M/S. Patidar Tractors vs Bank Of Baroda ...
2023 Latest Caselaw 5036 Raj/2

                                   [2023:RJ-JP:23745]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 12017/2019
                                   M/s. Patidar Tractors, Through Its Proprietor- Mr. Jagdish Kulmi
                                   S/o Sh. Amar Chand Kulmi, R/o Plot No. 69, Nemi Nagar, Lal
                                   Bagh Colony, Jhalrapatan, Dist.- Jhalawar, Rajasthan
                                                                                                         ----Petitioner
                                                                       Versus
                                   1.       Bank Of Baroda, Through Its General Manager, 4Th Floor,
                                            Anand Bhawan, Sansar Chandra Road, Jaipur-302001
                                   2.       Bank Of Baroda, Through Its Authorized Officer Cum Chief
                                            Manager, Add.- In Front Of Police Parade Ground,
                                            Jhalrapatan Road, Jhalawar, Rajasthan. 326001
                                   3.       Bank Of Baroda, Through Its Branch Manager, Add.- Near
                                            Petrol Pump, Gindore Gate, Bus Stand Road, Jhalrapatan,
                                            Dist.- Jhalawar, Rajasthan. 326023
                                                                                                    ----Respondents

For Petitioner(s) : Mr. Chitransh Mathur for Mr. Prem Kishan Sharma For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

18/09/2023

Counsel appearing for the petitioner seeks permission to

withdraw the present writ petition.

Permission as sought for is allowed.

Accordingly, the present writ petition is dismissed as

withdrawn.

Since the main petition has been dismissed as withdrawn,

the stay application and all other pending application/s, if any,

also stands dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /96

Powered by TCPDF (www.tcpdf.org)