The Jodhpur Central Co-Operative ... vs Shamim Sidhiki
2022 Latest Caselaw 8918 Raj

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                         S.B. Criminal Appeal No. 447/2022

                                   The Jodhpur Central Co-Operative Bank Ltd., Nai Sadak Branch,
                                   Jodhpur Through Its Manager Sh. Yashpal Aarya S/o Sh. Shankar
                                   Lal Arya (Wrongly Mentioned In Judgment As Sh. N.k.vyas),
                                   Aged 44 Years, Nai Sarak Branch, Jodhpur.
                                                                                     ----Appellant
                                                               Versus
                                   1.     Shamim Sidhiki W/o Sh. Iliyas Ahmad, President, Rehmat
                                          Swayam Sahayata Samooh, 151-A, Kabir Nagar,
                                          Soorsagar Road, Jodhpur (Raj.).
                                   2.     Shahnaz W/o Sh. Abdul Matin, Treasurer, Rehmat
                                          Swayam Sahayata Samooh, Kabir Nagar, Soorsagar Road,
                                          Jodhpur (Raj.).
                                   3.     Farjana Bano W/o Sh. Mushir Ahmad, Secretary, Rehmat
                                          Swayam Sahayata Samooh, Kabir Nagar, Soorsagar Road,
                                          Jodhpur (Raj.).
                                                                                                        ----Respondents


                                   For Appellant(s)              :     Mr. Santosh Choudhary
                                   For Respondent(s)             :     Mr. Devdutt Kalla



                                         HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                                            Order

                                   07/07/2022
                                         Counsel for the respondent submits that all the accused

                                   respondents are appearing today.

                                         It is directed that all the accused persons shall mark their

                                   attendance before Registrar (Judicial) of this Hon'ble Court during

                                   the course of day.

                                         Appropriate bail-bonds shall be executed by them.


                                                                     (DR.PUSHPENDRA SINGH BHATI), J.

90-nirmala/Sanjay-

Powered by TCPDF (www.tcpdf.org)