Managal vs Bharosiandors ...
2023 Latest Caselaw 3561 Raj/2

                                   [2023:RJ-JP:17805]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 8226/2016

                                   Mangal Son Of Johari, Village Chinayata, Tehsil Hindaun City,
                                   District Karauli Rajasthan.
                                                                                                ----Defendant/Petitioner
                                                                              Versus
                                   1.       Bharosi Son Of Kaluwa, Virwas Machi, Tehsil And District
                                            Karauli Rajasthan
                                                                          ......Plaintiff non-petitioner
                                   2.       Samanta Sn Of Phusiya, Virwas Machi, Tehsil And District
                                            Karauli Rajasthan
                                   3.       Swaroopsingh Swaroopi Thekadar Son Of Jaylal, Reh Ka
                                            Pura, Presently Resident Of Near Masalpur Octroi, Karauli,
                                            Tehsil And District Karauli Rajasthan
                                   4.       Sub Registrar, Land Holder, Karauli, District Karauli
                                            Rajasthan
                                                                                        ----Defendant non-petitioners


                                   For Petitioner(s)                :     Mr. Rahul Sharma for Mr. Rajneesh
                                                                          Gupta
                                   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 /81

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