Bank Of Baroda vs Tej Kumar Kumawat And Ors ...
2023 Latest Caselaw 3302 Raj/2

                                   [2023:RJ-JP:17146]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 9406/2017

                                          Bank Of Baroda, Branch- Mantown (Sawaimadhopur),
                                          through Chief Manager & Power of Attorney Holder Shiv
                                          Shanker Mangal
                                                                                                         ----Petitioner
                                                                         Versus
                                       1. Tej Kumar Kumawat , S/or Shri Narayan Kumawat, R/o
                                          Khasa Kothi, I.T.O. Office K pas, Sawai Madhopur.
                                       2. Suresh Kumar Kumawat, S/o Shri Bhanwarlal Ji, R/o Tonk
                                          Bus Stand K Samne, Sawai Madhopur.
                                       3. Rajeev Kumawat, S/o Shri Tej Kumar Kumawat, R/o Khasa
                                          Kothi k pas, Sawai Madhopur (Raj.)
                                                                                                      ----Respondents

For Petitioner(s) : None present For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

08/08/2023

No one has put in appearance on behalf of the petitioner-

Bank in the second round also.

Therefore, the present writ petition is dismissed for non-

prosecution.

Since the main petition has been dismissed, the stay

application and all other pending application/s, if any, also stands

dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /9

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