Mukut Bihari S/O Shri Bherulalji vs Rahul Son Of Shri Krishan Chandra ...
2023 Latest Caselaw 4683 Raj/2

[2023:RJ-JP:21639]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 15554/2018

Mukut Bihari S/o Shri Bherulalji, Aged About 38 Years, R/o
Chhoti Borkhandi, Tehsil Ladpura, District Kota (Rajasthan)
                                                                      ----Petitioner
                                     Versus
1.       Rahul Son Of Shri Krishan Chandra Ji, R/o Indergarh,
         Tehsil Indergarh, District Bundi.
2.       Kesho Lal Son Of Manna Lal, R/o Village Gadhepan Ki
         Jhopadiya, Tehsil Digod, District Kota.
3.       Durga Lal Son Of Manna Lal, R/o Village Gadhepan Ki
         Jhopadiya, Tehsil Digod, District Kota.
4.       Kalyani     D/o   Manna        Lal,    R/o      Village    Gadhepan     Ki
         Jhopadiya, Tehsil Digod, District Kota.
5.       Mangali Bai D/o Manna Lal, R/o Village Gadhepan Ki
         Jhopadiya, Tehsil Digod, District Kota.
6.       Prem Bai D/o Manna Lal, R/o Village Gadhepan Ki
         Jhopadiya, Tehsil Digod, District Kota.
7.       Pawan Son Of Gordhan, Minor Through Their Guardian
         Mother Manju Bai, R/o Village Gadhepan Ki Jhopadiya,
         Tehsil Digod, District Kota.
8.       Dinesh Son Of Gordhan, Minor Through Their Guardian
         Mother Manju Bai, R/o Village Gadhepan Ki Jhopadiya,
         Tehsil Digod, District Kota.
9.       Sandhya D/o Gordhan, Minor Through Their Guardian
         Mother Manju Bai, R/o Village Gadhepan Ki Jhopadiya,
         Tehsil Digod, District Kota.
10.      Manju Bai Widow Of Gordhan, R/o Village Gadhepan Ki
         Jhopadiya, Tehsil Digod, District Kota.
11.      State Of Rajasthan, Through Tehsildar, Digod, District
         Kota.
                                                                   ----Respondents

For Petitioner(s) : Mr. Jinesh Kumar Jain For Respondent(s) : Mr. Nitin Kumar Sharma

HON'BLE MR. JUSTICE GANESH RAM MEENA

[2023:RJ-JP:21639] (2 of 2) [CW-15554/2018]

Judgment / Order

11/09/2023

Counsel for the petitioner submits that he pleads no

instruction in the matter from his client.

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

the present writ petition is dismissed for non-prosecution.

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 /34

Powered by TCPDF (www.tcpdf.org)