Citation : 2023 Latest Caselaw 3871 Raj/2
Judgement Date : 21 August, 2023
[2023:RJ-JP:18443]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 3637/2018
Sardarmal Khandaka Charitable Trust A Public Trust Duly
Registered Under The Provisions Of Rajasthan, Public Trust Act,
1959 and Rules framed there under having Registration
No.31/1996), Sardarmal Khandaka Memorial Hospital, Village
Hathoj, Kalwa Road Jaipur Rajasthan through its Secretary Shri
Sant Kumar Khandaka Son of Shri Nem Prakash Khandaka aged
53 years, R/o Plot No. D 192, Jagdish Marg, Bani Park, Jaipur
Rajasthan.
----Petitioner
Versus
1. Shivam Medical Store A Partnership Firm Through Its
Partner Shri Prahlad Kumar Garg, Sardarmal Khan, Village
Hathoj, Kalwal Road, Jaipur Rajasthan.
2. Anamika Devi Wife Of Shri Kapil Agarwal Partner Of Firm
Shivam Medical Store, Sardarmal Khandaka M, Village
Hathoj, Kalwal Road, Jaipur Rajasthan.
3. Rekha Garg Wife Of Shri Dinesh Garg Partner Of Firm
Shivam Medical Store, Sardarmal Khandaka Memori,
Village Hathoj, Kalwal Road, Jaipur Rajasthan.
----Respondents
For Petitioner(s) : Mr. Sanjeev Kumar 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.
[2023:RJ-JP:18443] (2 of 2) [CW-3637/2018]
Since the main petition has been dismissed, the stay
application and all other pending application/s, if any, also stands
dismissed.
(GANESH RAM MEENA),J
ARTI SHARMA /47
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