Badri Bai vs Mubarak Ali And Ors ...
2023 Latest Caselaw 3307 Raj/2

[2023:RJ-JP:17016]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 1878/2017

Badri Bai W/o. Babul Lal, aged about 50 years, R/o Village
Sherawada, Tehsil Ramganjmandi, District Kota Raj.
                                                                     ----Petitioner
                                     Versus
1.       Mubark Ali S/o Shabbir Khan, Hiriyakhedi Chauraha,
         Dhabadeh, Tehsil Ramganjmandi, District Kota Raj.
2.       Dinesh Chauahn S/o Harla Singh, Amar Jawan Jyoti Road,
         Mines,      P.no.       2D-25,         Housing           Board    Colony,
         Ramaganjmandi, District Kota Raj.
3.       Icici Lombard General Insurance Company Ltd, Through
         Divisional Office, Upper Of Bank Of Baroda, Jhalawar
         Road, Kota Raj.
                                                                  ----Respondents

4. Smt. Rekha Bail W/o Late Kamlesh (name deleted order dtd 22.09.2014)

5. Rohit S/o Late Kamlesh aged 9 months through natural guardian grandfather Babulal

6. Sonu S/o babulal aged around 14 years.

7. Kavita d/o Babulal aged around 16 years.

8. Babulal S/o Magilal Aged around 46 years.

All R/o Village Sherawada, Tehsil Ramganjmandi, District Kota (Raj.) ...performa-respondents

For Petitioner(s) : Mr. Praveen Kumar Jain 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.

[2023:RJ-JP:17016] (2 of 2) [CW-1878/2017]

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, all other

pending application/s, if any, also stands dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /50

Powered by TCPDF (www.tcpdf.org)