Radhey Shyam Andors vs Laxminarayan Andors ...
2023 Latest Caselaw 3786 Raj/2

[2023:RJ-JP:18130]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 3886/2015

1. Radhey Shayam S/o Sh. Makhan Lal (deceased) Through its
LRS
1/1 Bhagwati Devi W/o Late Radhey Shayam
1/2 Laxman Prasad S/o Late Radhey Shayam
1/3 Aagrshen s/o Late radhey Shayam
1/4Gopal S/o Late Radhey Shayam
1/5 Anil S/o Late Radhey Shayam
 All are R/o Sceme No.7, Alwar, Rajasthan
                                                   ----Petitioner/ Defendants
                                    Versus
    1. Laxminarayan S/o Sh. Makhan Lal
    2. Rukmani W/o Late Sh. Chandra Kishore
    3. Ashok Kumar S/o Late Sh. Chandra Kishore
    4. Brijendra @ Hathi S/o Late Sh. Chandra Kishore
    5. Lalit Kumar S/o Late Sh. Chandra Kishore
       All are R/o Indra Market, Alwar, Rajasthan. Rajasthan
                                                    ......Respondents/Plaintiffs

6. Maduri @ Guddi D/o Late Radhey Shayam

7. Manju D/o Late Radhey Shayam

8. Nirmala D/o Late Radheshayam All are R/o Sceme No.7, Alwar, Rajasthan

----Performa Respondent/Defendants

For Petitioner(s) : Mr. Nagendra Sharma for Mr. Ajay Goyal For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

18/08/2023

Counsel for the petitioners submits that the present writ

petition has become infructuous.

[2023:RJ-JP:18130] (2 of 2) [CW-3886/2015]

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 /27

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