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Anil Kumar Goyal Son Of Late Shri Om ... vs Ramesh Chand Katta Son Of Late Shri ...
2023 Latest Caselaw 3243 Raj/2

Citation : 2023 Latest Caselaw 3243 Raj/2
Judgement Date : 7 August, 2023

Rajasthan High Court
Anil Kumar Goyal Son Of Late Shri Om ... vs Ramesh Chand Katta Son Of Late Shri ... on 7 August, 2023
Bench: Ganesh Ram Meena
                                   [2023:RJ-JP:16918]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 12824/2021

                                   Anil Kumar Goyal Son Of Late Shri Om Prakash Ji Gupta, Aged
                                   About 44 Years, Resident Of Plot No. A-95, Govind Nagar (West),
                                   Dashhara Kothi, Amer Road, Jaipur.
                                                                                                      ----Petitioner
                                                                       Versus
                                   Ramesh Chand Katta Son Of Late Shri Radha Kishan Ji Katta,
                                   Resident Of House No. 313, Lalji Sand Ka Rasta, Choukari
                                   Modikhana, Jaipur, Presently Residing At 43-70, Kissena Blvd Apt
                                   7A Flushing New York 11355 And Through Power Of Attorney
                                   Gaurav Sharma Son Of Late Shri Rajendra Prasad Ji, Resident Of
                                   House No. 4, Shanti Nagar, Dadi Ka Phatak, Jhotwara, Jaipur.
                                                                                                    ----Respondent

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

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

07/08/2023

No one has put in appearance on behalf of the petitioner in

the second round also.

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 /21

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