Smt. Khushboo vs Rajasthan Financial Corporation
2021 Latest Caselaw 13180 Raj

(1 of 1) [CW-11673/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 11673/2021

Smt. Khushboo W/o Shri Vinod Khatri, Aged About 36 Years, By Caste Khatri, R/o 85, Khatri Pada, Ward No. 20, Jaisalmer, District Jaisalmer.

----Petitioner Versus

1. Rajasthan Financial Corporation, Headquarter Udhyog Bhawan, Tilak Marg, Jaipur.

2. Deputy Manager, Rajasthan Financial Corporation, Udhyog Bhawan, Jodhpur.

----Respondents

For Petitioner(s) : Mr. LD Khatri.

For Respondent(s) :

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

27/08/2021

Heard.

Issue notice to the respondents. Rule is made returnable

within four weeks.

In the meanwhile, if the petitioner deposits a sum of

Rs.13,00,000/- with the respondent-RFC within a period of one

month from today, then the effect and operation of the notice

dated 03.08.2021 (Annx-5) issued by the respondents shall

remain stayed till next date of hearing.

(MANOJ KUMAR GARG),J

84-MS - Nidhi/-

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