Girdhari Singh vs Prem Chand And Ors ...
2023 Latest Caselaw 4059 Raj/2

Citation : 2023 Latest Caselaw 4059 Raj/2
Judgement Date : 23 August, 2023

Rajasthan High Court

Girdhari Singh vs Prem Chand And Ors ... on 23 August, 2023

Bench: Ganesh Ram Meena

                                   [2023:RJ-JP:18782]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 9573/2010

                                   Girdhari Singh S/o Shri Pratap Singh Rathore, A-453, Tara Nagar,
                                   Jhotwara, Jaipur
                                                                                                              ----Petitioner
                                                                              Versus
                                   1.         Prem Chand S/o Sh. Ganesh, 9-B, Jagganathpuri, Kalwar
                                              Road, Jhotwara, Jaipur
                                   2.         Mohammad            Rafiq      S/o     Haji     Jamal,       Dundlod,    Tehsil
                                              Navalgarh, Dist. Jhunjhunu
                                   3.         Mohammad Hussain S/o Haji Jamal, Dundlod, Tehsil
                                              Navalgarh, Dist. Jhunjhunu
                                   4.         Additional District And Session Judge Fast Track No. 7,
                                              Jaipur City, Jaipur
                                                                                                           ----Respondents

For Petitioner(s) : Mr. Jai Sharma on behalf of Mr. Ajeet Bhandari, Sr.Adv. For Respondent(s) : Mr. C. L. Saini

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

23/08/2023

Counsel for the petitioner submits that the present writ

petition has been infructuous.

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

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