Shiv Charan vs United India Insurance Comp Ltd ...
2023 Latest Caselaw 4652 Raj/2

[2023:RJ-JP:21234]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 6996/2017

Shiv Charan Son Of Roshhan Lal, Mohallan Tatapada, Bari, Tehsil
Bari, District Dholpur Rajasthan
                                                        ----Non-Claimant-Petitioner
                                           Versus
1.       United India Insurance Company Limited Through Its
         Branch Office, At Dhoolkot, District Dholpur.
                                                 ...........Non-Claimant-Respondent

2. Salma Wife Of Rafiq,

3. Suleman Son Of Safiq Minor Through His Father And Natural Garden Safiq Son Of Ahamed,

4. Kumari Nisha Daughter Of Jardarkhan, Minor Through His Father And Natural Guardian Jardarkhan,

5. Kumari Aasshifa Daughter Of Shri Ajim,

6. Kumari Aabida Daughter Of Shri Ajim,

7. Nadeem Son Of Shri Ajim, All Nos. 2 To 7, Resident Bada Kila, Badi, District Dholpur Rajasthan.

                                                          ----Claimant/Respondents


For Petitioner(s)                :     Mr. Dinesh Kumar Garg
For Respondent(s)                :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

06/09/2023

Counsel for the petitioner submits that the present writ

petition has become infructuous.

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

the present writ petition is dismissed as having become

infructuous.

[2023:RJ-JP:21234] (2 of 2) [CW-6996/2017]

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 /36

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