Citation : 2023 Latest Caselaw 3815 Raj/2
Judgement Date : 19 August, 2023
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 5804/2015
1.Radhey Shyam s/o Raghunath
2.Ramkishan s/o radheyshyam
3.Ramnarayan son of radheyshyam
4.Hanuman prasad son of radheyshyam
5.Mahaveer son of radheyshyam
6.Gaurishankar son of radheyshyam
All resident of sawai madhopur, district sawai madhopur
----Petitioners
Versus
1.Heera Lal s/o jagannath
2.Radheyshyam s/o Bachhhu lal
3.Mool Chand s/o Bachhhu lal
4.Girraj s/o Bachhhu lal
5.Chandra Mohan s/o Bachhhu lal
6.Ghanshyam s/o Ganpatlal
All resident of new market, sawai madhopur city, district sawai
madhopur (Rajasthan)
----Respondents
For Petitioner(s) : Mr. Rajneesh Gupta For Respondent(s) :
HON'BLE MR. JUSTICE GANESH RAM MEENA
Judgment / Order
19/08/2023
Counsel for the petitioners submits that the present writ
petition has become infructuous.
In view of the statement made by counsel for the petitioners,
the writ petition is dismissed as having become infructuous.
The pending application(s), if any, stand(s) disposed of.
(GANESH RAM MEENA),J
Seema/17
Powered by TCPDF (www.tcpdf.org)
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!