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Vikas Bhatia S/O Sh. Surender ... vs Indusind Bank Limited
2022 Latest Caselaw 4926 Raj/2

Citation : 2022 Latest Caselaw 4926 Raj/2
Judgement Date : 19 July, 2022

Rajasthan High Court
Vikas Bhatia S/O Sh. Surender ... vs Indusind Bank Limited on 19 July, 2022
Bench: Mahendar Kumar Goyal
                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                   S.B. Civil Writ Petition No. 12148/2021

                                   1.       Vikas Bhatia S/o Sh. Surender Bhatia, Bhatia House Main
                                            Road, Kunhari, Kota Pin 324008
                                   2.       Deepak Kewat S/o Ram Prasad Kewat, R/o H.no. 82,
                                            Nanta Road, Subhash Nagar, Kunhadi, Kota (Rajasthan)
                                            Pin 324008
                                                                              ----Petitioners/Judgment Debtor
                                                                        Versus
                                   Indusind Bank Limited, Registered Office At New Number 34, Old
                                   No. 115,116 G.n. Chetty Road, T Nagar, Chennai 600017. Also At
                                   Indusind Bank Limited Through Branch Manager District Office At
                                   Plot Number 7, Rawatbhata Road, Near Aerodrome Circle, Kota
                                   (Raj.)
                                                                                 ----Respondent/Decree Holder

For Petitioner(s) : Mr. Abhishek Bhardwaj For Respondent(s) : Mr. Pankaj Gupta

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Order

19/07/2022

Learned counsel for the petitioners wants to withdraw this

writ petition with liberty to file a fresh writ petition in view of

subsequent development.

The writ petition is dismissed accordingly with liberty as

aforesaid.

Office is directed to return the certified copy of the order

impugned dated 30.07.2019 to the learned counsel for the

petitioners keeping a photocopy of the same on record.

(MAHENDAR KUMAR GOYAL),J

PRAGATI/s-360

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