Subhash Chandra Agarwalandors vs U O I And Ors (2023:Rj-Jp:23864)
2023 Latest Caselaw 5108 Raj/2

Citation : 2023 Latest Caselaw 5108 Raj/2
Judgement Date : 20 September, 2023

Rajasthan High Court

Subhash Chandra Agarwalandors vs U O I And Ors (2023:Rj-Jp:23864) on 20 September, 2023

Bench: Ganesh Ram Meena

[2023:RJ-JP:23864]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 12121/2016

1.       Subhash Chandra Agrawal S/o Shri Ram Kumar 756,
         Pratap Nagar Dadabari, Kota District, Rajasthan.
2.       Manju Agrawal W/o Subhash Chandra Agrawal, 756,
         Pratap Nagar Dadabari, Kota District, Rajasthan.
3.       Prateek Agrawal S/o Subhash Chandre Agrawal, 756,
         Pratap Nagar Dadabari, Kota District, Rajasthan.
                                                                    ----Petitioners
                                         Versus
1.       Union Of India Through Secretary,department Of Finance,
         Government Of India, New Delhi.
2.       Reserve Bank Of India Through Manager, 4Th Floor,
         Rambag Circle, Baroda, Gujrat 390007
3.       Icici Bank Limited Through Manager, Lank Mark Race
         Corse Circle, Baroda, Jaipur. 302004
4.       Icici Prudential Life Insurance Company Limited Through
         Vice President Icici Pru., Life Tower, 1089 Appa Sahib
         Maratha Marg, Prabha Devi Temple, Mumbai.
5.       Manager,     Icici       Bank    Branch,      Jhalawar      Road,   Kota,
         Rajasthan.
6.       Icici Home Finance, Icici Tower, Bandra Kurla Complex,
         Mumbai 400051
                                                                  ----Respondents

For Petitioner(s) : Mr. Satish Pachori Mr. S.K. Jain For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

20/09/2023

Counsel for the petitioners does not want to press the

present writ petition.

[2023:RJ-JP:23864] (2 of 2) [CW-12121/2016]

In view of the prayer made by counsel for the petitioners,

the present writ petition is dismissed as not pressed.

Since the main petition has been dismissed as not pressed,

all other pending application/s, if any, also stands dismissed.

(GANESH RAM MEENA),J