Kailash Son Of Shri Richhpal vs Girdhari Lal Son Of Shri Ramdhan ...
2023 Latest Caselaw 4542 Raj/2

[2023:RJ-JP:20647]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 15595/2018

Kailash Son Of Shri Richhpal, Aged About 44 Years, Resident Of
Daika, Tehsil Kotkasim, District Alwar (Raj.)
                                                                    ----Petitioner
                                    Versus
1.       Girdhari Lal Son Of Shri Ramdhan Mahawar (Vaishya),
         Resident Of Gram Kotkasim, Tehsil Kotkasim, District
         Alwar (Raj.) (Since Deceased) Through His Legal Heirs
2.       Bhagwati Devi Wife Of Late Shri Girdhari Lal, Resident Of
         Gram Kotkasim, Tehsil Kotkasim, District Alwar (Raj.)
3.       Radheyshyam Son Of Late Shri Girdhari Lal, Resident Of
         Gram Kotkasim, Tehsil Kotkasim, District Alwar (Raj.)
4.       Radha Devi Daughter Of Late Shri Girdhari Lal Wife Of
         Sunil Kumar, Resident Tijara.
5.       Rukmani Daughter Of Late Shri Girdhari Lal, Wife Of
         Yogesh Kumar, Resident Of Govindgarh Mandi.
6.       Krishna Devi Daughter Of Late Shri Girdhari Lal Wife Of
         Shri Sanjay Kumar, Resident Of Khairthal.
7.       Leela Ram Son Of Shri Richhpal (Since Deceased),
         Through His Legal Heir
8.       Smt. Kailash Devi Wife Of Leela Ram, Resident Of Daika,
         Tehsil Kotkasim, District Alwar (Raj.)
                                                                 ----Respondents

For Petitioner(s) : Mr. Bipin Gupta For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

04/09/2023

Counsel for the petitioner submits that the present writ

petition has become infructuous.

[2023:RJ-JP:20647] (2 of 2) [CW-15595/2018]

In view of the statements made by counsel for the petitioner,

the present writ petition is dismissed as having become

infructuous.

Since the main petition has been dismissed, the stay

application and all other pending application/s, if any, also stands

dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /313

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