Meenakshi Gawri D/O Late Shri ... vs Rajasthan Financial Corporation
2021 Latest Caselaw 3396 Raj/2

                                                             (1 of 1)                                    [CW-8206/2021]


                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 8206/2021

                                    Meenakshi Gawri D/o Late Shri Jagat Mohan Berry W/o Shri
                                    Vipan Gawri & Ors.
                                                                                                       ----Petitioners
                                                                        Versus
                                    Rajasthan Financial Corporation & Anr.
                                                                                                     ----Respondents

For Petitioner(s) : Dr. Prakash Chandra Jain For Respondent(s) :

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Order

03/08/2021

Learned counsel for the petitioners submits that the issue

regarding demand stood settle by the Supreme Court in Civil

Appeal No.14075/2015 vide its judgment dated 13.02.2020 and

the Civil Appeal RFC has been dismissed. However, after the

dismissal, afresh notice have been issued to the Guarantors of the

loan.

Issue notice of the writ petition as well as stay application,

returnable within six weeks..

In the meanwhile, the effect and operation of the legal notice

under Section 30 of the State Financial Corporation Act, 1951

dated 19.07.2021 shall remain stayed, till further orders.

(SANJEEV PRAKASH SHARMA),J

T.N./Arun/52

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