Au Small Finance Bank Ltd vs Sarju Devi (2026:Rj-Jd:11686)
2026 Latest Caselaw 3792 Raj

Rajasthan High Court - Jodhpur

Au Small Finance Bank Ltd vs Sarju Devi (2026:Rj-Jd:11686) on 12 March, 2026

[2026:RJ-JD:11686]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                     S.B. Civil Misc. Appeal No. 586/2026

1.       AU Small Finance Bank Ltd., AU Square, B-11, Behind
         ECG Tower, Malviya Nagar, Industrial Area, Jaipur Raj
2.       AU Small Finance Bank Ltd, Having Its Registered Office
         At 19, Dhulesar Garden, Ajmer Road, Jaipur Raj
3.       AU Small Finance Bank Ltd., In Front Of Municipal
         Corporation, Pali, Distt. Pali.
                                                                       ----Appellants
                                        Versus
1.       Sarju Devi W/o Shri Chunnilal, Aged About 70 Years, R/o
         Village Kushalpura, District Pali
2.       Vinod Sharma S/o Shri Sukdev, R/o Brahmano Ka Was
         Village Kushalpura, Charpatiya, Tehsil Marwar Junction,
         District Pali, Minor Through His Legal Guardian Sarju Devi
         W/o Shri Chunnilal Village Kushalpura District Pali
3.       Anil Sharma S/o Shri Sukhdev, R/o Brahmano Ka Was,
         Village Kushalpura, Charpatiya, Tehsil Marwar Junction,
         District Pali, Minor Through His Legal Guardian Sarju Devi
         W/o Shri Chunnilal Village Kushalpura District Pali
4.       Sukhdev S/o Chunnilal, R/o Brahmano Ka Was, Village
         Kushalpura, Charpatiya, Tehsil Marwar Junction, District
         Pali.
5.       Narbada W/o Sukhdev, R/o Brahmano Ka Was, Village
         Kushalpura, Charpatiya, Tehsil Marwar Junction, District
         Pali.
6.       Police Station, Marwar Junction, Distt. Pali.
7.       Superintendent Of Police, Distt. Pali
8.       Sub-Registrar, Marwar Junction, Distt. Pali.
9.       State Of Rajasthan, Through District Magistrate, Pali.
                                                                     ----Respondents


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




                          (Uploaded on 12/03/2026 at 02:30:05 PM)
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                                    [2026:RJ-JD:11686]                   (2 of 2)                    [CMA-586/2026]


                                             HON'BLE MR. JUSTICE MUKESH RAJPUROHIT

Order

12/03/2026

Learned counsel for the appellants has made a limited prayer

that learned trial Court may be directed to decide the application

preferred by the appellants under Order XXXIX Rules 1 & 2 of CPC

and the application under Order VII Rule 11 CPC within a period of

30 days from today in accordance with law.

Accordingly, instant appeal is disposed of.

However, it is expected from the learned trial Court to decide

the application under Order XXXIX Rules 1 & 2 of CPC and the

application under Order VII Rule 11 CPC preferred by the

appellants expeditiously, preferably within a period of 30 days

from today in accordance with law.

Stay petition also stands disposed of.

(MUKESH RAJPUROHIT),J 12-Ramesh/-

(Uploaded on 12/03/2026 at 02:30:05 PM)

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