Shyamlal vs Shyam Construction Company And ...
2023 Latest Caselaw 5500 Raj/2

[2023:RJ-JP:26485]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 7584/2017

Shyamlal S/o Sh. Jawaharmal, aged about 75 years, R/o Ward
No. 29, Civil Lines, Sikar Rajasthan
                                                                      ----Petitioner
                                      Versus
1.       Shyam       Construction        Company,          Jaatiya   Bazar,   Sikar
         Through Partner Babulal S/o Sh. Bajranglal Todi Ma,
         Aggarwal Market, Jaatiya Bazar, Sikar
2.       Shyam       Construction        Company,          Jaatiya   Bazar,   Sikar
         Through Partner Biddichand S/o Sh. Ganeshram By Ca, In
         Front Of Parnami Moters, Aara Machine, Jaipur Road Sikar
3.       Shyam       Construction        Company,          Jaatiya   Bazar,   Sikar
         Through Partner Satish Kumar Joshi S/o Hardat Josh,
         Banjara Ka Mohalla, Bhandiya Was, Sikar
4.       Shyopaal S/o Dhanna Ram , Kishanpura, Post-Raanoli,
         District Sikar Raj.
5.       Ramuram S/o Govindram                     Ajaypura, Raanoli, District
         Sikar.
6.       Madanlal Yadav S/o Sh. Bhagwana Ram Raanoli.
7.       Kalyan Ahir S/o Laksh Ram Ahiron Ki Dhani, Ajaypura At
         Present On Cloth Shop, Town Ranoli.
8.       Deputy Registrar, Tehsil Office Palsana.
9.       Raju Dhaka S/o Mulchand Dhaka Akhepura At Present Bus
         Stand Ranoli, District Sikar.
10.      Maniram S/o Bhagirath Mal, S.t.d Shop Ranoli, Tehsildar
         Dantaramgarh District Sikar.
                                                                   ----Respondents

For Petitioner(s) : Mr. Akhil Simlote Mr. Bhupendra Sharma For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

04/10/2023

[2023:RJ-JP:26485] (2 of 2) [CW-7584/2017]

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 /102

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