Sanwar Mal And Ors vs Addi District Judge And Ors ...
2023 Latest Caselaw 6017 Raj/2

[2023:RJ-JP:29113]

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 3782/2011

    1. Sanwar Mal S/o Jawahar Mal
    2. Surendra S/o Sanwar Mal
    3. Vijendra S/o Sanwar Mal
       All R/o Mehnsar Tehsil and district Jhunjhunu
                                                                   ----Petitioners
                                    Versus
    1. Addi District Judge Jhunjhunu
    2. Civil Judge, Jr. Div. Jhunjhunu
    3. Hari Shankar S/o Lt. Jwala Prasad R/o Mahansar Tehsil and
       district Jhunjhunu through power of attorney pawan kumar
       S/o Makhakhan lal R/o Mahansar Tehsil
    4. Triloka Ram S/o Kesho Ram Since deceased
    5. Geeta W/o Girdhari D/o Triloka Ram R/o Naand Ka Bas
       District Jhunjhunu
    6. Durga Ram S/o Mota Ram R/o Mahansar Tehsil and District
       Jhunjhunu
    7. Vidhyadhar S/o Triloka Ram R/o Mahansar Tehsil and
       dsitrict Jhunjhunu
    8. Raghuvir S/o Triloka Ram R/o Mahansar Tehsil and District
       Jhunjhunu
    9. Mahendra S/o Sanwar Mal not traceable
    10.       Dalip Kumar S/o Jawahar Mal R/o Mahansar Tehsil
       and District Jhunjhunu
                                                                 ----Respondents

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

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

13/10/2023

Counsel for the petitioners submits that the present writ

petition has become infructuous.

[2023:RJ-JP:29113] (2 of 2) [CW-3782/2011]

In view of the statements made by counsel for the

petitioners, 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 /130

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