[2023:RJ-JP:20634]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 9738/2012
1. Mahaveer S/o Pyare Lal R/o Mohalla Talaiya Kothi, Dholpur.
2. Mst. Meera Bai D/o Pyare Lal W/o Rambabu Gautam R/o
Tehsil Dabra District Gwalior at present R/o Kamla Nagar,
Sultana Bagh, Kotra, Opp. CIG, 162, Plot No. 196, Bhopal
(M.P),
----Petitioners
Versus
1. Deen Dayal S/o Shri Pyare Lal R/o Mohalla Talaiya Kothi,
Dholpur
.........Plaintiff/Respondent
2. Ajmer Singh Aged About 60 Years S/o Late Shri Pyare Lal R/o Mohalla Talaiya, Dholpur (Raj.) (Since Deceased) 2/1. Anar Deo W/o Late Shri Ajmer Singh Aged About 50 Years R/o Tudapura (Nandpura), New Abadi, Near Marghati, Thana Sadar District Agra (UP).
2/2. Prem Devi Aged About 30 Years D/o Late Ajmer Singh W/o Dharampal R/o Bhar Ka Nangla, Chandma District Hathras (UP).
2/3 Roop Singh Aged About 22 Years S/o Late Ajmer Singh R/o Tudapura (Nandpura), New Abadi, Near Marghati, Thana Sadar District Agra (UP).
2/4 Govind Singh Aged About 28 Years S/o Late Ajmer Singh R/o Tudapura (Nandpura). New Abadi, Near Marghati, Thana Sadar District Agra (UP).
3. Mahaveer Aged About 40 Years S/o Late Shri Pyare Lal R/o Mohalla Talaiya, Dholpur (Raj.).
4. Ram Singh Aged About 60 Years S/o Late Shri Pyare Lal R/o Mohalla Talaiya, Dholpur (Raj.).
5. Bhagwan Dei Aged About 46 Years D/o Late Shri Pyare Lal W/o Rajendra R/o Near Ram Janki Mandir, Plot No. 11, Lashkar, Gwalior (MP).
6. Kishan Dei Aged About 47 Years D/o Late Pyare Lal W/o Brij Lal R/o Kabir Colony, Taal Road, Murar, Gwalior (MP).
7. Ganga Dei Aged About 46 Years D/o Late Pyare Lal W/o Moti Lal R/o Kabir Colony, Taal Road, Murar, Gwalior (MP).
.....Defendants/Respondents
8. The Addl. District Judge (Fast Track) No. 1, Dholpur.
----Respondent
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[2023:RJ-JP:20634] (2 of 2) [CW-9738/2012]
For Petitioner(s) : Mr. Manu Bhargava
For Respondent(s) :
HON'BLE MR. JUSTICE GANESH RAM MEENA Judgment / Order 04/09/2023 Counsel for the petitioners submits that the present writ petition has become infructuous.
In view of the statements made by counsel for the petitioners, the present writ petition is dismissed as having become infructuous.
Since the main petition has been dismissed, the stay application and all other pending application/s, if any, also stands dismissed.
(GANESH RAM MEENA),J ARTI SHARMA /13 (Downloaded on 11/11/2023 at 07:46:52 PM) Powered by TCPDF (www.tcpdf.org)