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Babulal Son Of Shri Kaluram vs Champa Devi D/O Late Ladu W/O ...
2023 Latest Caselaw 3012 Raj/2

Citation : 2023 Latest Caselaw 3012 Raj/2
Judgement Date : 3 August, 2023

Rajasthan High Court
Babulal Son Of Shri Kaluram vs Champa Devi D/O Late Ladu W/O ... on 3 August, 2023
Bench: Ganesh Ram Meena
[2023:RJ-JP:16565]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 25591/2018

Babulal Son Of Shri Kaluram, Aged About 57 Years, R/o Ward
No. 19, Meeno Ka Mohalla, Sikar, Tehsil And District Sikar
                                                                        ----Petitioner
                                       Versus
1.       Champa Devi D/o Late Ladu W/o Mahadev, Aged About
         57 Years, R/o Ward No. 19, Meeno Ka Mohalla, Sikar, At
         Present Patighar, Ajeetgarh, Tehsil Nawalgarh, District
         Jhunjhunu
2.       Kishanlal S/o Shri Kaluram, R/o Ward No. 19, Meeno Ka
         Mohalla, Sikar Tehsil And District Sikar
3.       Sampat Kumar S/o Sitaram, R/o Ward No. 19, Meeno Ka
         Mohalla, Sikar Tehsil And District Sikar
4.       Richpal S/o Sitaram, R/o Ward No. 19, Meeno Ka Mohalla,
         Sikar Tehsil And District Sikar
5.       Parmeshwar S/o Sitaram, R/o Ward No. 19, Meeno Ka
         Mohalla, Sikar Tehsil And District Sikar
6.       Sub Registrar, Sikar District Sikar
7.       Tehsildar Sikar, Tehsil And District Sikar
8.       Natraj      Sikria   S/o     Satyanarayan            Sikria,   R/o   Behind
         Collectorate, Sikar Tehsil And District Sikar
9.       Shrichand Dhaka S/o Shri Laxman Singh Dhaka,                             R/o
         Nawalgarh Road, Sikar, Tehsil And District Sikar
                                                                    ----Respondents

For Petitioner(s) : None present For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

03/08/2023

No one has put in appearance on behalf of the petitioner

even in the second round.

[2023:RJ-JP:16565] (2 of 2) [CW-25591/2018]

Therefore, the present writ petition is dismissed for non-

prosecution.

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 /24

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