Pramod Kumar Chipa S/O Ghanshyam ... vs Bharat Kumar Sankhla S/O Late Sh. ...
2023 Latest Caselaw 6237 Raj/2

[2023:RJ-JP:31219]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 6655/2019

1.       Pramod Kumar Chipa S/o Ghanshyam Chipa, Aged About
         43    Years,    R/o      Diggi     Mohalla,        Beawar,    Dist   Ajmer,
         Rajasthan.
2.       Dheraj Kumar Chipa S/o Ghanshyam Chipa, Aged About
         34    Years,    R/o      Diggi     Mohalla,        Beawar,    Dist   Ajmer,
         Rajasthan.
                                                                      ----Petitioners
                                       Versus
1.       Bharat Kumar Sankhla S/o Late Sh. Sukhdev Sankhla,
         R/o Raghukul House No. 3/35, Saket Nagar Housing
         Board, Beawar, Dist. Ajmer.
2.       Shri Hanuman Mali Deora S/o Madholal Ji, Aged About 85
         Years, R/o Diggi Mohalla Beawar Dist. Ajmer Rajasthan.
3.       Shri Vasudev Deora S/o Shri Babulal Deora, R/o 6/317,
         Diggi Mohalla, Beawar, Distt. Ajmer.
4.       Shri Babulal Deora S/o Late Madholal Ji Deora, R/o 1/190,
         Adarsh Nagar, Deora House, Ajmer Road, Beawar Dist.
         Ajmer.
5.       Shri Madan Ji S/o Suganchand Ji, R/o Gehloto Ki Dungri
         Ajmer.
6.       Shri Ganpat Ji S/o Shri Sugan Chand, R/o Gehloto Ki
         Dungri, Ajmer.
7.       Shri Lokesh Chauhan S/o Prakash Ji Chauhan, R/o Janta
         Colony, Ward No. 1 Near House Of Ward Parshad,
         Bijaynagar, Dist. Ajmer.
8.       Shri Ashok Ji Chauhan S/o Prakash Ji Chauhan, Janta
         Colony, Ward No. 1 Near House Of Ward Parshad,
         Bijaynagar, Dist. Ajmer.
                                                                    ----Respondents

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

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

[2023:RJ-JP:31219] (2 of 2) [CW-6655/2019]

20/10/2023

No one has put in appearance on behalf of the petitioners 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/72

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