Lalchand vs Ramniwas And Ors ...
2023 Latest Caselaw 4974 Raj/2

                                   [2023:RJ-JP:23161]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 9003/2017

                                   Lalchand Son Of Shri Parmaram, Resident Of Rahnawa, Tehsil
                                   Laxmangarh, District Sikar Rajasthan.
                                                                                                              ----Petitioner
                                                                              Versus
                                   1.       Ramniwas Son Of Mulla Ram, Resident Of Madhopura,
                                            Tehsil Laxmangarh, District Sikar Rajasthan.
                                   2.       Paramaram Son Of Hemaram, Resident Of Rahanana,
                                            Tehsil Laxmangarh, District Sikar Rajasthan
                                   3.       Rameshwar Son Of Late Ghanesh Ram, Resident Of
                                            Rahanawa, Tehsil Laxmangarh, District Sikar Rajasthan
                                                                                                           ----Respondents

For Petitioner(s) : Mr. Vikram Singh Shekhawat For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

15/09/2023

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.

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 /46

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