Jitendra Singh Son Of Vasudev, By ... vs Chandra Shekhar Son Of Shri Mohan, ...
2023 Latest Caselaw 3006 Raj/2

                                   [2023:RJ-JP:16422]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 6325/2019

                                   Jitendra Singh Son Of Vasudev, Aged About 30 Years, Resident
                                   Of Village Gadraie, Tehsil Rajakhera, District Dholpur.
                                                                                                       ----Petitioner
                                                                       Versus
                                   1.       Chandra Shekhar Son Of Shri Mohan, Aged About 28
                                            Years, Resident Of Village Mahadpura, Tehsil Rajakhera,
                                            District Dholpur.
                                   2.       Pushpendra Singh (Returning Officer), Presently Lecturer,
                                            Government Senior Secondary School, Bari, Tehsil Bari,
                                            District Dholpur.
                                                                                                    ----Respondents

For Petitioner(s) : Mr. Dinesh Kumar Garg For Respondent(s) :

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 /46

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