Vishwa Mohan Saini vs Mst Laxmi Devi Andors ...
2023 Latest Caselaw 5109 Raj/2

                                   [2023:RJ-JP:23898]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 5875/2016
                                   Vishwa Mohan Saini Son Of Shri Narain Saini, aged about 41
                                   years, R/o Panditpura Ki Dhani, Bandikui, District Dausa.
                                                                                                              ----Petitioner
                                                                              Versus
                                   1.       Mst. Laxmi Devi Wife Of Shri Narain Saini, Panditpura Ki
                                            Dhani, Bandikui, District Dausa.
                                   2.       Hari Mohan Son Of Shri Narain Saini, Panditpura Ki Dhani,
                                            Bandikui, District Dausa Presently Resident Of Ward No.
                                            15, Near Golia Marriage Garden, Bandikui, District Dausa.
                                   3.       Nawal Kishore Son Of Shri Narain Saini, Panditpura Ki
                                            Dhani, Bandikui, District Dausa Presently Resident Of
                                            Ward No. 15, Near Golia Marriage Garden, Bandikui,
                                            District Dausa.
                                   4.       Indra Daughter Of Shri Narain Saini, In Front Of
                                            Gurudwara, Road No.2, Alwar.
                                                                                                           ----Respondents

For Petitioner(s) : Mr. D.S. Bagadia For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

20/09/2023

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, all other

pending application/s, if any, also stands dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /69

Powered by TCPDF (www.tcpdf.org)