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Ganesh Dutt vs Rent Tribunal Jaipur And Ors ...
2023 Latest Caselaw 5470 Raj/2

Citation : 2023 Latest Caselaw 5470 Raj/2
Judgement Date : 3 October, 2023

Rajasthan High Court
Ganesh Dutt vs Rent Tribunal Jaipur And Ors ... on 3 October, 2023
Bench: Ganesh Ram Meena
                                   [2023:RJ-JP:26175]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 21174/2013

                                   Ganesh      Dutt       S/o       Late      Shri     Ashanand,           House     No.   24,
                                   Gurunanakpura,              Adarsh       Nagar,       Jaipur      Through       Power   Of
                                   Attorney Lalit S/o Shri Ganesh Dutt, Resident Of House No. 24,
                                   Gurunanakpura, Adarsh Nagar, Jaipur
                                                                                                              ----Petitioner
                                                                              Versus
                                   1.       Rent Tribunal, Jaipur Metropolitan, Jaipur
                                   2.       Ramkishan Sharma S/o Shri Mahadev Prasad Sharma,
                                            M/s Deepak Steels, 12, Geejgarh House, Opposite Sbi
                                            Bank, Hawa Sarak, Bais Godam, Jaipur And Residence At
                                            Kk-8, Behind B-68, Path No. 8, Jamna Nagar, Sodala,
                                            Jaipur
                                                                                                           ----Respondents

For Petitioner(s) : Mr. Jitendra Mitrucka 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

ARTI SHARMA /104

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