Jayprakash S/O Parmanand vs Deendayal Adopted S/O Late Shri ...
2023 Latest Caselaw 5758 Raj/2

                                   [2023:RJ-JP:27933]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 2344/2019

                                   1.       Jayprakash S/o Parmanand, Aged About 32 Years, 1030,
                                            P. Shri Nathpuram Kota Raj.
                                   2.       Dharmendra S/o Parmanand, Aged About 30 Years,
                                            Resident 1030 P. Shri Nathpuram Kota Raj.
                                                                                                      ----Petitioners
                                                                       Versus
                                   1.       Deendayal Adopted S/o Late Shri Ganpatlal Ji Agrawal
                                            Momiya, Aged About 45 Years, Resident Near Char
                                            Khamba, Shastri Market Kota Raj.
                                   2.       Sanjay Badhwani S/o Chandraprakash, Aged About 35
                                            Years, Resident Of Big B Collection , Gopal Katla, Second
                                            Floor Agrasen Market Kota
                                                                                                    ----Respondents

For Petitioner(s) : Mr. Vinod Pathak for Mr. Amol Vyas For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

09/10/2023

Counsel appearing for the petitioners submits that the

present writ petition has become infructuous.

In view of the statements made by counsel appearing 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 /29

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