Naveen Kumar Goyal S/O Shri ... vs Bhanwar Lal Dangi S/O Late Shri ...
2023 Latest Caselaw 5037 Raj/2

[2023:RJ-JP:23741]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 6541/2019

Naveen Kumar Goyal S/o Shri Ramchandra Agarwal, Aged About
48 Years, R/o Jaipur City Chokri Ghat Darwaja, Haldiyon Ka
Rasta, Chaksu Ka Chowk, House No. 2175-77, Jaipur. Presently
R/o Plot No. 59, Mahadev Nagar, Nandpuri Market, 22 Godown,
Jaipur (Raj.)
                                                                    ----Petitioner
                                    Versus
1.       Bhanwar Lal Dangi S/o Late Shri Chaturbhuj, (Died
         During Pendency Of Appeal) R/o Plot No. 33, Laxminagar,
         Char Number Dispensary Ki Gali, Hatwara Road, Sodala,
         Jaipur.
2.       Rajendra S/o Late Shri Bhanwar Lal Dangi, R/o Plot No.
         33,    Laxminagar,     Char       Number         Dispensary    Ki   Gali,
         Hatwara Road, Sodala, Jaipur.
3.       Gordhan S/o Late Shri Bhanwar Lal Dangi, R/o Plot No.
         33,    Laxminagar,     Char       Number         Dispensary    Ki   Gali,
         Hatwara Road, Sodala, Jaipur.
4.       Srikishan (Pappu) S/o Late Shri Bhanwar Lal Dangi, R/o
         Plot No. 33, Laxminagar, Char Number Dispensary Ki Gali,
         Hatwara Road, Sodala, Jaipur.
5.       Kalawati (Baby) D/o Late Shri Bhanwar Lal Dangi, R/o
         Plot No. 33, Laxminagar, Char Number Dispensary Ki Gali,
         Hatwara Road, Sodala, Jaipur.
6.       Smt. Namita Dangi W/o Shri Kishan Dangi @ Pappu, R/o
         Nagtalia, Behind Anaj Mandi, Galta Gate, Jaipur.
                                                                 ----Respondents

For Petitioner(s) : Mr. R.K. Daga For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

18/09/2023

[2023:RJ-JP:23741] (2 of 2) [CW-6541/2019]

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 /92

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