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Bobadram And Ors vs Bhagwan Singh And Ors ...
2023 Latest Caselaw 3301 Raj/2

Citation : 2023 Latest Caselaw 3301 Raj/2
Judgement Date : 8 August, 2023

Rajasthan High Court
Bobadram And Ors vs Bhagwan Singh And Ors ... on 8 August, 2023
Bench: Ganesh Ram Meena
[2023:RJ-JP:17022]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 21511/2017

1.       Bobadram S/o Jadiya
2.       Jale Singh S/o Jadiya
3.       Mohan Lal S/o Jadiya, All Of Them R/o Todarpur, Tehsil
         Mundawar, District Alwar, Rajasthan
                                                                    ----Petitioners
                                     Versus
1.       Bhagwan Singh S/o Amar Singh
2.       Subhash Chand S/o Amar Singh
3.       Chandro Devi D/o Amar Singh
4.       Veermati D/o Amar Singh
5.       Sheeshram S/o Jhuthar
6.       Gheesaram S/o Jhuthar
7.       Srichand S/o Jhuthar, All R/o Todarpur, Tehsil Mundawar,
         District Alwar, Rajasthan
8.       State Of Rajasthan Through Tehsildar, Tehsil Mundawar,
         District Alwar
                                                                  ----Respondents
For Petitioner(s)          :     None present
For Respondent(s)          :     Mr. Rahul Tiwari



HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

08/08/2023

1. No one was present on behalf of the petitioners on

02.05.2023. However, looking to the facts of the case, it was

observed that parties shall inform this Court about the status of

the proceedings pending before the trial Court.

2. Today also no one has put in appearance on behalf of the

petitioners.

[2023:RJ-JP:17022] (2 of 2) [CW-21511/2017]

3. Counsel for the respondents submits that suit proceedings

pending before the trial Court have already been concluded.

4. In view of the fact that the suit proceedings have already

been concluded, the present writ petition has become infructuous.

5. Therefore, the present writ petition is dismissed as having

become infructuous.

6. 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

ARTI SHARMA /1

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