Nawal Kishore S/O Ramlal vs Madhoprasad S/O Late Rewadmal ...
2023 Latest Caselaw 3252 Raj/2

                                   [2023:RJ-JP:16828]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 7335/2019

                                   1.       Nawal       Kishore     S/o      Ramlal,       R/o         Mohalla   Kalimori,
                                            Heerabas Alwar
                                   2.       Roshanlal S/o Nawal Kishore, R/o Mohalla Kalimori,
                                            Heerabas Alwar
                                   3.       Yogesh      S/o     Nawal       Kishore,        R/o        Mohalla   Kalimori,
                                            Heerabas Alwar
                                   4.       Bhupendra S/o Nawal Kishore, R/o Mohalla Kalimori,
                                            Heerabas Alwar
                                                                                                           ----Petitioners
                                                                          Versus
                                   1.       Madhoprasad S/o Late Rewadmal, R/o Mohalla Sed Ka
                                            Tila, Alwar
                                   2.       Chagganlal Saini S/o Shri Madho Prasad Saini, R/o Sed Ka
                                            Tila, Near Company Bag Alwar Teshil And District Alwar
                                                                                                         ----Respondents

For Petitioner(s) : Mr. Mohit Gupta For Respondent(s) : Mr. Alok Chaturvedi

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

07/08/2023

Counsel for the petitioners submits that the civil writ petition

has been infructuous.

In view of the submission made by counsel for the

petitioners, this present writ petition is dismissed as having

become infructuous.

(GANESH RAM MEENA),J

Seema/136

Powered by TCPDF (www.tcpdf.org)