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Anurag Patni Son Of Late Shri ... vs Arun Kumar Jain Son Of Late Shri ...
2023 Latest Caselaw 2886 Raj/2

Citation : 2023 Latest Caselaw 2886 Raj/2
Judgement Date : 1 August, 2023

Rajasthan High Court
Anurag Patni Son Of Late Shri ... vs Arun Kumar Jain Son Of Late Shri ... on 1 August, 2023
Bench: Ganesh Ram Meena
[2023:RJ-JP:16040]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 4215/2020

Anurag Patni Son Of Late Shri Kailash Chand Patni, Aged About
48 Years, Resident Of Sb-4, Mahaveer Udhyan Park Colony, Near
Shiksha Sankul, Jawhar Lal Nehru Marg, Jaipur.
                                                                    ----Petitioner
                                    Versus
1.       Arun Kumar Jain Son Of Late Shri Moti Chand Ji Jain,
         Aged About 54 Years, By Caste Jain, Resident Of Plot No.
         A-40, New Light Colony, Tonk Road, Jaipur (Rajasthan)
2.       M/s Rajasthan Marbles And Minerals, Munshi Mahal
         Garden Tonk Road, Jaipur Through Its Partner Komal
         Chand Patni. (Died During The Pendency Of Suit)
3.       Komal Chand Patni Son Of Moolchand Patni Maroth Wale,
         Partner M/s Rajasthan Marbles And Minerals, Resident Of
         A-13, Uniyara Garden, Trimurti Choraha, Moti Dungri
         Road, Jaipur (Died During The Suit.)
4.       Anil Kumar Jain Son Of Shri Padam Chand Jain, Partner At
         M/s Rajasthan Marbles And Minerals, Resident Of B-34
         Prabhu Marg, Tilak Nagar, Jaipur.
5.       Vimla Jain Wife Of Shri Gopi Chand Jain, Resident Of
         Munshi Mahal Garden Tonk Road, Jaipur
                                                                 ----Respondents

For Petitioner(s) : Mr. Vijay Choudhary For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

01/08/2023

Counsel appearing for the petitioner submits that the present

writ petition has become infructuous.

[2023:RJ-JP:16040] (2 of 2) [CW-4215/2020]

In view of the statement made by counsel appearing for the

petitioner, the present writ petition is dismissed as having become

infructuous.

Since the main petition has been dismissed, stay application

and all other pending application/s, if any, also stands dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /36

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