Chameli Bai W/O Late Sh. Danmal vs Syndicate Bank ...
2023 Latest Caselaw 3864 Raj/2

[2023:RJ-JP:18404]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 12920/2019

1.       Chameli Bai W/o Late Sh. Danmal, Aged About 45 Years,
         R/o Village Sorsan, P.s. Anta, District Baran, Presently
         Residing At Rajkiya Awas, E-Block, Kr-149, Gramin Police
         Line, Borkheda, Kota.
2.       Mukesh S/o Late Sh. Danmal, Aged About 23 Years, R/o
         Village     Sorsan,     P.s.    Anta,      District       Baran,    Presently
         Residing At Rajkiya Awas, E-Block, Kr-149, Gramin Police
         Line, Borkheda, Kota.
3.       Priyanka Meena D/o Late Sh. Danmal, Aged About 21
         Years, R/o Village Sorsan, P.s. Anta, District Baran,
         Presently Residing At Rajkiya Awas, E-Block, Kr-149,
         Gramin Police Line, Borkheda, Kota.
                                                                      ----Petitioners
                                        Versus
1.       Syndicate Bank, Branch- Nayapura, Kota, Through Its
         Branch Manager.
2.       Shriram      General      Insurance         Company         Ltd.,   Through
         Manager Office- Aerodrome Circle, Kota.
3.       Aslam Khan @ Kalu Son Of Ramjan Khan, Aged About 30
         Years, Resident Of Daragon, Mataji Road, Indergarh,
         Distt. Bundi Raj. At Present Sajidehra, Near Masjid, Kota
         (Rajasthan) (Driver Tanker Reg. No. Rj-33/g-0824)
4.       Allauddin Khan S/o Bashir Khan, Aged About 47 Years,
         Resident Of A-1, Waqf Nagar, Thana Dadabari, Kota
         (Rajasthan) (Reg. Owner Tanker Reg. No. Rj33/g0824)
                                                                    ----Respondents

For Petitioner(s) : Mr. Naseemuddin Qazi For Respondent(s) : Mr. Prakhar Agarwal for Mr. Virendra Agarwal

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

21/08/2023

[2023:RJ-JP:18404] (2 of 2) [CW-12920/2019]

Counsel for the petitioners submits that the present writ

petition has become infructuous.

In view of the statements made by counsel for the

petitioners, 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 /95

Powered by TCPDF (www.tcpdf.org)