M/S Anondita Healtheare vs Faiz Mohammad S/O Abdul Rahim
2022 Latest Caselaw 6904 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 14931/2021

1.     M/s Anondita Healtheare, Through Its Proprietor Sh
       Anupam Ghosh S/o Shri S. K. Ghosh, R/o A-33-A, Sector-
       8, Noida, District Gautambudhnagar (U.p.)
2.     Sh Anupam Ghosh S/o Shri S.k. Ghosh, Proprietor M/s
       Anondita Healthcare, R/o A-33-A, Sector-8, Noida, District
       Gautambudh Nagar (U.p.)
                                              ----Petitioners/Decree Holder
                                   Versus
1.     Faiz Mohammad S/o Abdul Rahim, R/o Village And Police
       Station Bhawan, District Muzaffarnagar, U.p.
2.     Mohammad Imran S/o Abdul Rahim, R/o Village And
       Police Station Bhawan, District Muzaffarnagar, U.p.]
                                          Respondents/Judgment Debtors

3. M/s Swear Healthcare, Through Its Direcotr Sanjeev Gaur S/o Ramjilal, R/o F-374, Riico Growth Centre (Extension) Dholpur Rajasthan 328001

4. Sanjeev Gaur S/o Shri Ramjilal, Director Swear Health Care Private Limited, R/o F-374, Riico Growth Centre Extension, Dholpur ( Rajasthan) Respondents/Applicant/Judgment Debtors

5. Harish Gupta ( Harsh) S/o Unknown, R/o House No. 24, West Arjun Nagar, Agra (U.p.)

6. Ashutosh Tiwari S/o Rajnarain Tiwari, R/o House No. 24, West Arjun Nagar, Agra (U.p.)

7. Manish Pachauri S/o Unknown, R/o House No. 24, West Arjun Nagar, Agra (U.p.)

----Respondents/Judgment Debtors

For Petitioner(s) : Mr. Rajendra Prasad, Sr. Adv. with Mr. Samit Bishnoi Mr. Ashish Sharma For Respondent(s) : Mr. Madhav Mitra, Sr. Adv. with Mr. Himanshu Singh Chouhan

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

(2 of 2) [CW-14931/2021]

31/10/2022

Learned Senior Counsel for the petitioners does not press

this writ petition at this stage. However, he prays that a liberty

may be granted to them to raise all plausible defenses available

under the law at the appropriate stage if the need so arises.

Learned Senior Counsel for the respondents No.3, 4 & 6 has

no objection to the aforesaid prayer.

In view thereof, this writ petition is dismissed as not pressed.

It goes without saying that the petitioners are always at liberty to

raise all plausible defenses available under the law at the

appropriate stage if the exigency so warrants.

(MAHENDAR KUMAR GOYAL),J

Manish/s-154

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