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Branch Manager Jhalawar Central ... vs Smt. Leelabai W/O Lt. Sh. Puralal ...
2023 Latest Caselaw 5531 Raj/2

Citation : 2023 Latest Caselaw 5531 Raj/2
Judgement Date : 4 October, 2023

Rajasthan High Court
Branch Manager Jhalawar Central ... vs Smt. Leelabai W/O Lt. Sh. Puralal ... on 4 October, 2023
Bench: Mahendar Kumar Goyal
                                   [2023:RJ-JP:26632]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                       S.B. Civil Second Appeal No. 29/2019

                                    Branch Manager Jhalawar Central Co-Operative Bank Limited,
                                    Choumhala Tehsil Gangdhar
                                                                                            ----Appellant/Defendant
                                                                          Versus
                                    1.         Smt. Leelabai W/o Lt. Sh. Puralal,
                                    2.         Rameshchand Porwal S/o Lt. Sh. Puralal,
                                    3.         Rajkumari D/o Lt. Sh. Puralal,
                                    4.         Sunita D/o Lt. Sh. Puralal,
                                    5.         Meena D/o Lt. Sh. Puralal,
                                    6.         Manju D/o Lt. Sh. Puralal,
                                               All are R/o Choumhala Tehsil Gangadhar District Jhalawar
                                               (Raj)
                                                                                          ----Respondents/Plaintiffs

For Appellant(s) : None present For Respondent(s) : None present

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

04/10/2023

None appears for the appellant even in the second round.

None had appeared on its behalf on last two dates also, i.e.,

26.09.2023 and 18.09.2023.

In view thereof, this civil second appeal is dismissed for non-

prosecution. Pending application also stands disposed of.

(MAHENDAR KUMAR GOYAL),J

Manish/34

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