Bandhan Bank Limited vs The District Magistrate/Collector ...
2023 Latest Caselaw 9947 Raj

Rajasthan High Court - Jodhpur

Bandhan Bank Limited vs The District Magistrate/Collector ... on 21 November, 2023

Author: Rekha Borana

Bench: Rekha Borana

                                   [2023:RJ-JD:39797]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                     S.B. Civil Writ Petition No. 1213/2020

                                   Bandhan Bank Limited, Registered Office At Kolkata Through Its
                                   Authorized Officer Sh. Bhupendra Singh S/o Sh. Mahaveer Singh,
                                   Aged About 37 Years, B/c Rajput Branch At 5-D-50 Hudco, Jnv
                                   Colony, Bikaner (Raj.).
                                                                                                        ----Petitioner
                                                                        Versus
                                   1.       The District Magistrate/collector, Bikaner (Raj.).
                                   2.       Sh. Videsh Singh Chauhan S/o Sh. Sushil Kumar Singh,
                                            B/c Chauhan,
                                   3.       Sh. Ishendra Singh Chauhan S/o Sh. Sushil Kumar Singh,
                                            B/c Chauhan,
                                   4.       Smt. Shakuntala Chauhan W/o Sh. Sushil Kumar Singh,
                                            B/c Chauhan, R/o
                                            Respondent No.2 to 4 are R/o Ward No. 13, Adarsh
                                            Colony, Kolayat, Tehsil Kolayat, District Bikaner (Raj.).
                                                                                                     ----Respondents


                                   For Petitioner(s)          :     Mr. Bhupendra Singh for
                                                                    Mr. Manohar Singh Shekhawat


                                                    HON'BLE MS. JUSTICE REKHA BORANA

Judgment

21/11/2023

1. Learned counsel for the petitioner, on instructions, prays for

withdrawal of the writ petition on the ground that the dispute has

been settled between the parties.

2. In view of the submission made, the permission as prayed

for is granted.

3. Accordingly, the present writ petition is dismissed as

withdrawn.

4. All pending applications, if any, also stand dismissed.

(REKHA BORANA),J 39-KashishS/-

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