M/S Omji Dawai-Wala Beawar ... vs Sh Kishorilal Jain Son Of Late Sh. ...
2023 Latest Caselaw 1909 Raj/2

[2023/RJJP/002220]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

             S.B. Civil Writ Petition No. 15686/2019

1.       M/s Omji Dawai-Wala Beawar Partnership Firm, Shah
         Market Jain Mandir Ke Pass, Pali Bazar Beawar District
         Ajmer Rajasthan Through Its Partner Sh. Kamal Kishore
         Son Of Late Sh. Omprakash Ji, Pali Bajar Beawar District
         Ajmer, Raj.
2.       Sh. Kamal Kishore Son Of Late Sh. Omprakasth Ji, Purani
         Halwai Gali, Darji Gali Choraha Beawar District Ajmer, Raj
         Partner Firm M/s Omji Dawai-Wala, Beawar District Ajmer,
         Rajasthan.
3.       Smt. Rajkumari W/o Sh. Rajesh Jain, Purani Halwai Gali,
         Darji Gali Choraha Beawar District Ajmer, Raj Partner Firm
         M/s Omji Dawai- Wala, Beawar District Ajmer, Rajasthan.
                                                                    ----Petitioners
                                      Versus
Sh Kishorilal Jain Son Of Late Sh. Mangal Chand Ji, aged about
67 years, R/o Darji Gali Beawar District Ajmer, Raj.
                                                                   ----Respondent

For Petitioner(s) : Mr. Chandra Shekhar for Ms. Soniya Kumari For Respondent(s) : Mr. Akshay Khan & Ms. Rekha Jain

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

09/02/2023

The matter has come upon an application (IA No.1/2021)

filed by the applicant stating therein that the writ petition has

become infructuous in view of the Judgement and Decree dated

20.08.2020, passed by the trial Court.

Counsel for the petitioner also submits that the present writ

petition is preferred against the order passed by the trial Court

during the pendency of the suit and the suit has been finally

[2023/RJJP/002220] (2 of 2) [CW-15686/2019]

decreed. In view of the above, the writ petition has become

infructuous.

Application (IA No.1/2021) stands allowed.

Accordingly, present Civil Writ Petition is dismissed as having

become infructuous.

(GANESH RAM MEENA),J

ARTI SHARMA /20

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