Punjaram vs Dhanraj
2021 Latest Caselaw 11315 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Civil Writ Petition No. 7670/2020

1. Punjaram S/o Tejram Ji (Dangi), Aged About 32 Years, Resident Of Suro Ka Guda, Village Panchayat Bemla, Tehsil Girwa, District Udaipur

2. Kanhaiyalal S/o Tejramji Patel (Dangi), Aged About 35 Years, Resident Of Suro Ka Guda, Village Panchayat Bemla, Tehsil Girwa, District Udaipur

----Petitioners Versus

1. Dhanraj S/o Dholaji Dangi, Resident Of Suro Ka Guda, Village Panchayat Bemla, Tehsil Girwa, District Udaipur

2. Laluram S/o Tejiji Ji Dangi, Resident Of Suro Ka Guda, Village Panchayat Bemla, Tehsil Girwa, District Udaipur

3. Bhagwatilal S/o Kewa Ji Dangi, Resident Of Suro Ka Guda, Village Panchayat Bemla, Tehsil Girwa, District Udaipur

4. Himmatram S/o Bhaggaji Dangi, Jidangi, Resident Of Suro Ka Guda, Village Panchayat Bemla, Tehsil Girwa, District Udaipur

5. Suro Ka Guda, Dugdh Utpadak Sahkari Samiti Ltd.

----Respondents

For Petitioner(s) : Mr. Sajjan Singh Rajpurohit For Respondent(s) : Mr. M.L. Purohit as Caveator

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

22/07/2021

Learned counsels for the parties have submitted that this

writ petition challenging the order dated 22.07.2020 is liable to be

dismissed pursuant to the order dated 15.9.2020 passed by this

Court in SB Civil Writ Petition No.7750/2020.

(2 of 2) [CW-3631/2021]

In view of the above, this writ petition is dismissed in terms

of the order dated 15.09.2020 passed by this Court in SB Civil

Writ Petition No. 7750/2020.

Stay petition is also dismissed.

(VIJAY BISHNOI),J

24-mohit/-

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