Citation : 2021 Latest Caselaw 3905 Raj/2
Judgement Date : 19 August, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No.11432/2018
Shakuntla Seegar W/o Late Shri Prem Singh, R/o 38, Nandgaon
Nath Ki Thadi, Niwaru Road, Jhotwara, Jaipur.
----Petitioner
Versus
1. Ku. Sumita D/o Late Shri Subhash Chand
2. Prem Singh S/o Late Shri Subhash Chand Since Deceased
3. Ku. Isha D/o Late Shri Subhash Chand, R/o Plot No.
38,nand Gaon Colony, Niwru Road, Jhotwara, Jaipur.
4. Shankarlal S/o Shri Raghunath R/o Ward No. 3, Chomu
District Jaipur And Sargot District Sikar At Present
Working C/o Jhabarmal S/o Shri Pemaram R/o Simarla
Jagir Police Station Ringus District Sikar- Driver.
5. Narayan Ram S/o Shri Hariram R/o Sargoth, Tehsil Shri
Madhopur District Sikar Through
6. Harphool S/o Shri Hariram R/o Sargoth, Tehsil
Shrimadhopur District Sikar
7. Jhabarmal S/o Shri Pema Ram R/o Simarla, Jagir Police
Station Ringus, District Sikar.
8. The New India Assurance Company Limited, Anand
Bhawan, Sansar Chandra Road Jaipur Through Senior
Divisional Manager.
----Respondents
For Petitioner(s) : Mr. Prashant Sanghi For Respondent(s) :
HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA
Order
19/08/2021
Learned counsel for the petitioner submits that during
pendency, final judgment has been passed without affecting the
rights of the petitioner.
(2 of 2) [CW-11432/2018]
In view thereof, the writ petition is dismissed as having
become infructuous.
All pending applications, if any, shall also stand disposed of.
However, the petitioner is at liberty to approach appropriate
forum for vindication of her rights.
(SANJEEV PRAKASH SHARMA),J
Karan/153
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