Shakila Khan And Anr vs Nargis Khan And Anr ...
2023 Latest Caselaw 3557 Raj/2

                                   [2023:RJ-JP:17828]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 5014/2018

                                   1.       Shakila Khan, Wife Of Late Nizam Khan, Resident Of Flat
                                            No. 8, Second Floor, S F Apartment, Plot No. D-847,
                                            Malviya Nagar, Jaipur Rajasthan.
                                   2.       Shabnam Khan, Daughter Of Late Nizam Khan, Resident
                                            Of Flat No. 8, Second Floor, S F Apartment, Plot No. D-
                                            847, Malviya Nagar, Jaipur Rajasthan.
                                                                                                             ----Petitioners
                                                                              Versus
                                   1.       Nargis Khan, Daughter Of Late Nizam Khan, Wife Of Shri
                                            Mohammad Khursid, Resident Of House No. 104, Anpurna
                                            Tower, Koshambhi, Ghaziabad Up
                                   2.       Mustak Khan, Son Of Late Nizam Khan, Resident Of Plot
                                            No. 28, Shiv Colony, Near Dhakad Motors, Muhana Mandi
                                            Road, Mansarovar, Jaipur.
                                                                                                           ----Respondents

For Petitioner(s) : Mr. Mohd Adil For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

16/08/2023

Counsel for the petitioner submits that the present writ

petition has become infructuous.

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

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 /38

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