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Gangaram vs Siyasaran Singhal And Ors ...
2023 Latest Caselaw 5768 Raj/2

Citation : 2023 Latest Caselaw 5768 Raj/2
Judgement Date : 9 October, 2023

Rajasthan High Court
Gangaram vs Siyasaran Singhal And Ors ... on 9 October, 2023
Bench: Ganesh Ram Meena
                                   [2023:RJ-JP:28013]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 4785/2017

                                   Gangaram S/o Shri Mangal Singh, Village Umari, Tehsil Wadi,
                                   District Dholpur Raj.
                                                                                                               ----Petitioner
                                                                             Versus
                                   1.       Siyasaran Singhal S/o Ramnath Singhal, House No. 52,
                                            Vishnupuri, Modal Town, Jagatpura Road, Jaipur P.s,
                                            Malviya Nagar, Jaipur
                                   2.       Rakesh Kumar S/o Shri Dataram                           Village Bhaisak, P.s.
                                            City Kotwali, District Dholpur
                                   3.       Shriram General Insurance Company Ltd. Through Branch
                                            Manager, Shriram General Insurance Company Lt, E-8,
                                            Epip Riico, Sitapura, Jaipur
                                   4.       Smt. Ramkunwar W/o Shri Gangaram, Village Umari,
                                            Tehsil Wadi, District Dholpur Raj.
                                                                                                            ----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

ARTI SHARMA /63

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