Abdul Jabbar S/O Abdul Samad Khan vs Mangtu S/O Chote ...
2023 Latest Caselaw 4078 Raj/2

[2023:RJ-JP:18784]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                  S.B. Civil Writ Petition No. 3553/2019

Abdul Jabbar S/o Abdul Samad Khan, Aged About 62 Years, By
Caste Musalman R/o Chatikana Khar Road, Karauli, Tehsil And
Distt. Karauli.
                                                                           ----Petitioner
                                           Versus
1.       Mangtu S/o Chote, By Caste Musalman (Fakir) R/o Holi
         Khidkiya Bahar, Tehsil And Distt. Karauli.
2.       Lohari W/o Chote, (Diseased)
3.       Munni W/o Babu, R/o Sapotra
4.       Nanni W/o Ismile, R/o Gangapurcity
5.       Basiran W/o Sultan, R/o Gangapurcity
6.       Hafijan W/o Murad, R/o Ambedkar Circle, Near Bhatta,
         Karauli.
7.       Majidan W/o Mangtu, By Caste Musalman (Fakir) R/o Holi
         Khidkiya Bahar, Tehsil And Distt. Karauli.
                                                                        ----Respondents

For Petitioner(s) : Mr. Mukesh Kumar Goyal For Respondent(s) : Mr. Malkhan Chaturvedi

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

23/08/2023

Counsel for the petitioner submits that both the parties have

entered into the amicable settlement out of the Court and

therefore, in view of the settlement between both the parties, 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.

[2023:RJ-JP:18784] (2 of 2) [CW-3553/2019]

Since, the main petition has been dismissed, the pending

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

(GANESH RAM MEENA),J

Seema/237

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