Raghunath And Ors vs Nimish Agarwal
2023 Latest Caselaw 3417 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 7652/2017

1.     Raghunath Son Of Sitaram
2.     Rajender Son Of Raghunath
3.     Ramprakash Son Of Sitaram
4.     Smt. Bhagwati Wife Of Ramparakash
5.     Mahender Son Of Shri Ramprakash
6.     Om Prakash Son Of Shri Banwari
7.     Ravi Shankar Son Of Banwari
8.     Ankit Sharma Son Of Shri Ramavtar
9.     Suresh Kumar Son Of Shri Ram Naryan
10.    Ashok Kumar Son Of Shri Suresh Kumar
11.    Hari Mohan Son Of Mahadave
12.    Prabhat Son Of Shri Narayan
13.    Sanjay Son Of Ram Naryan Ji
14.    Kalu Ram Son Of Shri Prabhat
15.    Smt. Laxmi Wife Of Radheyshyam
16.    Ramavtar Son Of Radheyshyam
17.    Bajrang Lal Son Of Shri Radheyshyam
18.    Munna Lal Son Of Shri Radheyshyam
19.    Smt Rinku Sharma Wife Of Shri Munna Lal, All Are By
       Caste Brahamin Resident Of Village Chimnpura @ Dab Ka
       Nala, Tehsil Amer, Distt.- Jaipur Raj.
                                                                 ----Petitioners
                                   Versus
Nimish Agarwal Son Of Late Shri Kailash Chand Agarwal By
Caste Mahajan, Resident Of 2/539, Jawahar Nagar, Jaipur Raj.
                                                                ----Respondent

For Petitioner(s) : Mr. M. C. Jain, Mr. Ankit Jain For Respondent(s) : Mr. Jitendra Sharma

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

(2 of 2) [CW-7652/2017]

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/16

Powered by TCPDF (www.tcpdf.org)