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Punjab National Bank vs M/S Arvind Textile Corporation
2023 Latest Caselaw 3522 Raj

Citation : 2023 Latest Caselaw 3522 Raj
Judgement Date : 24 April, 2023

Rajasthan High Court - Jodhpur
Punjab National Bank vs M/S Arvind Textile Corporation on 24 April, 2023
Bench: Pushpendra Singh Bhati
                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                 S.B. Civil Writ Petition No. 4974/2023

                                   Punjab National Bank, Having Its Head Office At Plot No. 4,
                                   Sector 10, Dwarka, New Delhi, Branch Office At Gaur Ka Chowk,
                                   Balotra, District Barmer.
                                                                                                     ----Petitioner
                                                                      Versus
                                   M/s Arvind Textile Corporation, Nayapura, Balotra. Present
                                   Address At Second Railway Crossing, Aangadiya Gali, Near Panna
                                   Textile, Balotra, District Barmer Through Its Proprietor Kamlesh
                                   Kumar S/o Sh. Babulal Mehta Jain R/o Balotra, District Barmer.
                                                                                                   ----Respondent


                                   For Petitioner(s)        :     Mr. Deepak Vyas



                                        HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                                       Order

                                   24/04/2023

                                        Issue notice to the respondent, returnable within four weeks.

                                        In the meanwhile, effect and operation of the impugned

                                   judgment and award dated 23.11.2022 (Annexure 3) passed by

                                   learned Permanent Lok Adalat, Balotra, District Barmer in PLA

                                   Case No.66/19 shall remain stayed.



                                                                (DR.PUSHPENDRA SINGH BHATI), J.

82-Zeeshan

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