Jaisingh Son Of Shri Mahsukh vs Shersingh Son Of Shri Mahasukh ...
2023 Latest Caselaw 3556 Raj/2

                                   [2023:RJ-JP:17803]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 22278/2018

                                   1.       Jaisingh Son Of Shri Mahsukh, Aged About 60 Years,
                                            Resident Of Pipali, Tehsil Chirawa, Distt. Jhunjhunu.
                                   2.       Manesh Son Of Shri Jaisingh, Aged About 30 Years,
                                            Resident Of Pipali, Tehsil Chirawa, Distt. Jhunjhunu.
                                   3.       Naresh Son Of Shri Jaisingh, Aged About 35 Years,
                                            Resident Of Pipali, Tehsil Chirawa, Distt. Jhunjhunu.
                                                                                                      ----Petitioners
                                                                       Versus
                                   1.       Shersingh Son Of Shri Mahasukh, Aged About 63 Years,
                                            Resident Of Pipali, Tehsil Chirawa, Distt. Jhunjhunu.
                                   2.       Rajendra Son Of Shri Mahasukh, Aged About 37 Years,
                                            Resident Of Pipali, Tehsil Chirawa, Distt. Jhunjhunu.
                                                                                                    ----Respondents

For Petitioner(s) : Mr. Amit Punia For Respondent(s) : Mr. Dhoop Singh Poonia

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

16/08/2023

Counsel for the petitioners submits that the present writ

petition has become infructuous.

In view of the statements made by counsel for the

petitioners, the present writ petition is dismissed as having

become infructuous.

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 /42

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