Ramotar Singh vs Babluram Meena And Ors ...
2023 Latest Caselaw 5787 Raj/2

[2023:RJ-JP:27997]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 18345/2017

Ramotar Singh Son Of Hakim Singh, aged about 51 years R/o
Village Dholkheda Tehsil Mahuwa District Dausa.
                                                                    ----Petitioner
                                    Versus
1.       Babluram Meena Son Of Ghanshyam Singh, R/o Ukrund
         Tehsil Mahuwa District Dausa.
2.       Ram Prasad Son Of Dev Narayan, R/o Badsu Tehsil
         Laxmangarh District Alwar.
3.       Chhotelal   Son       Of   Dev      Narayan,        R/o   Badsu   Tehsil
         Laxmangarh District Alwar.
4.       Ifco Tokio General Insurance Co. Ltd. Through Branch
         Manager, Branch Office 8, Katewa Bhawan, M.i. Road,
         Jaipur.
5.       Smt. Bharto Devi Wife Of Ramotar Singh
6.       Renu Kanwar D/o Ramotar Singh
7.       Pooja D/o Ramotar Singh
8.       Narpat Singh S/o Ramotar Singh
9.       Bhola Singh S/o Ramotar Singh, No. 7 To 9 Are Minor
         Through Their Natural Guardian Father Ramotar Singh
         Son Of Hakim Singh R/o Village Dholkheda Tehsil Mahwa
         District Dausa
                                                                 ----Respondents

For Petitioner(s) : Mr. P.S. Rajawat For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

09/10/2023

Counsel for the petitioner submits that he pleads no

instruction in the matter from his client.

[2023:RJ-JP:27997] (2 of 2) [CW-18345/2017]

In view of the statements made by counsel for the petitioner,

the present writ petition is dismissed for non-prosecution.

Since the main petition has been dismissed, the stay

application and all other pending application/s, if any, also stands

dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /18

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