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Cholamandalam Ms General ... vs Sonaram
2021 Latest Caselaw 15349 Raj

Citation : 2021 Latest Caselaw 15349 Raj
Judgement Date : 1 October, 2021

Rajasthan High Court - Jodhpur
Cholamandalam Ms General ... vs Sonaram on 1 October, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5063/2020

Cholamandalam Ms General Insurance Co. Ltd., Jodhpur, Office At K.p. Tower, Chopasni Road, Jodhpur Through Its Authorized Representative.

----Petitioner Versus

1. Sonaram S/o Megharam, B/c Vishnoi, R/o Village Taliya Joliyali, Tehsil And District Jodhpur.

2. Mangi Devi W/o Sonaram, B/c Vishnoi, R/o Village Taliya Joliyali, Tehsil And District Jodhpur.

3. Bhakhar Ram S/o Prahlad Ram Vishnoi, R/o Vishnoiyo Ka Tala, Khara, Ps Ramsar, District Barmer. (Owner Cum Driver).

----Respondents

For Petitioner(s) : Mr. Jagdish Chandra Vyas

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

01/10/2021

Learned counsel of the petitioner has submitted that in view

of the subsequent events, this writ petition has rendered

infructuous.

Accordingly, this writ petition is dismissed as having become

infructuous.

(VIJAY BISHNOI),J

282-Arun/-

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