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Alwar District Cricket ... vs Dy. Registrar, Co-Operative ...
2023 Latest Caselaw 2892 Raj/2

Citation : 2023 Latest Caselaw 2892 Raj/2
Judgement Date : 1 August, 2023

Rajasthan High Court
Alwar District Cricket ... vs Dy. Registrar, Co-Operative ... on 1 August, 2023
Bench: Ganesh Ram Meena
                                   [2023:RJ-JP:16111]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 3469/2019

                                   1.       Alwar District Cricket Association, A Registered District
                                            Level Cricket Association Through Its Secretary Shri
                                            Pawan Goyal Having Address At 1, Old Industrial Area,
                                            Alwar.
                                   2.       Shri Pawan Goyal S/o Shri Ashok Kumar Goyal, Aged
                                            About 50 Years, Secretary, District Cricket Association
                                            Alwar, R/o 15, Manu Marg, Alwar.
                                                                                                             ----Petitioners
                                                                              Versus
                                   1.       Dy. Registrar, Co-Operative Societies, Mahal Chowk,
                                            Alwar.
                                   2.       Rajasthan Cricket Association, Through Its Honorary
                                            Secretary, Sms Stadium, Jaipur.
                                                                                                           ----Respondents

For Petitioner(s) : Mr. S.S. Hora For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

01/08/2023

Counsel for the petitioners submits that the present writ

petition has become infructuous.

In view of the statement made by counsel for the petitioners,

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/100

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