Shanti Wife Of Late Shri Gaindilal vs Rampal Raigar Son Of Shri Deeparam ...
2023 Latest Caselaw 5410 Raj/2

[2023:RJ-JP:25698]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 2994/2021

1.       Shanti Wife Of Late Shri Gaindilal, Resident Of Gram
         Lunetha, Tehsil Jamwaramgarh, District Jaipur.
2.       Mohan Son Of Late Shri Gaindilal, Resident Of Gram
         Lunetha, Tehsil Jamwaramgarh, District Jaipur.
3.       Mukesh Son Of Late Shri Gaindilal, Resident Of Gram
         Lunetha, Tehsil Jamwaramgarh, District Jaipur.
                                                                    ----Petitioners
                                     Versus
1.       Rampal Raigar Son Of Shri Deeparam Raigar, Resident Of
         Raigar Mohalla, Gram Majipura, Tehsil Jamwaramgarh,
         District Jaipur.
2.       Ismail Son Of Shri Haji Kayyum Khan, Resident Of Panwar
         Manjil, In Front Of Police Station, Amer, Tehsil Amer,
         District Jaipur.
3.       Babulal Bunkar Son Of Shri Ramkishore, Resident Of
         Fakiro Ka Mohalla, Gram Achrol, Tehsil Amer, District
         Jaipur.
4.       Padam Kumar Jain Son Of Late Shri Labhchand Jain,
         Resident Of House No.37, Shanti Sadan, Atreya Farm,
         Gurjar Ghati, Amer Road, Jaipur.
5.       Sub Registrar, Jamwaramgarh, Teshil Jamwaramgarh,
         Jaipur.
                                                                  ----Respondents

For Petitioner(s) : Mr. Manoj Kumar Bhardwaj For Respondent(s) : Mr. Govind Sharma Mr. Mohit Sharma

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

29/09/2023

Counsel for the petitioners submits that the present writ

petition has become infructuous.

[2023:RJ-JP:25698] (2 of 2) [CW-2994/2021]

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 /277

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