Sh Mehphool And Ors vs Nakul Bharadwaj And Ors ...
2023 Latest Caselaw 4977 Raj/2

[2023:RJ-JP:23132]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 5550/2017

1.       Sh. Mehphool Since Deceased D/o Shri Ladu Through Her
         Legal Heirs
2.       Smt. Reshmi D/o Late Smt. Mhephool,
3.       Smt. Shanti D/o Late Smt. Mhephool,
4.       Smt. Patashi D/o Late Smt. Mhephool, Grand,
5.       Smt. Kamla D/o Late Smt. Mhephool,
6.       Kasam Khan S/o Late Smt. Mhephool, All Are R/o. Village
         Nausor, Tehsil And Distt. Ajmer
                                                                     ----Petitioners
                                      Versus
1.       Nakul Bharadwaj S/o Shri Naresh Sharma, H.no. 511,
         Krischyangang, Ajmer.
2.       Krishna S/o Shri Karim
3.       Puri W/o Late Shri Jella,
4.       Ahmad S/o Sh. Pirru
5.       Babu S/o Sh. Pirru, All Are R/o Nausar District Ajmer.
                                                                   ----Respondents

For Petitioner(s) : Mr. Vinod Singhal For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

15/09/2023

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.

[2023:RJ-JP:23132] (2 of 2) [CW-5550/2017]

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 /7

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