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M/S Baid Leasing And Finance Co. ... vs Andhra Bank (2023:Rj-Jp:22313)
2023 Latest Caselaw 4735 Raj/2

Citation : 2023 Latest Caselaw 4735 Raj/2
Judgement Date : 12 September, 2023

Rajasthan High Court
M/S Baid Leasing And Finance Co. ... vs Andhra Bank (2023:Rj-Jp:22313) on 12 September, 2023
Bench: Ganesh Ram Meena
                                   [2023:RJ-JP:22313]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 11563/2019

                                   M/s Baid Leasing And Finance Co. Ltd, A Company Incorporated
                                   Under The Provisions Of Companies Act 1956 And Having Its
                                   Registered Office At Baid House, 2Nd Floor, 1, Tara Nagar, Ajmer
                                   Road Jaipur Through Its Director Mahendra Kumar Baid (Owner)
                                                                                                               ----Petitioner
                                                                             Versus
                                   1.       Andhra Bank, K-13, Brij Anupama Building, Ashok Marg,
                                            C Scheme, Jaipur, Rajasthan-302001 Through Manager.
                                   2.       Sng Real-Estate Pvt. Ltd., Registered Office At 707, Paris
                                            Point, Bani Park, Jaipur 302016 Through Manager
                                                                                                            ----Respondents

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

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

12/09/2023

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 /18

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