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Neena Channa W/O Sanjeev Channa vs Manoj Kumar Iyer S/O Vishwanath ...
2023 Latest Caselaw 4116 Raj/2

Citation : 2023 Latest Caselaw 4116 Raj/2
Judgement Date : 24 August, 2023

Rajasthan High Court
Neena Channa W/O Sanjeev Channa vs Manoj Kumar Iyer S/O Vishwanath ... on 24 August, 2023
Bench: Ganesh Ram Meena
                                   [2023:RJ-JP:18963]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 17368/2019

                                   Neena Channa W/o Sanjeev Channa, Aged About 46 Years, R/o
                                   House No. 224, Flat No. F-2, First Floor, Dhanwantri Apartment,
                                   Vishwakarma Marg, Rani Sati Nagar, Ajmer Road, Jaipur (Raj.)
                                                                                                              ----Petitioner
                                                                              Versus
                                   1.       Manoj Kumar Iyer S/o Vishwanath Dravid, Aged About 43
                                            Years, R/o 142, Grenade Marg, Pratap Nagar, Sirsi Road,
                                            Kahtipura, Jaipur (Raj.)
                                   2.       Manish Kumar Iyer S/o Manoj Kumar Iyer, R/o 142,
                                            Grenade Marg, Pratap Nagar, Sirsi Road, Kahtipura, Jaipur
                                            (Raj.)
                                                                                                           ----Respondents

For Petitioner(s) : Mr. Shailendra Singh For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

24/08/2023

Counsel for the petitioner submits that the present writ

petition has become infructuous.

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

the present writ petition is dismissed as having become

infructuous.

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 /33

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