Shiv Prasad vs Vishnuswarop ...
2023 Latest Caselaw 4976 Raj/2

                                   [2023:RJ-JP:23108]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 23072/2017

                                   Shiv Prasad Son Of Umrao Prasad, R/o Mohalla Basdi, Kotputli
                                   District Jaipur, Rajasthan
                                                                                                             ----Petitioner
                                                                              Versus
                                   Vishnuswarop Adopted Son Shri Deen Dayal, R/o Mohalla Basdi,
                                   Kasba Kotputli, District Jaipur
                                                                                                           ----Respondent

For Petitioner(s) : Mr. Rajesh Sharma Chetna 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 /3

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