Amir Khan Lrs Ors vs Mangilal (2023:Rj-Jp:18084)
2023 Latest Caselaw 3699 Raj/2

[2023:RJ-JP:18084]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 2271/2016

1.       Amir Khan S/o Bhure Khan Deceased Through His Legal
         Heirs -
2.       Smt. Khatun W/o Late Amir Khan
3.       Smt. Abida D/o Late Amir Khan
4.       Smt. Hasina D/o Late Amir Khan
5.       Smt. Abinoor D/o Late Amir Khan
6.       Smt. Razia D/o Late Amir Khan
7.       Smt. Rukkya D/o Late Amir Khan
8.       Shri Hatim S/o Late Amir Khan
9.       Shri Jawed S/o Late Amir Khan
10.      Shri Akram S/o Late Amir Khan, All Resident Of Village
         Alod, Tehsil Hindoli, District Bundi, Rajasthan
                                                                    ----Petitioners
                                      Versus
Mangilal S/o Shri Bhure Khan, Village Alod, Tehsil Hindoli,
District Bundi, Rajasthan
                                                                   ----Respondent

For Petitioner(s) : None present For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

17/08/2023

On 16.08.2023 when the case was called for, there was no

one to represent the petitioners and also none appeared for the

petitioners in second round also.

Today also, there is no one to represent the petitioners,

therefore, the present writ petition is dismissed for non-

prosecution.

[2023:RJ-JP:18084] (2 of 2) [CW-2271/2016]

Since the main petition has been dismissed, all other

pending application/s, if any, also stands dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /413

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