Citation : 2023 Latest Caselaw 5171 Raj/2
Judgement Date : 21 September, 2023
[2023:RJ-JP:24206]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 18881/2017
1. Sudershan Kumar Fatehpuria S/o Shri Madan Gopal
Fatehpuria
2. Smt. Lata Fatehpuria W/o Sudershan Kumar Fatehpuria,
Both Are Residents Of Plot No. 3, Narain Singh Road,
Jaipur Rajasthan.
----Petitioners
Versus
1. Damodar Sharma S/o Shri Bhairu Ram Sharma
2. Smt. Shanti Devi W/o Damodar Sharma, Both Are
Residents Of Barwasion Ki Dhani, Ganakpura Road,
Infront Of Chak No. 1, Village Golyawas, New Sanganer
Road, Sanganer, Jaipur.
----Respondents
For Petitioner(s) : Ms. Nonika Sharma for Mr. Ram Manohar Sharma 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.
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 /53
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