Raju Son Of Shri Mohan Lal Alias ... vs Smt. Chamela Widow Of Late Shri ...
2023 Latest Caselaw 3435 Raj/2

                                   [2023:RJ-JP:17484]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 11968/2019

                                   Raju Son Of Shri Mohan Lal Alias Manohar Lal, Aged About 48
                                   Years, Resident Of Anah Gate, Near Nala, Bharatpur (Rajasthan)
                                                                                                          ----Petitioner
                                                                          Versus
                                   1.       Smt. Chamela Widow Of Late Shri Parsadi, (Since
                                            Deceased)
                                   2.       Mohit Adopted Son Of Late Shri Prasadi, Resident Of Anah
                                            Gate,       Near   Nala,      Bharatpur,        Presently     Residing   At
                                            Laxmipuram, Alwatiya, Agra (U.p.) (Earlier Respondent

No. 2 Was Minor, Therefore, Represented By His Natural Guardian (Mother) But Presently He Has Attained The Age Of More Than 18 Years, Therefore, He Is Major And Contestiing The Suit Himself Independently).

                                                                                                       ----Respondents


                                   For Petitioner(s)            :     Mr. Raj Kumar Goyal
                                   For Respondent(s)            :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

11/08/2023

Counsel for the petitioner submits that he pleads no

instruction in the matter from his client.

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

the present writ petition is dismissed for non-prosecution.

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 /26

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