Subhash Godara vs Sultanaram And Ors ...
2023 Latest Caselaw 6124 Raj/2

                                   [2023:RJ-JP:30045]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 9321/2017

                                   Subhash Godara Son Of Shri Nand Lal Godara, Resident Of
                                   Biraniya, Tehsil Fatehpur Shekhawati, District Sikar Raj.
                                                                                                       ----Petitioner
                                                                       Versus
                                   1.       Sultanaram Son Of Megharam, Resident Village Tikodi
                                            Chhoti, Tehsil Laxmangarh, District Sikar Raj.
                                   2.       Kanaram Son Of Ramdevaram, Resident Of Kanwarpura
                                            Tan Jachas, Tehsil And District Sikar Raj.
                                   3.       Shriram General Insurance Co. Ltd., E-8, Riicco Industries
                                            Area, Sitapura, Jaipur Raj.
                                                                                                    ----Respondents

For Petitioner(s) : None present For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

17/10/2023

No one has put in appearance on behalf of the petitioner 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, all other pending application/s, if any, also stand

dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /50

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