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Ramniwas vs Ramji Lal And Ors ...
2023 Latest Caselaw 5766 Raj/2

Citation : 2023 Latest Caselaw 5766 Raj/2
Judgement Date : 9 October, 2023

Rajasthan High Court
Ramniwas vs Ramji Lal And Ors ... on 9 October, 2023
Bench: Ganesh Ram Meena
[2023:RJ-JP:27766]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 11438/2017

Ramniwas S/o Shri Gopi, Resident Of Ward No. 18, Mohalla
Modapada, Chaksu, District Jaipur Raj.
                                                                     ----Petitioner
                                     Versus
1.       Ramji Lal Adopted Son Of Late Shri Ganesh As Mentioned
         In The Title Of Suit, Resident Of Ward No. 18, Mohalla
         Modapada, Chaksu, District Jaipur Raj.
2.       Gopi Deceased During Pendency Of The Suit Through Lrs.
3.       Smt. Kamla W/o Late Shri Jagdish. D/o Late Shri Gopi
4.       Smt. Chhota Devi W/o Shri Jagannath, Both Are Resident
         Of Khiriya Ki Dhani, Chaksu, District Jaipur.
5.       Smt. Dayali W/o Late Shri Chhotu Ram D/o Late Shri
         Gopi, R/o Hatwada, Chaksu, District Jaipur.
6.       Smt. Santosh Devi W/o Shri Hanuman Sahay, R/o Village
         Swami Ka Bas, Tehsil Chaksu, District Jaipur.
7.       Smt. Buli Devi W/o Shri Mohari Lal, D/o Late Shri Gopi,
         Resident Of Village Sawai Madhosinghpura, Tehsil Chaksu,
         District Jaipur.
8.       Smt. Nanchhi Devi W/o Shri Laxman, D/o Late Shri Gopi,
         Resident Of Plot No. 90, Govind Nagar D, Near Ganesh
         Vatika, Vaidhya Ji Ka Choraha, Niwaru Road, Jhotwada,
         Jaipur.
                                                                  ----Respondents

For Petitioner(s) : Mr. Lakhan Sharma For Respondent(s) :

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.

[2023:RJ-JP:27766] (2 of 2) [CW-11438/2017]

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 /12

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