Radheyshyam vs Harish Chandra And Anr ...
2023 Latest Caselaw 6246 Raj/2

                                   [2023:RJ-JP:30914]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 6982/2017

                                   1.       Radheyshyam Son Of Shri Shyam Sunder Ji Since
                                            Deceased
                                   2.       Smt. Phool Devi W/o Late Shri Radhey Shyam Ji Pareek,
                                            176, Gali Deena Nath Ji, Chowkri Purani Basti, Jaipur.
                                                                                                      ----Petitioners
                                                                       Versus
                                   1.       Harish Chandra S/o Shri Parmanand Pareek, House No.
                                            176, Gali Deenanath Ji, Chowkri Purani Basi, Jaipur
                                   2.       Chandrakanta Daughter Of Shri Radheyshyam Ji Pareek,
                                            Plot No. 26, Nagar Parishad Colony, Rajamal Ka Talab,
                                            Jaipur.
                                                                                                    ----Respondents

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

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

20/10/2023

Counsel for the petitioners submits that the present writ

petition has become infructuous.

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 /146

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