Salaudeen S/O Shri Aayab vs Shreeram Transport Finance Company ...
2023 Latest Caselaw 6770 Raj/2

Rajasthan High Court

Salaudeen S/O Shri Aayab vs Shreeram Transport Finance Company ... on 14 December, 2023

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

                                   [2023:RJ-JP:39547]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                        S.B. Civil Miscellaneous Appeal No. 3948/2019

                                   Salaudeen S/o Shri Aayab, Resident Of House No.
                                   98, Village Badak, Alimudeenur, Tehsil Nuhu,distt.
                                   Mevat, (Haryana)
                                                                                            ----Appellant
                                                                   Versus
                                   1.     Shreeram Transport Finance Company Ltd.,
                                          Registered Office 123 Annagappa, New Came
                                          Street, Chennai Regional Office 4, Gems
                                          Enclave Kelgiri Road, Malviya Nagar, Jaipur
                                          Through Authorized Officer
                                   2.     Shreeram Transport Finance Company Ltd.,
                                          247 First Floor, Shopping Complex, Near
                                          Gopinath Hospital, Samtal Check, Bhiwadi
                                          Distt. Alwar (Rajasthan)
                                                                                      ----Respondents

For Appellant(s) : Mr. Arshad Khan, Adv., for Mr. Tanveer Ahamad, Adv.

For :

Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order

14/12/2023

Learned counsel for the appellant prays for

withdrawal of this civil misc. appeal.

In view of above, the civil misc. appeal is

dismissed as withdrawn.

(UMA SHANKER VYAS),J

DANISH USMANI /286

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