Smt Jaituni Andors vs Aliman Andors ...
2023 Latest Caselaw 3564 Raj/2

[2023:RJ-JP:17804]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                S.B. Civil Writ Petition No. 975/2016

    1. Smt Jaituni W/o Risal Singh aged about 53 years R/o
       Village Itarana, Tehsil and District Alwar.
    2. Hakki D/o Risal Singh W/o Ruddar Khan, aged about 24
       years R/o Village Albux Ka Bas, Tehsil Laxmangarh District
       Alwar.
    3. Makki D/o Risal Singh W/o Jafru Khan aged about 26 years,
       R/o Village Albux Ka Bas, Tehsil Laxmangarh District Alwar
    4. Begum D/o Risal Singh W/o Shri Imran Khan, aged about
       22 years R/o Village Albux Ka Bas, Tehsil Laxmangarh
       District Alwar.
    5. Rakesh Kumar S/o Shri Sunderpal Yadav, aged about 51
       years R/o Saini Dharamshala, Kala Kuwa, Alwar
    6. Roshan S/o Shri Man Singh, Aged about 45 years R/o Plot
       No.60, Village Gorpahadi, Tehsil Laxmangarh District Alwar.
    7. Sapru S/o Shri Jassi, aged about 47 years R/o Plot NO.60,
       Village Gorpahadi, Tehsil Laxmangarh District Alwar.
                                                                   ----Petitioners
                                    Versus
    1. Aliman D/o Rahu W/o Shadi, Aged about 58 years, R/o
       Village Karoli, Tehsil and District Alwar
    2. Jarina D/o Raju W/o Roshan, Aged about 52 years, R/o
       Village Karoli, Tehsil and District Alwar
    3. Raveena D/o Raju W/o Isak, aged about 47 years R/o
       Village Karoli, Tehsil and District Alwar.
                                                                 ----Respondents

For Petitioner(s) : Mr. Gajendra Singh Rathore For Respondent(s) :

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.

[2023:RJ-JP:17804] (2 of 2) [CW-975/2016]

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 /74

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