Malkiyat Singhn S/O Shri Arjun ... vs Kailash Chand S/O Shri Ramananad ...
2023 Latest Caselaw 6242 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                S.B. Civil Writ Petition No. 19626/2018
                                   Malkiyat Singhn S/o Shri Arjun Singh, Aged About 69 Years,
                                   Resident Of Village Devkheda Tehsil Alwar District Alwar
                                   Rajasthan
                                                                                                      ----Petitioner
                                                                      Versus
                                   1.       Kailash Chand S/o Shri Ramananad Sain, Aged About 30
                                            Years, Resident Of Meena Padi, Alwar At Present Sanjay
                                            Hair Saloon, In Front Of Teej Ki Chowki (Ismailpur)
                                            Hamirpur House Alwar At Present Resident Of Rampur Ki
                                            Dhani Tehsil Kishangarh Bas
                                   2.       Pramod Kumar Sharma S/o Late Shri Raghuvea Dayal
                                            Sharma, Aged About 56 Years, Resident Of 128
                                            Arayanagar Scheme No. 1, Alwar Rajasthan
                                   3.       Tejpal Sharma S/o Shri Raghuvar Dayal Sharma, Aged
                                            About 52 Years, Resident Of 128 Arayanagar Scheme No.
                                            1, Alwar Rajasthan
                                                                                                   ----Respondents

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

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

20/10/2023

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/10

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