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Namonarayan Sharma Son Of Shri ... vs Registrar, Cooperative ...
2023 Latest Caselaw 6383 Raj/2

Citation : 2023 Latest Caselaw 6383 Raj/2
Judgement Date : 2 November, 2023

Rajasthan High Court
Namonarayan Sharma Son Of Shri ... vs Registrar, Cooperative ... on 2 November, 2023
Bench: Ganesh Ram Meena
[2023:RJ-JP:32512]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 3777/2021

Namonarayan Sharma Son Of Shri Nathulal Sharma, Aged About
55 Years, Resident Of Suratpura, Tehsil Lalsot, District Dausa
(Rajasthan)
                                                                     ----Petitioner
                                     Versus
1.       Registrar,   Cooperative         Societies,        Rajasthan,    Sahakar
         Bhawan, Bais Godam, Jaipur
2.       Registrar    Societies,       Society        Registration,      Devnagar
         Community Center, Tonk Road, Jaipur
3.       Akhil Bhartiya Hariyana Gaur Brahman Maha Sabha,
         Chaturbhuj Ji Ka Mandir, Bhatto Ka Rasta, Ramganj Bazar,
         Jaipur Through Its Secretary
4.       Shri Shankar Sharma, Rashtriya Adhyksha, Akhil Bhartiya
         Hariyana Gaur Brahman Maha Sabha, 45 Nandpuri, Hawa
         Sarak, Jaipur
5.       Shri Chandra Shekhar Sharma, Chief Election Officer,
         Akhil Bhartiya Hariyana Gaur Brahman Maha Sabha,
         Haryana Gaur Hostel, Opposite Vidhaasharam School
         Behind Danik Bhaskar Office, Jaipur
                                                                  ----Respondents

For Petitioner(s) : Mr. Ashok Mishra Mr. Sushil Kumar Sharma For Respondent(s) : Mr. Siya Ram Sharma

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

02/11/2023

Counsel for the petitioner submits that the present writ

petition has become infructuous.

[2023:RJ-JP:32512] (2 of 2) [CW-3777/2021]

In view of the statements made by counsel for the petitioner,

the present writ petition is dismissed as having become

infructuous.

Since the main petition has been dismissed, all other

pending application/s, if any, also stands dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA/Gaurav Srivastava/ 31

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