Prabhu Son Of Kalu vs Dhuli Lal Son Of Narayan Lal ...
2023 Latest Caselaw 4739 Raj/2

Citation : 2023 Latest Caselaw 4739 Raj/2
Judgement Date : 12 September, 2023

Rajasthan High Court

Prabhu Son Of Kalu vs Dhuli Lal Son Of Narayan Lal ... on 12 September, 2023

Bench: Ganesh Ram Meena

[2023:RJ-JP:22186]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR

S.B. Civil Writ Petition No. 26738/2018

1. Prabhu Son Of Kalu, Aged About 55 Years, Opposit Van
Vibhag Chowki, Tehsil Niwai, Distt. Tonk (Rajasthan)
2. Chandra Mohan Son Of Prabhu, Opposit Van Vibhag
Chowki, Tehsil Niwai, Distt. Tonk (Rajasthan)
3. Ravi Mohan Son Of Prabhu, Opposit Van Vibhag Chowki,
Tehsil Niwai, Distt. Tonk (Rajasthan)
----Petitioners
Versus
1. Dhuli Lal Son Of Narayan Lal, Resident Of Janta Colony,
Tehsil Niwai, Distt. Tonk (Rajasthan)
2. Santosh Devi Wife Of Dhuli Lal, Resident Of Janta Colony,
Niwai Tehsil, Distt. Tonk (Rajasthan)
----Respondents

For Petitioner(s) : Mr. Mamoon Khalid For Respondent(s) : Mr.Sandeep Jain

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

12/09/2023

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.