M/S Rajvanshi And Associates vs Bank Of Baroda
2023 Latest Caselaw 1731 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 9441/2020
                                   M/s Rajvanshi And Associates
                                                                                                     ----Petitioner
                                                                      Versus
                                   Bank Of Baroda
                                                                                                   ----Respondent

For Petitioner(s) : Mr. Vikas Kabra For Respondent(s) :

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

07/02/2023

Counsel for the petitioner has filed an application (IA

No.1/2022) praying therein to waive the defects pointed out by

the Registry.

As per the Defect No.4, the present writ petition has been

filed against the order dated 31.12.2019, passed by learned Debts

Recovery Tribunal, Jaipur Bench, Jaipur in S.A. No.99/2017,

hence, the present petition seems to be not proper. But whether a

petition is proper or improper, same has to be decided by the

Court, and not by the Registry. Thus this defect pointed out by the

Registry, is overruled.

In view of the grounds mentioned in the application, same is

allowed.

So far as the other defects pointed out by the Registry are

concerned, same also stand overruled.

List this matter for admission after a week.

(GANESH RAM MEENA),J ARTI SHARMA /13

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