Ramkishore Son Of Mool Chand vs Vishnu Dutta Son Of Late Shri ...
2023 Latest Caselaw 4682 Raj/2

[2023:RJ-JP:21649]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 25535/2018

Ramkishore Son Of Mool Chand, Aged About 58 Years, Resident
Of Sikray, Tehsil Sikray, District Dausa (Rajasthan).
                                                                    ----Petitioner
                                    Versus
1.       Vishnu Dutta Son Of Late Shri Jagannath, Resident Of
         Sikray, Tehsil Sikraya, District Dausa (Rajasthan).
2.       Dinesh Kumar Son Of Late Jagannath, Resident Of Sikray,
         Tehsil Sikraya, District Dausa (Rajasthan).
3.       Nawal Kishore Son Of Late Jagannath, Resident Of Sikray,
         Tehsil Sikraya, District Dausa (Rajasthan).
4.       Mool Cahand S/o Roopnarayan, (Deseased)
5.       Radha Kishan Son Of Mool Chand Sharma, Resident Of
         Sikray, Tehsil Sikraya, District Dausa (Rajasthan).
6.       Pushpa D/o Moolchand W/o Kamlesh Sharma, R/o Behind
         Police Station, Bandikui, Tehsil Baswa, District Dausa.
7.       Pooja Wife Of Shailesh Daughter Of Pushpa, Presently
         Resident Of Bandikui, Tehsil Baswa, District Dausa.
8.       Sonu Wife Of Ghanshyam Daughter Of Pushpa, Presently
         Resident Of Vivekanand Colony, Dausa, District Dausa.
9.       Ghanshyam Son Of Pushpa, Presently Resident Of Behind
         Police Station, Bandikui, Tehsil Baswa, District Dausa.
10.      Lavneesh Daughter Of Pushpa, Presently Resident Of
         Behind Police Station, Bandikui, Tehsil Baswa.
                                                                 ----Respondents

For Petitioner(s) : Ms. Pratibha Sharma for Mr. Umesh Vyas For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

11/09/2023

[2023:RJ-JP:21649] (2 of 2) [CW-25535/2018]

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 /42

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