Jai Kumar Son Of Shri Ramjeevan vs Dayal Das Sevani Son Of Narayan Das ...
2023 Latest Caselaw 5161 Raj/2

[2023:RJ-JP:24208]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 9504/2019

1.       Jai Kumar Son Of Shri Ramjeevan, Resident Of House No.
         1545-47, Chaura Rasta, Chowkari Modikhana, Jaipur
         (Since Deceased Through His Legal Representatives )
2.       Rajendra Kumar Son Of Late Sh. Jai Kumar Ji, Resident Of
         House No. 1545-47, Chaura Rasta, Chowkari Modikhana,
         Jaipur.
3.       Ashok Kumar Son Of Late Sh. Jai Kumar Ji, Resident Of
         House No. 1545-47, Chaura Rasta, Chowkari Modikhana,
         Jaipur.
                                                                   ----Petitioners
                                    Versus
1.       Dayal Das Sevani Son Of Narayan Das Sevani, Resident
         Of 166-A, Basant Vihar Colony, Gopalpura Mod, Jaipur.
2.       Smt. Gayatri Devi Lashkari Wife Of Shrikishan Lashkari,
         Resident Of A29-A, Janta Colony, Jaipur.
3.       Sub-Registrar - First Collectorate, Banipark, Jaipur.
4.       Nagar Nigam Jaipur, Through Mayor, Tonk Road, Lalkothi,
         Jaipur.
5.       Navratan Son Of Late Shri Jaikumar Ji, Resident Of House
         No. 1545-47, Chaura Rasta, Chowkari Modikhana, Jaipur.
6.       Smt. Manju D/o Late Sh. Jaikumar Ji, Wife Of Sh.
         Vijendra Singh Ji, Resident Not Mentioned.
                                                                 ----Respondents

For Petitioner(s) : Ms. Sakshi Tiwari for Ms. Manisha Surana For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

21/09/2023

Counsel for the petitioners submits that the present writ

petition has become infructuous.

[2023:RJ-JP:24208] (2 of 2) [CW-9504/2019]

In view of the statements made by counsel for the

petitioners, 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 /6

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