Yadav Kumar Saini vs Puran Chand Saini Andors ...
2023 Latest Caselaw 5203 Raj/2

                                   [2023:RJ-JP:24202]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 1556/2016

                                   Yadav Kumar Saini Son Of Shri Shedmal Saini, Fatehburj
                                   Mohalla, Rajgarh, District Alwar Raj.
                                                                                                              ----Petitioner
                                                                              Versus
                                   1.       Puran Chand Saini Son Of Late Shri Yogesh Chand Saini
                                   2.       Budhiprakash Saini Son Of Late Shri Yogesh Chand Saini
                                   3.       Smt. Lalita Wife Of Late Shri Yogesh Chand Saini
                                                                                                           ----Respondents

For Petitioner(s) : Mr. Sunil Kumar Singodiya For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

21/09/2023

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 /33

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