Smt Najma W/O Late Shri Mahboob ... vs M/S Deepak Engineering Company ...
2023 Latest Caselaw 773 Raj/2

[2023/RJJP/000372]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 2207/2020

1.       Smt Najma W/o Late Shri Mahboob Khan, Aged About 58
         Years, R/o 1/26, Van Vihar Colony, Housing Board, Delhi
         Bypass, Jaipur.
2.       Mohd. Ayub, Aged About 38 Years, S/o Late Shri Mahboob
         Khan, R/o 1/26, Van Vihar Colony, Housing Board, Delhi
         Bypass, Jaipur.
3.       Yunus Khan, Aged About 36 Years, S/o Late Shri Mahboob
         Khan, R/o 1/26, Van Vihar Colony, Housing Board, Delhi
         Bypass, Jaipur.
4.       Yusuf Khan, Aged About 34 Years, S/o Late Shri Mahboob
         Khan, R/o 1/26, Van Vihar Colony, Housing Board, Delhi
         Bypass, Jaipur.
5.       Imran Khan, Aged About 30 Years, S/o Late Shri Mahboob
         Khan, R/o 1/26, Van Vihar Colony, Housing Board, Delhi
         Bypass, Jaipur.
6.       Praveen, Aged About 28 Years, D/o Late Shri Mahboob
         Khan W/o Shri Mohd. Rafiq, R/o 1/26, Van Vihar Colony,
         Housing Board, Delhi Bypass, Jaipur.
                                                                    ----Petitioners
                                     Versus
1.       M/s Deepak Engineering Company, R/o -3, Dudu Bagh,
         Sansar Chandra Road Jaipur Through Owner Shri Gopal
         Lal Gupta.
2.       Rajendra Kumar S/o Shri Ramesh Chandra, Owner M/s
         Deepak Engineering Company, R/o -3, Dudu Bagh, Sansar
         Chandra Road Jaipur
3.       Gopal Lal Gupta S/o Namalum, Through Owner M/s
         Deepak Engineering Company, R/o -3, Dudu Bagh, Sansar
         Chandra Road, Loha Mandi, Jaipur
                                                                  ----Respondents

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

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

[2023/RJJP/000372] (2 of 2) [CW-2207/2020]

Judgment

24/01/2023

None for the petitioners even in second round.

Defects have not been cured for last about three years.

In view thereof, this writ petition is dismissed for non-

prosecution.

(MAHENDAR KUMAR GOYAL),J

Sudha/11

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