Smt Kamla Poddar vs Addi District And Session Ors
2023 Latest Caselaw 3817 Raj/2

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                      BENCH AT JAIPUR

                                                   S.B. Civil Writ Petition No. 9891/2012

                                   Smt. Kamla Poddar Wife Of Shri Girish Chandra Poddar, By Caste
                                   Hindu, Flat No. E 71, Amba Apartments, Ambabari, Jaipur
                                                                                                      ----Petitioner
                                                                      Versus
                                   1.      Addl. District And Sessions Judge, Court No. 5, Jaipur
                                           Metropolitan, Jaipur
                                   2.      Smt. Vrinda Kanodia Wife Of Shri Anshuman Kanodia
                                           Daughter Of Late Shri Vinay Kumar Poddar, By Cast, 10,
                                           Sharat Chaterjee Avenue, Kolkata 700029
                                   3.      Smt. Nandini Poddar Wife Of Late Shri Vinay Kumar
                                           Poddar, By Caste Hindu, Prabha Mandir, Prabha Nagar, P.
                                           Balu Marg, Prabhadevi, Mumbai 400025
                                   4.      Smt. Madhvi Jariwala Wife Of Shri Mehul Jaiwala, 33,
                                           Prabha Mandir, Prabha Nagar, P. Balu Marg, Prabhadevi,
                                           Mumbai 400025
                                                                                                   ----Respondents

For Petitioner(s) : Mr. A. K. Sharma For Respondent(s) : Ms. Sukriti Kasliwal

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

19/08/2023

Counsel for the petitioner submits that the present writ

petition has become infructuous.

In view of the statement made by counsel for the petitioner,

the writ petition is dismissed as having become infructuous.

The pending application(s), if any, stand(s) disposed of.

(GANESH RAM MEENA),J

Seema/307

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