Smt Swati Mohil vs Smt Puspa Devi Haldiya Andors ...
2023 Latest Caselaw 3926 Raj/2

[2023:RJ-JP:18491]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 4710/2015

Smt. Swati Mohil wife of Late Shri Arun Kumar, aged about 30
years. residence of H-24, Saraswati Nagar, Malviya Nagar, Jaipur
(Rajasthan).
                                                                    ----Petitioner
                                    Versus
1. Smt. Puspa Devi Haldiya wife of Late Shri Rajendra Ji Haldiya,
Advocate, aged about 58 years, residence Haldiya Bhawan,
Gandhi Nagar Mod, Tonk Road, Jaipur & Plot No E-55, Sidharth
Nagar, Malviya Nagar, Jaipur (Rajasthan)
                                           --Plaintiff-Applicant-Respondent

2. Suresh son of Shri Brij Mohan;

3. Naresh Mohil son of Shri Satyanarain Mohil; Both are C/O M/S Tana Bana; addresses E-55) Sidharth Nagar, Malviya Nagar, Jaipur (Rajasthan)

4. Naaz Drycleaners through Manager/ Proprietor;

5. Libas through Manager/ Proprietor;

6. M/S 6 Ten through Manager/ Proprietor; Defendant-respondent No.4 to 6 address; E-55, Sidharth Nagar, Malviya Nagar, Jaipur Rajasthan

----Respondents

For Petitioner(s) : None present For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

21/08/2023

No one has put in appearance on behalf of the petitioner in

the second round also.

Therefore, the present writ petition is dismissed for non-

prosecution.

[2023:RJ-JP:18491] (2 of 2) [CW-4710/2015]

Since the main petition has been dismissed for non-

prosecution, the stay application and all other pending

application/s, if any, also stands dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /25

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