Rukamni Devi vs Ashok Kumar Goyal Andors
2023 Latest Caselaw 3839 Raj/2

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                      BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 11747/2015

                                   Rukamni Devi w/o janki lal sharma, aged 80 years r/o amne
                                   samne ka mandir city sawai madhopur
                                                                                                      ----Petitioner
                                                                      Versus
                                   1.Ashok Kumar Goyal s/o shri brajmohan goyal r/o city sawai
                                   madhopur
                                   2.Shailendra kumar sharma s/o shri janki lal sharma, dainik
                                   nayjoti office, bajariya sawai madhopur
                                   3.Rajesh Kumar Sharma s/o shri janki lal printing press cinima
                                   circle, sadar bajar, city sawai madhopur
                                                                                                   ----Respondents

For Petitioner(s) : Mr. Sunil Jain For Respondent(s) : Mr. M. L. Goyal

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/179

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