Satyamuni Baba Paramhans Ji vs Kailash Agarwal And Anr ...
2023 Latest Caselaw 5763 Raj/2

                                   [2023:RJ-JP:27776]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 21709/2017
                                   Satyamuni Baba Paramhans Ji Vishvavidyalaya Ashram
                                   Jogeshwar Mahadev Public Trust, Earlier Through, Vice President,
                                   Satyamuni Baba Paramhans Ji Vishvavidyalaya Ashram
                                   Jogeshwar Mahadev Public Trust, Niwai, District Tonk.
                                                                                                       ----Petitioner
                                                                       Versus
                                   1.       Kailash Agarwal Son Of Shri Gajanand Agarwal, Proprietor
                                            M/s Jain Tent House, C/o Paramhans Garden, Near
                                            Paramhans Ashram, Thilay Road, Niwai, Tehsil Niwai,
                                            District Tonk.
                                   2.       Prakash Chand Pareek Son Of Shri Ghasi Lal Pareek,
                                            Resident Of Badabas, Ward No. 13, Niwai, President,
                                            Sangharsh Samiti, Satyamuni Baba Paramhans Ji
                                            Vishvavidyalaya Ashram Jogeshwar Mahadev Public Trust,
                                            Niwai, District Tonk.
                                                                                                    ----Respondents

For Petitioner(s) : Mr. Devendra Sharma for Mr. A.K.

Bajpai For Respondent(s) : Mr. Sandeep Jain

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

09/10/2023

Counsel appearing for the petitioner submits that the present

writ petition has become infructuous.

In view of the statements made by counsel appearing 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 /152

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