M/S Ishika Fashions vs Punjab National Bank ...
2023 Latest Caselaw 3635 Raj/2

                                   [2023:RJ-JP:18104]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 14545/2019

                                   1.       M/s Ishika Fashions, 18 Yadav Nagar Jamunapuri Colony,
                                            Murlipura Scheme Jaipur Through Its Proprietor Sahi Ram
                                            Yadav.
                                   2.       Sahi Ram Yadav S/o Shri Diga Ram, R/o 18 Yadav Nagar
                                            Jamunapuri Colony, Murlipura Scheme Jaipur Through Its
                                            Proprietor Sahi Ram Yadav.
                                                                                                              ----Petitioners
                                                                             Versus
                                   1.       Punjab National Bank, Having Its Head Office 5Th Floor
                                            West Wing Plot Number 4 Sector 10 Dwarka New Delhi
                                            Through Its Chief Manager
                                   2.       Punjab National Bank, Branch Office At Dher Ka Balaji
                                            Jaipur District Jaipur Through Branch Manager
                                   3.       Authorized Officer, Punjab National Bank, Dher Ka Balaji
                                            Jaipur
                                   4.       District Collector, Jaipur

                                                                                                            ----Respondents

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

HON'BLE MR. JUSTICE GANESH RAM MEENA Judgment / Order

17/08/2023

No one has put in appearance on behalf of the petitioners in

the second round also.

Therefore, the present writ petition is dismissed for non-

prosecution.

Since the main petition has been dismissed for non-

prosecution, the stay application and all other pending

application/s, if any, also stands dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /54

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