Kavita Parihar vs Cholamandalam Investment And ...
2022 Latest Caselaw 6158 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 5050/2022

Kavita Parihar

----Petitioner Versus Cholamandalam Investment And Finance Company Ltd.

----Respondent

For Petitioner(s) : Mr. B.S. Sandhu Mr. Arjun Bhattar Mr. Arpit Mehta For Respondent(s) : Mr. Sanjay Gupta

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

26/04/2022

Learned counsel for the petitioner undertakes that the

petitioner will deposit amount of Rs.30,00,000/- in two

installments of Rs.15,00,000/- each with the respondent- Bank by

30.04.2022 and 15.05.2022.

List the matter on 16.05.2022.

(VIJAY BISHNOI),J 52-mohit/-

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