Urmila Patria W/O Late Shri ... vs M/S Cholamandalam Investment And ...
2023 Latest Caselaw 3810 Raj/2

                                             HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                         BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 21808/2019

                                   Urmila Patria W/o Late Shri Rajendra Patriya, Aged About 66
                                   Years, By Caste Brahman, Resident Of Plot No. 53, Kundan
                                   Nagar, Sanganer, District Jaipur (Raj.)
                                                                                                      ----Petitioner
                                                                      Versus
                                   1.        M/s Cholamandalam Investment And Finance Company
                                             Limited (Cholamandalm Dbs Finance Limited), O-10-A,
                                             Sankhala Arcade, 1St Floor, Opposite Punjab National
                                             Bank, New Sanganer Road, Jaipur Through Its Authorized
                                             Representative Shri Sujit Kumar S/o Shri Sher Singh.
                                   2.        Sanjay Patriya S/o Shri Rajendra Patriya, Resident 53,
                                             Shriram Bhawan, Kundan Nagar, Sanganer, Jaipur
                                   3.        Rajendra Patriya S/o Shri Mohan Lal Sharma, Resident
                                             53, Shriram Bhawan, Kundan Nagar, Sanganer, Jaipur
                                   4.        Rekha W/o Shir Sanjay Patriya, Resident 53, Shriram
                                             Bhawan, Kundan Nagar, Sanganer, Jaipur
                                                                                                   ----Respondents

For Petitioner(s) : Mr. Lakhan Sharma on behalf of Mr. Prahlad Sharma For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

19/08/2023

Counsel for the petitioner submits that the present writ

petition has become infructuous.

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

the writ petition is dismissed as having become infructuous.

The pending application(s), if any, stand(s) disposed of.

(GANESH RAM MEENA),J

Seema/7

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