Dharmendra Kumar Paliwal vs The Bank Of Baroda
2021 Latest Caselaw 10293 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 15747/2018

Dharmendra Kumar Paliwal S/o Shri Vikram Kumar Paliwal, Aged About 46 Years, By Caste Brahman, Resident Of 12/g, New Keshav Nagar, Udaipur (Rajasthan).

----Petitioner Versus

1. The Bank Of Baroda, Through Its Authorised Officer, Branch Pratap Nagar, Air Port Road, Padmini Marg, Sundarwas, Pratap Nagar, District Udaipur 313001.

2. The District Collector, Udaipur.

3. M/s Manya Surgical, 3, Gokul Apartment, Shakti Nagar, District Udaipur, Through Its Partners- (A) Smt. Hemlata Sahu W/o Shri Bharat Sahu, 3, Gokul Apartment, Shakti Nagar, District Udaipur. (B) Shri Narendra Kumar Paliwal S/o Shri Kanti Chand Paliwal, 14, Hospital Road, Madhuban, Girwa, District Udaipur.

4. Shri Kanti Chand Paliwal, 14, Hospital Road, Madhuban, Girwa, District Udaipur.

5. The Superintendent Of Police, Udaipur.

----Respondents

For Petitioner(s) : Mr. Manoj Bhandari For Respondent(s) : Mr. Dhanesh Sarashwat

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order 07/07/2021

Learned counsel for the petitioner has submitted that in view

of the subsequent event whereby, compromise has been arrived at

between the parties, this writ petition has rendered infructuous.

(2 of 2) [CW-15747/2018]

Accordingly, this writ petition is dismissed as having become

infructuous.

The application is also disposed of accordingly.

(VIJAY BISHNOI),J

57-Arun/ Mohit/-

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