Smt Sharda Devi Wife Of Late Shri ... vs Satish Kumar, Adopted Son Of Durga ...
2023 Latest Caselaw 2992 Raj/2

                                   [2023:RJ-JP:16441]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 1690/2021

                                   Smt Sharda Devi Wife Of Late Shri Durga Prasad, Aged About 75
                                   Years, Resident Of Near Nageshwar Bagichi, Ward No. 7, Sikar,
                                   Tehsil And Dist Sikar (Rajasthan).
                                                                                                       ----Petitioner
                                                                       Versus
                                   1.       Satish Kumar, Adopted Son Of Durga Prasad, Aged About
                                            34 Years, Resident Of Near Nageshwar Bagichi, Ward No.
                                            7, Sikar, Tehsil And Dist Sikar (Rajasthan).
                                   2.       Shri Pooranmal Son Of Late Shri Bhuraram, Aged About
                                            54 Years, Resident Of Village Lalsa, Tehsil Nava, Dist
                                            Nagaur (Rajasthan).
                                   3.       Shri Harish Kumar Sharma Son Of Shri Sitaram, Aged
                                            About 43 Years, Resident Of Near Nageshwar Bagichi,
                                            Ward No. 7, Sikar, Tehsil And Dist Sikar (Rajasthan).
                                                                                                    ----Respondents

For Petitioner(s) : Mr. Ashok Sharma For Respondent(s) : Mr. Pratyush Sharma

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

03/08/2023

Counsel appearing for the petitioner submits that the present

writ petition has become infructuous.

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, all other

pending application/s, if any, also stands dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /55

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