Smt. Sushila Devi vs Dewan Housing Finance Corp. Ltd
2022 Latest Caselaw 5661 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 4666/2022

Smt. Sushila Devi W/o Late Bheru Singh, Aged About 62 Years, Ward No.29, Near Viral Balaji Mandir, Ramnagar, Samdari Road, Balotra, Tehsil Pachpadra, District Barmer. Through Her Power Of Attorney Holder Sanjay Chouhan S/o Late Bheru Singh, Aged About 44 Years, Resident Of Ward No.29, Near Viral Balaji Mandir, Ramnagar, Samdari Road, Balotra, Tehsil Pachpadra, District Barmer.

----Petitioner Versus

1. Dewan Housing Finance Corp. Ltd., (Now Known As Piramal Capital And Housing Finance Limited), Registered Office - Warden House, 2Nd Floor, Sir P.m. Road, Fort Mumbai-400001. Maharashtra.

2. Regional Manager, Dewan Housing Finance Corporation Limited (Now Known As Piramal Capital And Housing Finance Limited), 302/5, Jaipur Tower, 3Rd Floor, Opposite Air M.i. Road City Jaipur-302001.

3. Manager, Dewan Housing Finance Corporation Limited (Now Known As Piramal Capital And Housing Finance Limited), State Bank Of India Building, Khed Road, Balotra, District Barmer.

4. Dhfl Pramerica Life Insurance Company Limited, Registered Office 4Th Floor, Building No.-9, Tower-B, Cyber City, Dlf Phase Iii, Gurgaon (Haryana). Through Its Authorized Signatory.

----Respondents

For Petitioner(s) : Mr. CR Choudhary Mr. Mahipal Singh For Respondent(s) : Mr. Vijay Purohit

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

19/04/2022

(2 of 2) [CW-4666/2022]

After attempting to argue the matter on merits for quite

some time, learned counsel for the petitioner has submitted that

he does not want to press this writ petition, however, seeks liberty

for the petitioner to move a representation before the respondent

Nos.1 to 3 for one time settlement of the loan account in question.

Accordingly, this writ petition is dismissed as not pressed

with the liberty sought for.

If any such representation is filed by the petitioner for one

time settlement of the loan account in question, it is expected that

the respondent Nos.1 to 3 shall consider and decide the same

strictly in accordance with law expeditiously.

Stay petition is also disposed of.

(VIJAY BISHNOI),J 146-mohit/-

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