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Ramphool And Ors vs Manohar Lal And Ors ...
2023 Latest Caselaw 5117 Raj/2

Citation : 2023 Latest Caselaw 5117 Raj/2
Judgement Date : 20 September, 2023

Rajasthan High Court
Ramphool And Ors vs Manohar Lal And Ors ... on 20 September, 2023
Bench: Ganesh Ram Meena
                                   [2023:RJ-JP:23862]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 4405/2014
                                   Ramphool S/o Prabhati Lal Since Deceased Through His Legal
                                   Representatives"
                                                                                                              ----Petitioner
                                                                              Versus
                                   1.       Manohar Lal S/o Prabhu Bavdi Darwaza Bhandarez,tehsil
                                            And Distt. Dausa
                                   2.       Kanhaiya Lal S/o Prabhati Lal                         Bhandarez Tehsil And
                                            District Dausa
                                   3.       Kailash Son Of Prabhati Lal, Bhandarez Tehsil And District
                                            Dausa
                                   4.       Naval Kishore Son Of Prabhati Lal Bhandarez Tehsil And
                                            District Dausa
                                   5.       Man Mohan Son Of Prabhati Lal                          Bhandarez Tehsil And
                                            District Dausa
                                                                                                           ----Respondents

For Petitioner(s) : Ms. Manisha Surana For Respondent(s) : Mr. Rajesh Chaturvedi

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 /435

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