090.

6. Recovery Officer, (Office Of Recovery), Debt Recovery Tribunal, Jaipur.

                                                                   ----Respondents


For Petitioner(s)         :     Mr. Anirudh Purohit
For Respondent(s)         :

HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order

03/08/2021

(2 of 2) [CW-9581/2021]

Issue notice. Issue notice of stay petition as well, returnable

within four weeks.

In the meanwhile and till further orders, status quo with

respect to the auction of property in question shall be maintained.

(VIJAY BISHNOI),J

Surabhii/41-

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