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Vali Mohammad And Ors vs Mohd Ikram (2023:Rj-Jp:20653)
2023 Latest Caselaw 4544 Raj/2

Citation : 2023 Latest Caselaw 4544 Raj/2
Judgement Date : 4 September, 2023

Rajasthan High Court
Vali Mohammad And Ors vs Mohd Ikram (2023:Rj-Jp:20653) on 4 September, 2023
Bench: Ganesh Ram Meena
                                   [2023:RJ-JP:20653]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 17082/2017

                                       1. Vali Mohammad S/o Late Abdul Gafoor aged about 66 years
                                       2. Buggad @ A.Shakur S/o Late Abdul Gafoor aged about 61
                                          years
                                       3. Shanno @ A. Salam S/o Abdul Gafoor aged about 46 years
                                       4. All R/o Dukan No.873 k upar, Ram Dharmshala k pas, Moti
                                          Dungari Road, Jaipur
                                                                            ----Applicant/Appellants (Tenant)
                                                                       Versus
                                          Mohd Ikram S/o Late Shri Abdul Raheem, aged about 48
                                          years, R/o Makan No.63, Ekta Marg, Ghatgate, Adarsh
                                          Nagar, Jaipur.
                                                           ----Non-Applicant/Non-Appellants (Landlord)


                                   For Petitioner(s)         :     Mr. Shamsudeen Ansari
                                   For Respondent(s)         :     Mr. G.D. Gautam

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

04/09/2023

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, the stay

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

dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /5

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