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M/S Yadav Industries Indira vs State Of Raj And Ors ...
2023 Latest Caselaw 3890 Raj/2

Citation : 2023 Latest Caselaw 3890 Raj/2
Judgement Date : 21 August, 2023

Rajasthan High Court
M/S Yadav Industries Indira vs State Of Raj And Ors ... on 21 August, 2023
Bench: Ganesh Ram Meena
                                   [2023:RJ-JP:18411]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                   S.B. Civil Writ Petition No. 1878/2010

                                   M/s Yadav Industries Indira Prasth Industrial Area Road No.6
                                   Kota through Proprietor Shri Chandra prakash Yadav aged 59
                                   years S/o Late Shri Jagannathji R/o 1-C-5 Talvandi Kota Raj.
                                                                                                              ----Petitioner
                                                                              Versus
                                         1. The State of Rajasthan through Secretary, Cooperative
                                           Department, Secretariat, Jaipur.
                                         2. The Kota Central Cooperative Bank Ltd. Kota through its
                                           Managing Director.
                                         3. The Sales Officer, the Kota Central Cooperative bank Ltd.
                                           Kota.
                                                                                                           ----Respondents

For Petitioner(s) : Mr. Naseemuddin Quazi For Respondent(s) : Mr. G.S. Sharma Mr. P.S.Sharma

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

21/08/2023

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, all other

pending application/s, if any, also stands dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /323

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