Tarun Bhatia Son Of Shri Jugal Das ... vs Ashok Ajmera Son Of Shri Bhanwar ...
2023 Latest Caselaw 3859 Raj/2

                                   [2023:RJ-JP:18405]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 7811/2021

                                   Tarun Bhatia Son Of Shri Jugal Das Bhatia, Aged About 55 Years,
                                   Resident Of H.no. 272, Frontier Colony, Adarsh Nagar, Jaipur,
                                   Rajasthan.
                                                                                                              ----Petitioner
                                                                              Versus
                                   1.       Ashok Ajmera Son Of Shri Bhanwar Lal, Resident Of H.no.
                                            1873, Haldiyon Ka Rasta, Uncha Kua, Police Station
                                            Ramganj, Jaipur.
                                   2.       Smt. Raj Ajmera Wife Of Shri Ashok Ajmera, Resident Of
                                            H.no. 1873, Haldiyon Ka Rasta, Uncha Kua, Police Station
                                            Ramganj, Jaipur. Second Address H.no. 283, Royal House,
                                            Gali No.5, Rajapark, Jaipur.
                                                                                                           ----Respondents

For Petitioner(s) : Mr. Sikander Ali Chopdar Mr. Gaurav Singh Tanwar For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

21/08/2023

Counsel for the petitioner submits that the present writ

petition has become infructuous.

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

the present writ petition is dismissed as having become

infructuous.

Since the main petition has been dismissed, all other

pending application/s, if any, also stands dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /100

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