Shiv Charan vs United India Insurance Comp Ltd ...
2023 Latest Caselaw 6413 Raj/2

                                   [2023:RJ-JP:32439]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 6995/2017

                                    Shiv Charan Son Of Roshhan Lal, aged about 56 years, R/o
                                    Mohallan Tatapada, Bari, Tehsil Bari, District Dholpur Rajasthan
                                                                                                              ----Petitioner
                                                                              Versus
                                    1.      United India Insurance Company Limited Through Its
                                            Branch Office, At Dhoolkot, District Dholpur.
                                    2.      Lakhhan Singh Son Of Hotam Singh, R/o Village Khera,
                                            Sarani, District Dholpur Rajasthan
                                                                                                           ----Respondents

For Petitioner(s) : Mr. Dinesh Kumar Garg For Respondent(s) :

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.

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/8

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