Sugan Gurjar Chhapariya vs Kishore Andors ...
2023 Latest Caselaw 3884 Raj/2

[2023:RJ-JP:18500]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 10126/2015

Sugan Gurjar Chhapariya Son of Shri Bachhu Singh, aged about
36 years, resident of Keshavpura, Hindaun City, district Karauli
(Raj)
                                                        ----Petitioner/Defendant
                                      Versus
1. Kishore son of Sanvaliya, aged about 102 years, resident of
Keshavpura, Malipada, Hindauncity, district Karauli (Raj.)
                                                       ...Non-Petitioner/Plaintiff


2. Bhagwat Son of Ghasida, aged about 66 years, resident of
Keshavpura, Malipada, Hindauncity, district Karauli (Raj.)
3. Ram Sahay Son of Ghasida, aged about 51 years, resident of
Keshavpura, Malipada, Hindauncity, district Karauli (Raj.)
4. Kampuri Daughter of Ghasida, wife of Kishan Lal, resident
Hindauncity, present address Village Dhand, Post Talchidi, Tehsil
Mahuwa, district Dausa (Raj.)
5. Shanti Daughter of Ghasida, wife of Manohari Lal, resident
Hindauncity, present address Village Dhand, Post Talchidi, Tehsil
Mahuwa, district Dausa (Raj.)
6. Khanna Son of Babu Lal, aged about 25 years, resident of
Keshavpura, Hindauncity, district Karauli (Raj.)
7.    Kanhaiya       Son   of    Babu       Lal,     aged          about   33   years,
resident of Hindauncity, district Karauli (Raj.)
8. Bhura Son of Girraj, aged about 58 years, resident of
Hindauncity, district Karauli (Raj.) Keshavpura.
                                                     ----Performa Respondents

For Petitioner(s) : Mr. Rajendra Sharma For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

21/08/2023

Counsel for the petitioner submits that he pleads no

instruction in the matter from his client.

[2023:RJ-JP:18500] (2 of 2) [CW-10126/2015]

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

the present writ petition is dismissed for non-prosecution.

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 /406

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