SHANKUNTLA AGARWAL JHUNJHUNUWALA Vs. STATE BANK OF INDIA
LAWS(RAJ)-2002-7-93
HIGH COURT OF RAJASTHAN
Decided on July 29,2002

Shankuntla Agarwal Jhunjhunuwala Appellant
VERSUS
STATE BANK OF INDIA Respondents

JUDGEMENT

- (1.) LEARNED counsel for the petitioners submits that he is ready to give the solvent security and in lieu of the solvent security respondents may be directed to release the articles belonging to locker No. 15 in bank of Rajasthan Branch M.I. Road, Jaipur subsequently the new locker was allotted bearing No. 1112E and locker No. 280 of State Bank of India, Branch Sanganeri Gate.
(2.) IN case the petitioner furnishes the bank guarantee for Rs. 3,50,000 and solvent security for Rs. 8 lakhs to the satisfaction of the assessing authority, New Delhi. The respondents are directed to release the articles, belonging to the lockers referred hereinabove immediately. With these observations writ petition stands disposed of.;


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