Suresh Chandra Soni vs Sharmila (2023:Rj-Jd:36193)
2023 Latest Caselaw 8810 Raj

[2023:RJ-JD:36193]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Revision Petition No. 21/2020

1. Suresh Chandra Soni S/o Late Shri Muralidhar Ji, Aged About 48 Years,

2. Smt. Anand Kaur D/o Late Shri Murlidhar Ji, Aged About 56 Years,

3. Smt. Manju Soni D/o Late Shri Murlidhar Ji, Aged About 50 Years, All B/c Soni, R/o In Street Near Balaji Ki Saal, Sunaro Ki Ghati, Jodhpur.

Petitioners 1 to 3 through Special Power Of Attorney Anand Kishor Soni S/o Late Shri Radheyshyam Ji, Age 59 Years, Caste - Soni, R/o In Street Near Balaji Ki Saal, Sunaro Ki Ghati, Jodhpur.

----Petitioners Versus

1. Sharmila W/o Late Shri Naresh Soni,

2. Kamlesh Soni S/o Late Shri Naresh Soni,

3. Bhawana Soni D/o Late Shri Naresh Soni,

4. Anjali Soni D/o Late Shri Naresh Soni, All B/c Soni, R/o In Street Near Balaji Ki Saal, Sunaro Ki Ghati, Jodhpur.

----Respondents

For Petitioner(s) : Mr. Vikas Hedau

HON'BLE MS. JUSTICE REKHA BORANA

Judgment

20/10/2023

1. Learned counsel for the petitioners submits that because of

the subsequent developments in the suit proceedings, the present

revision petition has rendered infructuous.

2. In view of the submission made, the present revision petition

is dismissed as having become infructuous.

3. Stay petition and all pending applications, if any, also stand

dismissed.

(REKHA BORANA),J 51-KashishS/-

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