Naresh Kumar Rajani Son Of Shri ... vs Jagdish Prasad Son Of Gaur Lal ...
2023 Latest Caselaw 4423 Raj/2

                                   [2023:RJ-JP:20232]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 17473/2019

                                   Naresh Kumar Rajani Son Of Shri Srichand Ji, Aged About 45
                                   Years, Resident Of 897, Shastri Nagar, Dadabari, Kota.
                                                                                                             ----Petitioner
                                                                              Versus
                                   Jagdish Prasad Son Of Gaur Lal, Aged About 60 Years, Resident
                                   Of 452, Kotri, Gordhanpura, Kota.
                                                                                                           ----Respondent

For Petitioner(s) : Mr. S.M. Sharma for Mr. Abhishek Pareek For Respondent(s) : Mr. Vimal Chand Chaudhary with Mr. Yogesh Tailor

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

31/08/2023

Counsel for the petitioner submits that both the parties have

entered into amicable settlement out of the Court, therefore, the

present writ petition has become 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 stay

application and all other pending application/s, if any, also stands

dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /139

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