Satya Prakash vs Smt Jyotsana Satyarthi Andors ...
2023 Latest Caselaw 5862 Raj/2

                                   [2023:RJ-JP:28481]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 6708/2016
                                   Satya Prakash S/o Late Shri Kamalkant Prasad, Ioc Colony,
                                   Sendra Road, Beawar, At Present Working With M/s Indian Oil
                                   Corporation Ltd. Filling Pump And Technical Department,
                                   Mathura Up
                                                                                                              ----Petitioner
                                                                              Versus
                                   1.       Smt. Jyotsana Satyarthi W/o Shri Satya Prakash D/o Shri
                                            Radhakana
                                   2.       Master Vatsal Mani S/o Shri Satya Prakash

                                   3.       Master Vaibhav Mani S/o Shri Satya Prakash, Plaintiff No.
                                            2 And 3 Are Minor Through His Natural Guardian Mother
                                            Plaintiff No. 1 Smt. Jyotsana Satyarthi, All R/o 2/59,
                                            Saket Nagar, Housing Board, Beawar, District Ajmer Raj.
                                   4.       Sub Registrar, Tehsil Office, Beawar Raj.

                                   5.       State Of Rajasthan Through District Collector, Ajmer Raj.

                                                                                                           ----Respondents

For Petitioner(s) : Mr. Jai Prakash Gupta For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order 11/10/2023

Counsel for the petitioner submits that the present writ

petition has become infructuous.

In view of the statements made by counsel 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 /100

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