Saroj And Ors vs M/S Swai Madhopur Lounge And Ors ...
2023 Latest Caselaw 4437 Raj/2

[2023:RJ-JP:20172]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 12740/2017

1.       Saroj D/o Late Shri Prabhu Dayal, R/o Niwai, Dist Tonk
2.       Rajesh
3.       Omprakash, Sons Of Late Prabhu Dayal C/o Krokary
         General Store, Sabji Mandi, Bajariya, Sawai Madhopur.
4.       Reena D/o Late Shri Prabhu Dayal, R/o Jaipur. 79/98,
         Mansarovar, Jaipur.
                                                                    ----Petitioners
                                     Versus
1.       M/s Sawai Madhopur Lounge Private Limited Company
         Registerdd Under The Companies Act 1956 Through D,
         Registered Office Taj Palace Hotel 2, Sardar Patel Marg,
         New Delhi By Order Dated 28-04-2012 The New Address
         3, Community Center Arambag, Panchkuiyan Road, New
         Delhi Incorporated
2.       Sh. Jagdish S/o Ram Niwas, R/o Bajaria Sawai Madhopur.
3.       Sh. Nitin Maheshwari S/o Tara Chand Maheshwari R/o
         Ranthambor Road Station, Sawai Madhopur.
4.       The State Of Rajasthan Through Tehsil, Sawai Madhopur
         Land Holder
5.       Nagar Palika Sawai Madhopur Through, Executive Officer,
         Nagar Palika, Sawai Madhopur.
6.       Ashok
7.       Kamlesh
8.       Pramod, Sons Of Late Shri Prabhu Dayal
9.       Smt. Sampat W/o Late Shri Prabhu Dayal, All R/o
         Bajariya, Sawai Madhopur
10.      Sub Registrar Swm Deleted
11.      Shri Pappu S/o Late Shri Prabhudayal R/o Bajaria Sawai
         Madhopur
                                                                  ----Respondents

For Petitioner(s) : None present For Respondent(s) :

[2023:RJ-JP:20172] (2 of 2) [CW-12740/2017]

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

31/08/2023

No one has put in appearance on behalf of the petitioners in

the second round also.

Therefore, the present writ petition is dismissed for non-

prosecution.

Since the main petition has been dismissed for non-

prosecution, the stay application and all other pending

application/s, if any, also stands dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /14

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