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Alexander And Ors vs Mohammad Saddique Ors ...
2023 Latest Caselaw 4555 Raj/2

Citation : 2023 Latest Caselaw 4555 Raj/2
Judgement Date : 4 September, 2023

Rajasthan High Court
Alexander And Ors vs Mohammad Saddique Ors ... on 4 September, 2023
Bench: Ganesh Ram Meena
[2023:RJ-JP:20631]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 11083/2014

1.       Alexander S/o Late Shri Biharilal, 27, Mission Compound,
         Ajmer Road, Jaipur
2.       Ericson S/o Late Shri Biharilal, 17, Mission Compound,
         Ajmer Road, Jaipur
3.       Innocent S/o Late Shri Biharilal Since Deceased Through
         Legal Representatives
         3/1 Smt. Nancy Lal w/o late Shri Innocent R/o 30,
         Mission Compound, Ajmer Road, Jaipur.
                                                    ----Defendant/Petitioners
                                    Versus
1.       Mohammad Saddique S/o Abdul Hameed, 4359, Mohalla
         Chhappar Bandhan Chowkri, Topkahana Hajuri, Jaipur
2.       Rais Khan S/o Abdul Hafeez, 1553, Mohalla Chhappar
         Bandhan Chowkri, Topkahana Hajuri, Jaipur
3.       Smt. Rajiya Begum W/o Mohammad Saddique, 4359,
         Mohalla Chhappar Bandhan Chowkri, Topkahana Hajuri,
         Jaipur
4.       Mohammad Ayub S/o Shri Mohammad Saddique, 4359,
         Mohalla Chhappar Bandhan Chowkri, Topkahana Hajuri,
         Jaipur
5.       Vinay Lal S/o Late Shri Innocent
6.       Smt. Alka D/o Late Shri Innocent, Both R/o 30, Mission
         Compound, Ajmer Road, Jaipur
                                                                 ----Respondents

For Petitioner(s) : Mr. V.K. Tamoliya For Respondent(s) :

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.

[2023:RJ-JP:20631] (2 of 2) [CW-11083/2014]

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 /1

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