Satish Kumar S/O Rameshwar Singh vs Smt Mohni Devi W/O Late Shankarlal
2023 Latest Caselaw 3384 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 21732/2018

1.     Satish Kumar S/o Rameshwar Singh, Aged About 45
       Years, By Caste Jat, R/o Dhigaal Tahat, P.s. Mukundgarh,
       District Jhunjhunu. (Driver Of Vehicle No-Rj-23-Pa-23-Ta
       0661 (Cruizer))
2.     Sumosh Kumar S/o Gulab Chand, Aged About 50 Years,
       By Caste Nai, R/o Bidasar Tahat, P.s., Lakshmangarh,
       District Sikar. (Registered Owner Of Vehicle No-Rj-23-Pa-
       23-Ta 0661 (Cruizer))
                                                                    ----Petitioners
                                     Versus
1.     Smt Mohni Devi W/o Late Shankarlal, By Caste Mali, R/o
       Village Jagmalpura, Tehsil And District Sikar (Raj.)
2.     Sugna Kumari D/o Late Shankarlal, Aged About 21 Years,
       By Caste Mali, R/o Village Jagmalpura, Tehsil And District
       Sikar (Raj.)
3.     Bimla @ Guddi D/o Late Shankarlal, Aged About 19 Years,
       By Caste Mali, R/o Village Jagmalpura, Tehsil And District
       Sikar (Raj.)
4.     Rahees S/o Late Shankarlal, Aged About 17 Years, Minor
       Through Natural Guardian Mother Smt. Mohni Devi W/o
       Late Shankarlal, By Caste Mali, R/o Village Jagmalpura,
       Tehsil And District Sikar (Raj.)
5.     Soni Devi W/o Late Danaram, Aged About 68 Years, By
       Caste Mali, R/o Village Jagmalpura, Tehsil And District
       Sikar (Raj.)
6.     Chola Mandalam General Insurance Company Ltd., Branch
       Office 52 Arg Group Building, Chitranjan Marg, C-Scheme,
       Jaipur (Insurance Company Of Vehicle No-Rj-23-Pa-23-Ta
       0661 (Cruizer))
                                                                  ----Respondents

For Petitioner(s) : Mr. Akshat Choudhary For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

(2 of 2) [CW-21732/2018]

Judgment / Order

10/08/2023

Counsel for the petitioners submits that this civil writ petition

has been infructuous.

In view of the submission made by counsel for the

petitioners, the present writ petition is dismissed as having

become infructuous.

(GANESH RAM MEENA),J

Seema/31

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