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Naval Kishore Sharma S/O Late Shri ... vs Nihal Chand Jain S/O Late Shri ...
2023 Latest Caselaw 3289 Raj/2

Citation : 2023 Latest Caselaw 3289 Raj/2
Judgement Date : 8 August, 2023

Rajasthan High Court
Naval Kishore Sharma S/O Late Shri ... vs Nihal Chand Jain S/O Late Shri ... on 8 August, 2023
Bench: Ganesh Ram Meena
                                   [2023:RJ-JP:17165]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 19480/2019

                                   Naval Kishore Sharma S/o Late Shri Ram Kishan Ji Sharma,
                                   Aged About 31 Years, R/o Dhandh Ki Dhani At Present R/o Main
                                   Market, Village Dadiya, Tehsil Kishangarh, District Ajmer (Raj.)
                                                                                                             ----Petitioner
                                                                              Versus
                                   Nihal Chand Jain S/o Late Shri Manak Chand Jain, Aged About 75
                                   Years, R/o Village Dadiya, Tehsil Kishangarh, District Ajmer At
                                   Present R/o Near Shiv Mandir, Shivaji Nagar, Madanganj,
                                   Kishangarh, District Ajmer (Raj.)
                                                                                                           ----Respondent

For Petitioner(s) : Mr. Vishwajeet Mantri For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

08/08/2023

Counsel for the petitioner submits that the present writ

petition has become infructuous.

In view of the statement made by counsel for the petitioner,

the present writ petition is dismissed as having become

infructuous.

Since the main petition has been dismissed, the stay

application and all other pending application/s, if any, also stands

dismissed.

(GANESH RAM MEENA),J

Seema/83

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