Wednesday, 13, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

M/S Mamta Enterprises vs United Bank Of India
2023 Latest Caselaw 3504 Raj/2

Citation : 2023 Latest Caselaw 3504 Raj/2
Judgement Date : 14 August, 2023

Rajasthan High Court
M/S Mamta Enterprises vs United Bank Of India on 14 August, 2023
Bench: Ganesh Ram Meena
                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                      BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 3712/2019

                                   M/s Mamta Enterprises, 231-C, Seth Bhamashah, Krishi Mandi,
                                   Anantapura, Kota (Raj.) Proprietor Snehlata Jain Through Its Au-
                                   thorized Person Shri Rohit Jain S/o Shri Shivkumar Jain, Aged
                                   About 31 Years, By Caste Jain, Resident Of 117-B, Kothari,
                                   Goverdhan Chouraha, District- Kota (Raj.)
                                                                                                          ----Petitioner
                                                                          Versus
                                   1.         United Bank Of India, Head Office-11, Hemanta Basu,
                                              Sarani, Kolkata- 700001 Through Its Chief Manager.
                                   2.         United Bank Of India, Branch Office At 1-B-11, Sheela
                                              Choudhary Road Talwandi Sfs, Kota (Rajasthan) Through
                                              Its Branch Manager.
                                                                                                       ----Respondents

For Petitioner(s) : Mr. Mukesh Sharma For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

14/08/2023

Counsel for the petitioner submits that the present writ

petition has become infructuous.

In view of the statements made by counsel for the petitioner,

the present writ petition is dismissed as having become

infructuous.

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

Seema/22

Powered by TCPDF (www.tcpdf.org)

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter