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Smt. Sita Devi Wife Of Shri Ramesh ... vs Rajputana Mahila Urban ...
2023 Latest Caselaw 5233 Raj/2

Citation : 2023 Latest Caselaw 5233 Raj/2
Judgement Date : 22 September, 2023

Rajasthan High Court
Smt. Sita Devi Wife Of Shri Ramesh ... vs Rajputana Mahila Urban ... on 22 September, 2023
Bench: Ganesh Ram Meena
[2023:RJ-JP:24675]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 3758/2020

1.         Smt. Sita Devi Wife Of Shri Ramesh Choudhary, Aged
           About 33 Years, Resident Of Village Manohariya Wala,
           Tehsil Sanganer, District Jaipur (Raj.).
2.         Smt. Manju Devi Wife Of Shri Giriraj Prasad Choudhary,
           Aged About 30 Years, Resident Of Village Manohariya
           Wala, Tehsil Sanganer, District Jaipur (Raj.).
                                                                        ----Petitioners
                                         Versus
1.         Rajputana      Mahila       Urban       Cooperative         Bank     Limited,
           Narayan Market, Anaj Mandi, Malpura Gate, Sanganer,
           Jaipur Through Branch Manager
2.         Deputy Registrar, Cooperative Societies, Jaipur (City),
           Room No.608, Vth Floor, Mini Secretariat, Banipark,
           Jaipur.
                                                                      ----Respondents

For Petitioner(s) : None present For Respondent(s) : Mr. Anshuman Shukla for Mr. Indresh Sharma

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

22/09/2023

Counsel for the respondents submits that the parties have

entered into amicable settlement and therefore, the present writ

petition has become infructuous.

In view of the statement made by counsel for the

respondents, the present writ petition is dismissed as having

become infructuous.

Since the main petition has been dismissed, all other

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

[2023:RJ-JP:24675] (2 of 2) [CW-3758/2020]

However, the petitioners would be at liberty to make

appropriate application for revival of the present petition, in case,

the statement made by counsel for the respondents is found

incorrect.

(GANESH RAM MEENA),J

ARTI SHARMA /72

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