Rajendra Kumar Sharma S/O Shri ... vs Star Agri Finance Limited ...
2023 Latest Caselaw 4729 Raj/2

[2023:RJ-JP:22319]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 9704/2021

Rajendra Kumar Sharma S/o Shri Sitaram Sharma, Aged About
34 Years, Resident Of 137, Hathroi Bawadi, Society, Ward 18,
Gopalbari, Ajmer Road, Jaipur (Rajasthan) Presently Residing At
- B 41, Sudarshanpura Industrial Area, 22 Godown, Jaipur-
302006 (Rajasthan).
                                                                         ----Petitioner
                                      Versus
1.       Star Agri Finance Limited, Registered Office Litolier
         Chambers, B Wing, 3Rd Floor Near Metro Station, Marol
         Post, Andheri East, Mumbai 400059 Regional Office 501-
         502, 5Th Floor, Corporate Park, Ajmer Pulia, Gopalbari
         Jaipur      302006      Rajasthan          Through        Its     Authorised
         Signatory Manish Kumar Sharma.
2.       Raj Kumar Sharma S/o Sitaram Sharma, Resident Of Plot
         No. 137, Hathroi Bawadi, Ajmer Road, Ward No. 18,
         Jaipur 302006 (Rajasthan).
3.       Sitaram Sharma S/o Shri Mangalram, Resident Of Plot No.
         137, Hathroi Bawadi, Ajmer Road, Ward No. 18, Jaipur
         302006 (Rajasthan).
4.       Urmila Devi D/o Bhonri Lal Sharma, Resident Of Plot No.
         137, Hathroi Bawadi, Ajmer Road, Ward No. 18, Jaipur
         302006 (Rajasthan).
5.       Vinod Sharma S/o Shri Sitaram Sharma, Resident Of Plot
         No. 137, Hathroi Bawadi, Ajmer Road, Ward No. 18,
         Jaipur 302006 (Rajasthan).
                                                                   ----Respondents

For Petitioner(s) : None present For Respondent(s) : Mr. Ajay Shukla

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

12/09/2023

[2023:RJ-JP:22319] (2 of 2) [CW-9704/2021]

No one has put in appearance on behalf of the petitioner in

the second round also.

Therefore, the present writ petition is dismissed for non-

prosecution.

Since the main petition has been dismissed for non-

prosecution, the stay application and all other pending

application/s, if any, also stands dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /31

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