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Kapil Kumar vs Baroda Rajasthan Kshetriya ...
2022 Latest Caselaw 1088 Raj

Citation : 2022 Latest Caselaw 1088 Raj
Judgement Date : 21 January, 2022

Rajasthan High Court - Jodhpur
Kapil Kumar vs Baroda Rajasthan Kshetriya ... on 21 January, 2022
Bench: Vijay Bishnoi, Arun Bhansali

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Civil Misc. Appeal No. 315/2021

1. Kapil Kumar S/o Vinod Kumar Prajapat, Aged About 28 Years, Ward No. 15 Om Colony, Churu

2. Nitesh Kumar Soni S/o Suresh Kumar Soni, Aged About 30 Years, Near Bahar Mahadev Temple, Churu

3. Subhash Prajapat S/o Mohan Lal Prajapat, Aged About 35 Years, Vpo Dabla, Tehsil And Dis. Churu

----Appellants Versus Baroda Rajasthan Kshetriya Gramin Bank, Riico Branch, Churu

----Respondent

For Appellant(s) : Mr. Ambalal Bhati (through VC) For Respondent(s) : Mr. Anil Bhandari, (through VC)

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE ARUN BHANSALI

Judgment / Order

21/01/2022

Last opportunity is granted to remove the defects, pointed

out by the registry.

List on 04.02.2022.

It is made clear that if the defects are not removed by the

stipulated date, this appeal shall stand automatically dismissed

without reference to the Bench.

(ARUN BHANSALI),J (VIJAY BISHNOI),J 16-mohit/-

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