Laxman Daga vs State Bank Of India
2022 Latest Caselaw 6419 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 16876/2021

Laxman Daga & Anr.

----Petitioner Versus State Bank Of India & Ors.

----Respondent

For Petitioner(s) : Mr. Punit Singhvi (through VC) For Respondent(s) : Mr. Sachin Acharya, Sr. Adv. assisted by Mr. Chayan Bothra

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

02/05/2022

Learned counsel for the petitioners has submitted that since

the petitioners are interested to settle the dispute regarding the

payment of loan with the respondent-Bank, the matter may be

listed before the ensuing National Lok Adalat.

In view of the above submission made by the counsel for the

petitioners, list this matter before the ensuing National Lok Adalat

on 14.05.2022.

If the matter is not settled in the National Lok Adalat, list the

same on 16.05.2022.

(VIJAY BISHNOI),J 11-mohit/-

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