Ramdeen Sharma vs Vijendra Singh And Ors ...
2023 Latest Caselaw 5864 Raj/2

                                   [2023:RJ-JP:28639]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 6632/2014

                                   Ramdeen Sharma Son Of Late Shri Panna Lal Sharma, aged
                                   about 80 years, R/o Ward No. 6, Town Rajakhera, Tehsil
                                   Rajakhera, Dholpur Rajasthan
                                                                                                                ----Petitioner
                                                                              Versus
                                   1.       Vijendra Singh Son Of Late Shri Ramchandra
                                   2.       Virendra Singh Son Of Late Shri Ramchandra, Both
                                            Resident       Of       Ward       No.     6,     Town         Rajakhera,    Tehsil
                                            Rajakhera, Dholpur Rajasthan
                                                                                                             ----Respondents

For Petitioner(s) : Mr. Ashvendra Singh Rathore for Mr. D.K. Garg For Respondent(s) : Mr. Kamlesh Kumar Sahu

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 /309

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