Vishambhar Dayal S/O Late Shri ... vs Anuj Gupta Son Of Late Ramesh Chand ...
2023 Latest Caselaw 5467 Raj/2

Citation : 2023 Latest Caselaw 5467 Raj/2
Judgement Date : 3 October, 2023

Rajasthan High Court

Vishambhar Dayal S/O Late Shri ... vs Anuj Gupta Son Of Late Ramesh Chand ... on 3 October, 2023

Bench: Ganesh Ram Meena

                                   [2023:RJ-JP:26179]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 15614/2018

                                   Vishambhar Dayal S/o Late Shri Lalaita Prasad, Aged About 51
                                   Years, Resident Of Halwai Khana, Kothi, Dholpur, District Dholpur
                                   (Rajasthan)
                                                                                                              ----Petitioner
                                                                              Versus
                                   1.       Anuj Gupta Son Of Late Ramesh Chand Gupta, Aged
                                            About 30 Years, Resident Of Mohallan Birjapada, Purana
                                            Shahar, Dholpur (Rajasthan)
                                   2.       Primary Dholpur Upbhokta Sahakari Bhandar Limited,
                                            Dholpur, Through Its Manager, Shri Vishambhar Dayal
                                            Dubey, Near Phuta Darwaja, Dholpur.
                                                                                                           ----Respondents

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

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

03/10/2023

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