M/S Sanjay Industries And Anr vs Bank Of Baroda (2024:Rj-Jd:18466)
2024 Latest Caselaw 3534 Raj

Rajasthan High Court - Jodhpur

M/S Sanjay Industries And Anr vs Bank Of Baroda (2024:Rj-Jd:18466) on 29 April, 2024

                                   [2024:RJ-JD:18466]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                        S.B. Civil First Appeal No. 85/1993

                                   M/s Sanjay Industries And Anr
                                                                                                         ----Appellant
                                                                          Versus
                                   Bank Of Baroda
                                                                                                       ----Respondent


                                   For Appellant(s)             :     Mr. Prashant Tatia
                                   For Respondent(s)            :



                                                     HON'BLE MR. JUSTICE ARUN MONGA

Judgment

29/04/2024

Learned counsel for the appellants states that as per his

instructions parties have amicably settled the matter and nothing

survives for adjudication before this Court.

The first appeal is accordingly disposed of. Parties are

expected to remain bound by the settlement arrived at between

them.

Pending application(s), if any, also stand(s) disposed of.

(ARUN MONGA),J 1-AK Chouhan/-

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