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Kailash Chand Swami And Anr vs Suwal Lal And Ors ...
2023 Latest Caselaw 5564 Raj/2

Citation : 2023 Latest Caselaw 5564 Raj/2
Judgement Date : 5 October, 2023

Rajasthan High Court
Kailash Chand Swami And Anr vs Suwal Lal And Ors ... on 5 October, 2023
Bench: Ganesh Ram Meena
[2023:RJ-JP:26926]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 14654/2011

    1. Kailash Chand Swami S/o Shri Gheesadas Swami, R/o
       Dhani Avinashi- Sanwalpura Tavran Thana Ajeetgarh, Sikar.
       (Chalak Tampo/Tata Magic Number R.J.23-T.A.-1047)
    2. Sanwarmal Swami S/o Sitaram Swami, R/o Avinashi, Post
       Sanvalpura Tavrant sikar Raj. (Malik Tampo/Tata Magic
       No.R.J.23-T.A.-1047)
                                                                    ----Petitioners
                                     Versus
    1. Suwalal S/o Late Shri Ganesh Ram aged 55 years
    2. Ramkumar S/o Shir suwalal, Aged 29 years
    3. Ramji Lal S/o Shri Suwalal aged 25 years
    4. sandeep S/o Suwalal aged 16 years minor through natural
       guardian father suwalal S/o Late Shri Ganesh Ram
       All R/o Gram Post Cheeplata Distt. Sikar Raj.
    5. Chaulamandalm M.S. Insurance Company Ltd. through
       Khetrabiya Prabandhak, Karyalay S.B. 154,7 Flowar, Ganga
       High , Gandhi Nagar Mod, Main Tonk Road, Bapu nagar,
       Jaipur (Kavar Not No.8206489)(Vaidhta avadhi date from
       31.12.2010 to 30.12.2011) (Beema Company Tampo/Tata
       Magic No. R.J.23-T.A.-1047)
    6. Upar Jila     and satra Nyayadheesh and motor durghatana
       dava nyayadhikaran, neemkathana jila, sikar
                                                                  ----Respondents

For Petitioner(s) : Mr. K.C. Sharma For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

05/10/2023

Counsel for the petitioners submits that the present writ

petition has become infructuous.

[2023:RJ-JP:26926] (2 of 2) [CW-14654/2011]

In view of the statements made by counsel for the

petitioners, 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 /123

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