Kailash Chand Daga Deceased And ... vs Brij Mohan Kagdi
2023 Latest Caselaw 3816 Raj/2

Citation : 2023 Latest Caselaw 3816 Raj/2
Judgement Date : 19 August, 2023

Rajasthan High Court

Kailash Chand Daga Deceased And ... vs Brij Mohan Kagdi on 19 August, 2023

Bench: Ganesh Ram Meena

HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR

S.B. Civil Writ Petition No. 5890/2014

Kailash Chand Daga (since Deceased)
1/1. Smt. Shanti daga w/o late sh. Kailash chand daga age 70
1/2.Surendra kumar daga s/o late sh. Kailash chand daga
1/3.Mahendra kumar daga son of shri kailash chand daga
1/4.Sudhir Kumar daga s/o late sh. Kailash chand daga
1/5.Sanjeev kumar daga s/o late sh.kailash chand daga
All resident of 1370 rasta tara chand nayab, johari bazar, jaipur
2.Vimal chand daga son of Shri prem chand daga resident of H N
1482, barah gangaur ka rasta, jaipur
----Petitioners
Versus
Brij Mohan Kagdi s/o late sh. Damodar lal ji, r/o plot no.13 sadar
house civil lines, ajmer road, jaipur
----Respondent

For Petitioner(s) : Mr. Manish Sharma 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/103