Mohammed Zaki Shekh vs Gruh Financial Limited
2022 Latest Caselaw 5739 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 270/2022

1. Mohammed Zaki Shekh S/o Mr. Mohd. Safi, Aged About 50 Years, R/o Plot No. 108-A, Khasra No. 5/6, Gram Basni Chouhan, Near Jhalamand Circle, Prithvi Raj Nagar, Pali Road Jodhpur.

2. Mrs. Shahida Seikh W/o Mr. Mohd. Zaki, Aged About 45 Years, R/o Plot No. 108-A, Khasra No. 5/6, Gram Basni Chouhan, Near Jhalamand Circle, Prithvi Raj Nagar, Pali Road Jodhpur.

3. Mohammed Naqui S/o Mr. Mohd. Safi, Aged About 52 Years, R/o 164, Behind Ipb Petrol Pump, Chopasani Road, Jodhpur.

4. Mohd. Shafi And Sons, A Partnership Firm Through Its Partners- Mohd. Zaki And Mohd. Naqui, Situated At Ishaqia Hostel Cheerghar, Chopasani Housing Board, Jodhpur.

5. Mohd. Zaki And Company, A Partership Firm Through Its Partners Mr. Mohd. Zaki And Ms. Shahida Seikh, Situated At Ashfakiya Building Cheerghar, Chopasani Housing Board, Jodhpur.

6. Yardan Estate Developers Private Limited, Through Its Director Mohd. Zaki And Ms. Shahida Seikh, Situated At E-66, Kalpatru Shopping Centre, Shastri Nagar, Jodhpur.

----Appellants Versus

1. Gruh Financial Limited, A Subsidiary Of Hdfc Ltd., Having Its Registered Office At Gruh Netaji Marg, Near Mithakhali Six Road, Ellisbridge, Ahmedabad-380006 Through Its Managing Director And Ceo.

2. Gruh Financial Limited, Branch Office Situated At Ist Floor, Shree Pratap Toward Axis Bank, Near Jaljog Circle, Jodhpur Branch 342001 Through Its Authorized Officer.

3. Authorized Officer, Gruh Financial Limited, Ist Floor, Shree Pratap Towar Axis Bank, Near Jaljog Circle, Jodhpur Branch- 342001.

4. Shri Rajendra Bajari S/o Shri Ramratan Ji Bajari, B/c Agarwal, R/o 152, Prathviraj Nagar, Near Jhalamand Circle, Jodhpur.

(2 of 2) [SAW-270/2022]

5. Shri Ashish Bajari S/o Shri Ramratan Ji Bajari, Aged About 37 Years, B/c Agarwal, R/o Plot No. 108, Prathviraj Nagar, Near Jhalamand Circle, Jodhpur.

                                                                                                   ----Respondents


                                   For Appellant(s)         :     Mr. Milap Chopra for Mr. Sunil Joshi
                                   For Respondent(s)        :

HON'BLE ACTING CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Judgment

20/04/2022

Learned counsel for the appellant seeks permission to

withdraw the present appeal.

Permission is granted.

The present appeal is, therefore, dismissed as withdrawn.

(MADAN GOPAL VYAS),J (MANINDRA MOHAN SHRIVASTAVA),ACJ

30-nidhi/neha

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