Madan Mohan Pandey Andanr vs Subrat Saswa Andors ...
2023 Latest Caselaw 4056 Raj/2

[2023:RJ-JP:18721]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 13640/2016

1.       Madan Mohan Pandey Son Of Shri Balram Pandey Father
         Of Deceased
2.       Smt. Damyanti Devi Wife Of Shri Madan Mohan Pandey
         Mother Of Deceased, Both By Caste Brahmin, Resident Of
         Plot No. 3/190, Kala Kuwa, Housing Board, Alwar,
         Rajasthan
                                                                      ----Petitioners
                                       Versus
1.       Subrat Sasawal S/o Shri Narayna, C/o Mana Sendu,
         Samai, Shikarpur College Square, Cuttack - 753003
         Driver Of Tanker No. Or No. 21D-6436
2.       Pravakar Mishra Son Of Shri Bheem Ch. Mishra, C/o
         Marine      Diesel       Service   Market        Building,    Badapadiya,
         Paradeep, Distt. Jagatsinghpur, Orissa - 754142 Owner Of
         Tanker No. Or No. 21D-6436
3.       The New India Insurance Co. Ltd., Divisional Office, Near
         Power House, Alwar, Rajasthan Insurer Of Tanker No. Or
         No. 21D-6436
4.       Smt. Anuradha Pandey Wife Of Late Shri Deepak Pandey
         Wife Of Deceased
5.       Akshat Pandey Son Of Late Shri Deepak Pandey Son Of
         Deceased Minor Through Natural Guardian And Mo, No. 4
         And 5 Are By Caste Brahmin, Resident Of Village Behta,
         Post Sikri, Distt. Darbhanga, Bihar
                                                                   ----Respondents

For Petitioner(s) : Mr. Girish Khandelwal For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

23/08/2023

Counsel for the petitioners submits that the present writ

petition has been infructuous.

[2023:RJ-JP:18721] (2 of 2) [CW-13640/2016]

In view of the statement made by counsel for the petitioners,

the present writ petition is dismissed as having become

infructuous.

Since, the main petition has been dismissed, the pending

application(s), if any, stand(s) disposed of.

(GANESH RAM MEENA),J

Seema/53

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