Manisha Vaishnav D/O Shri Banwari ... vs Punjab National Bank
2022 Latest Caselaw 5758 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

                  D.B. Special Appeal Writ No. 583/2021

                                          In

                  S.B. Civil Writ Petition No. 5077/2021

   Manisha Vaishnav D/o Shri Banwari Lal Vaishnav, Aged About 21
   Years, R/o Village Water Box Ke Pass, Mirjapur Gangapur City,
   Dist. Sawai Madhopur, Rajasthan.
                                                                      ----Appellant
                                        Versus
   1.     Punjab National Bank, Through Its Chief Zonal Officer,
          Zonal    Office,       9-A,    Industrial        Area,    Near   District
          Commercial Centre Rajasthan.
   2.     Chief     Manager,        Human           Resources        Development
          Department, Zonal Office, 9-A, Industrial Area, Near
          District Commercial Centre Rajasthan.
   3.     Komal Vaishnav D/o Gopichand Vaishnav, R/o Ganvadi
          Kalan, Tehsil Gangapur City Through Chief Manager,
          Human       Resources         Development          Department,     Zonal
          Office, 9-A, Industrial Area, Near District Commercial
          Centre Rajasthan.
                                                                   ----Respondents

For Appellant(s) : Mr. Himanshu Jain, Advocate For Respondent(s) : Ms. Shruti Pareek, Advocate Mr. Amit Singh Shekhawat, Advocate

HON'BLE THE ACTING CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE ANOOP KUMAR DHAND

Judgment / Order

23/08/2022

Today when the case come up for hearing before this court,

learned counsel for the appellant would submit that there has

been subsequent development that later on, Caste Certificate of

Respondent No. 3-Komal Vaishnav has been cancelled by the

Competent Authority on 17.05.2022, therefore, he may be

(2 of 2) [SAW-583/2021]

permitted to withdraw this appeal with liberty to seek

review/recall of the order passed by learned Single Judge in view

of subsequent events.

Without commenting upon the merits of the case and in view

of subsequent development, we are inclined to grant the appellant

liberty to move application for review/recall of the order passed by

learned Single Judge on 03.05.2021 impugned in this appeal.

Accordingly, this appeal is dismissed as withdrawn with

aforesaid liberty.

It goes without saying that the period during which this

appeal remained pending before this court will have to be

excluded for the purpose of computing period of limitation for

filing review petition.

(ANOOP KUMAR DHAND),J (MANINDRA MOHAN SHRIVASTAVA),ACTING CJ

Mohita /120

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