Ramjan S/O Amikha vs Upcountry Land And Projects Pvt. ...
2023 Latest Caselaw 4637 Raj/2

[2023:RJ-JP:21269]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 15864/2019

1.       Ramjan S/o Amikha, R/o Dalawas, Tehsil Kotkasim,
         District Alwar.
2.       Deenmohammad Alias Deenu S/o Amikha, R/o Dalawas,
         Tehsil Kotkasim, District Alwar.
3.       Ashukha S/o Amikha, R/o Dalawas, Tehsil Kotkasim,
         District Alwar.
4.       Aleemkha S/o Amikha, R/o Dalawas, Tehsil Kotkasim,
         District Alwar.
                                                       ----Petitioners/Plaintiffs
                                    Versus
1.       Upcountry Land And Projects Pvt. Ltd., B-27, Pushpanjali
         Enclave, Outer Ring Road, Preetampura, New Delhi
         Through Authorized Agent Shri Hitesh Kumar S/o Shri
         Pyarelal, R/o Village Budibawal, Tehsil Tijara, District
         Alwar.
                                                      ....Respondent/Applicant

2. Karim Kha S/o Moji, R/o Dalawas, Tehsil Kotkasim, District Alwar.

3. Raheman Kha S/o Umrav, R/o Matawas, Tehsil Tijara, District Alwar (Since Deceased)

4. Suleman S/o Udela, R/o Dalawas, Tehsil Kotkasim, District Alwar.

5. Bashiri W/o Gulsher, R/o Dalawas, Tehsil Kotkasim, District Alwar.

6. Aasina S/o Malhad, R/o Matawas, Tehsil Tijara, District Alwar

7. Abdul Suban S/o Moja, R/o Tuwas, Tehsil Kotkasim, District Alwar

8. Rahemat S/o Moja, R/o Tuwas, Tehsil Kotkasim, District Alwar

9. Jai Builders Developers Pvt. Ltd., 2Nd Floor 10, Sadhna Enclaim, New Delhi Through Director D.d. Mishra, R/o 40, Sadhna Enclave, New Delhi.

10. Sub-Registrar, Tijara, Alwar.

----Respondents/Defendants

[2023:RJ-JP:21269] (2 of 2) [CW-15864/2019]

For Petitioner(s) : Mr. Gajender Singh Rathore For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

06/09/2023

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 /52

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