Suresh Kumar S/O Majhna Mal vs Bhagwan Singh Meena (Senior ...
2023 Latest Caselaw 5747 Raj/2

Citation : 2023 Latest Caselaw 5747 Raj/2
Judgement Date : 9 October, 2023

Rajasthan High Court

Suresh Kumar S/O Majhna Mal vs Bhagwan Singh Meena (Senior ... on 9 October, 2023

Bench: Ganesh Ram Meena

                                   [2023:RJ-JP:28012]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 12729/2021

                                   1.       Suresh Kumar S/o Majhna Mal, Aged About 48 Years, R/o
                                            House No. 298-C, Talwandi, Kota, Rajasthan.
                                   2.       Mukesh S/o Majhna Mal, Aged About 48 Years, R/o House
                                            No. 298-C, Talwandi, Kota, Rajasthan.
                                                                                                              ----Petitioners
                                                                             Versus
                                   1.       Bhagwan Singh Meena (Senior Citizen) S/o Shri Harya
                                            Ram Meena, Aged About 64 Years, R/o House No. 297-C,
                                            Talwandi, Kota, Rajasthan.
                                   2.       Nagar Nigam Kota, Rajasthan Through Commissioner,
                                            Nagar Nigam, Cad Circle, Dashehra Maidan, Kota.
                                                                                                            ----Respondents

For Petitioner(s) : None present For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

09/10/2023

No one has put in appearance on behalf of the petitioners in

the second round also.

Therefore, the present writ petition is dismissed for non-

prosecution.

Since the main petition has been dismissed for non-

prosecution, the stay application and all other pending

application/s, if any, also stands dismissed.

(GANESH RAM MEENA),J