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Ravi Khurana And Ors vs M/S Teba Gems International ...
2023 Latest Caselaw 1518 Raj/2

Citation : 2023 Latest Caselaw 1518 Raj/2
Judgement Date : 3 February, 2023

Rajasthan High Court
Ravi Khurana And Ors vs M/S Teba Gems International ... on 3 February, 2023
Bench: Uma Shanker Vyas
                                   [2023/RJJP/001476]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                    S.B. Criminal Miscellaneous (Petition) No. 375/2016

                                   1. Ravi Khurana S/o Late Shri Nanak Chand
                                   Khurana, aged about 61 years,
                                   2. Gautam Khurana S/o Shri Ravi Khurana, aged
                                   about 31 years,
                                   3. Smt. Sandhya Khurana W/o Shri Ravi Khurana,
                                   aged about 56 years,
                                   all R/o A-101, ICON Apartment, Gurgaon (Haryana)
                                                                           ----Accused Petitioners
                                                                                  Non-Complainants
                                                                                           (Applicants)
                                                                  Versus
                                   M/s Teba Gems International, 3493, Tiba Purvayan,
                                   Mithi Kothi Ka Rasta, Surajpole, Jaipur through
                                   partner Hasan Baig, S/o Mumtaj Baig.
                                                               ----Complainant-Non Petitioner


                                   For Petitioner(s)       : Mr. Amit Kumar Soni, Adv.
                                   For                     :
                                   Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order

03/02/2023

Learned counsel for petitioners submits that

this criminal misc. petition has become infructuous.

In view of above, the criminal misc. petition is

dismissed as having become infructuous.

(UMA SHANKER VYAS),J

DANISH USMANI /09

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