Ravindra Singh Shekhawat Son Of ... vs State Bank Of India ...
2023 Latest Caselaw 4648 Raj/2

[2023:RJ-JP:21266]

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 14070/2019

Ravindra Singh Shekhawat Son Of Shri Rajendra Singh, Aged
About 27 Years, Resident Of 375, Tara Nagar-A, Jhotwara, Jaipur
(Raj.)
                                                                           ----Petitioner
                                           Versus
1.       State Bank Of India, The State Bank Of India Act, 1955
         (23Rd Of 1955) A Bank Constituted And Corporated
         Under Having Its Corporate Center Medam Cama Road,
         Nariman Point, Mumbai-400021 Having Local Head Office
         Tilak Marg, C-Scheme, Jaipur Having Among All Branches
         Throught India One Branch At Retail Assets Central
         Processing Center (Racpc), National Bank Office Center,
         Near Lal Jain Temple, Jawahar Nagar, Sector-4, Jaipur
         Through Its Chief Manager Shri Satyadev Balani.
2.       Vishnu Singh Tanwar Son Of Shri Nand Singh Tanwar,
         Resident Of 338, Ganesh Nagar Extension, Harnathpura,
         Jaipur (Raj.)
                                                                        ----Respondents

For Petitioner(s) : Mr. Surendra Singh For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

06/09/2023

Counsel for the petitioner submits that the present writ

petition has become infructuous.

In view of the statements made by counsel for the petitioner,

the present writ petition is dismissed as having become

infructuous.

[2023:RJ-JP:21266] (2 of 2) [CW-14070/2019]

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 /50

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