Deshraj vs Mandir Shri Govardhannath Ji ...
2023 Latest Caselaw 3519 Raj/2

                                             HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                         BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 3713/2017

                                   Deshraj Son Of Kalulal, By Caste Nai, Ramganjmandi, Tehsil
                                   Ramganjmandi, District Kota Raj.
                                                                                                     ----Petitioner
                                                                      Versus
                                   Mandir Shri Govardhannath Ji Vaishnav Panchayat, Ramganj-
                                   mandi Through Its President, Shri Mukesh Ba, Bazar No. 6, Ram-
                                   ganjmandi, District Kota Raj.
                                                                                                   ----Respondent

For Petitioner(s) : Mr. Alok Chaturvedi For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

14/08/2023

Counsel for the petitioner submits that this civil writ petition

has been infructuous.

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

the present civil writ petition is dismissed as having become

infructuous.

(GANESH RAM MEENA),J

Seema/4

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