Bhawani vs Naveen Sharmaandors ...
2023 Latest Caselaw 3611 Raj/2

[2023:RJ-JP:17832]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 16225/2015

Bhawani S/o Shri Tola Ram Plot No. 73, Indra Colony, Banipark,
Jaipur, Rajasthan
                                                             ----Petitioner/Defendant
                                           Versus
1.       Naveen Sharma S/o Shri Ravindra Prasad Sharma,
2.       Ravindra Prasad Sharma S/o Shri Durga Prasad Sharma,
         Through His Power Of Attorney Holder Shri Nave, Plot No.
         72, Indra Colony, Banipark, Jaipur, Rajasthan
                                                          .......Respondents/Plaintiffs

3. Rajendra Kumar S/o Late Shri Radheyshyam

4. Sunil Kumar S/o Late Shri Radheyshyam

5. Navratan Rajoria S/o Shri Satyanaranay Rajoria, All Resident Of Plot No. 73, Indra Colony, Banipark, Jaipur, Rajasthan

6. Jaipur Nagar Nigam Through Its Chief Executive Officer, Tonk Road, Jaipur, Rajasthan

----Performa Respondents

For Petitioner(s) : Mr. ram Rakh Sharma 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.

[2023:RJ-JP:17832] (2 of 2) [CW-16225/2015]

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 /68

Powered by TCPDF (www.tcpdf.org)