Monday, 18, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Yes Bank Ltd vs M/S Madan Mohan Jain And Sons ...
2025 Latest Caselaw 16942 Raj

Citation : 2025 Latest Caselaw 16942 Raj
Judgement Date : 15 December, 2025

[Cites 0, Cited by 0]

Rajasthan High Court - Jodhpur

Yes Bank Ltd vs M/S Madan Mohan Jain And Sons ... on 15 December, 2025

                                   [2025:RJ-JD:53939]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                        S.B. Writ Contempt No. 1693/2025

                                   Yes Bank Ltd., Having Its Office At 4Th Floor, Anand Bhawan,
                                   Sansar Chandra Road, Jaipur Through Its Authorized Signatory.
                                                                                                         ----Petitioner
                                                                          Versus
                                   M/s Madan Mohan Jain And Sons, Through Its Partner Mr.
                                   Subash Chand Jain S/o Late Shri Madan Mohan Jain Having
                                   Registered Office At No. 4, Central School Air Force Area,
                                   Jodhpur, Rajasthan.
                                                                                                       ----Respondent


                                   For Petitioner(s)            :     Mr. Vijay Purohit
                                   For Respondent(s)            :     ----



                                                   HON'BLE MR. JUSTICE SANDEEP SHAH

Order

15/12/2025

1. Learned counsel for the petitioner submits that the judgment

passed by this Court vide order dated 04.07.2025 has been

complied with by the respondent, and therefore, nothing survives

for adjudication in the present contempt petition.

2. Considering the submissions made, the present contempt

petition is dismissed as having been rendered infructuous.

(SANDEEP SHAH),J 45-devrajP/-

(Uploaded on 16/12/2025 at 02:03:07 PM)

Powered by TCPDF (www.tcpdf.org)

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 

LatestLaws Partner Event : IJJ

 
 
Latestlaws Newsletter