Mangtoo S/O Nannu vs State Bank Of India ...
2023 Latest Caselaw 6410 Raj/2

                                   [2023:RJ-JP:32455]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 21106/2019

                                    1.       Mangtoo S/o Nannu, Aged About 53 Years, R/o Behseda
                                             Thana Pahadi, District Bharatpur
                                    2.       Smt. Vidhya W/o Mangtoo, Aged About 46 Years, R/o
                                             Behseda Thana Pahadi, District Bharatpur
                                                                                                         ----Petitioners
                                                                          Versus
                                    1.       State Bank Of India, Through Branch Manager Deeg (Raj)
                                    2.       Tehsildar, Pahadi District Bharatpur (Raj)
                                                                                                       ----Respondents

For Petitioner(s) : Mr. Arvind Mahawar for Mr. D.D.

                                                                       Khandelwal
                                   For Respondent(s)             :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

02/11/2023

Counsel for the petitioners submits that he pleads no

instruction in the matter from his client.

In view of the statements made by counsel for the

petitioners, the present writ petition is dismissed for non-

prosecution.

Since the main petition has been dismissed, the stay

application and all other pending application/s, if any, also stands

dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA/Gaurav Srivastava /89

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